SHYAMAL KUMAR SEN - (1.) The facts inter alia involved in the instant writ petition are that Steel Authority of India Ltd. (SAIL) is the owner of the Durgapur Steel Plant, (DSP) which is one of its units.
(2.) SAIL appointed Metal Scrap Trade Corporation Ltd. (MSTC) as its agent. In 1990 MSTC appointed Subhadra Trading Company as its sub-agent to dig, recover, process and load iron scraps from the slag dumps of DSP at Durgapur. These facts have been alleged in paragraphs 4, 7 and 10 of the writ petition (at pages 6 to 9 of the paper book) and the facts are admitted (at para 8 of the A/O of MSTC at page 332 of the paper book).
(3.) On 29th December, 1991 Subhadra Trading Company filed a writ application against SAIL praying for appropriate directions for reimbursement on account of escalation of labour wages.;