Arijit Banerjee, J. - (1.) This is an appeal against the judgment and order dated 8 March, 2016 passed by the Ld. Single Judge whereby two writ applications filed by the appellant, inviting common questions of facts and law being WP No. 526 (W) of 2016 and WP No. 527 (W) of 2016, were dismissed. Facts of the case: - -
(2.) At all material times, the petitioner carried on and still carries on the business of supplying labour for plant and field operations and other mechanical and electrical maintenance work for various parties like the Indian Oil Corporation Ld. (the respondent No. 1 and in short 'IOCL'), National Thermal Power Corporation, Jindal Power Ltd. etc. Such labour is supplied pursuant to and in terms of the service contract entered into by and between the appellant and other party.
(3.) On 29 May, 2013 IOCL issued a Notice Inviting Tenders from interested parties for providing service contracts for plant and field operation at site mixed bulk explosives support plant at Kusmunda, Korba, Chhattisgarh and at Jayant (Singrauli), Madhya Pradesh, for a period of three years. The facts and figures mentioned in this judgment pertain to the Chhattisgarh plant of IOCL.;