KMDA SECURITY CONTRACTORS GUARDS UNION & ANR. Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2017-12-259
HIGH COURT OF CALCUTTA
Decided on December 22,2017

Kmda Security Contractors Guards Union And Anr. Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

Sambuddha Chakrabarti, J. - (1.) Let the affidavit-of-service filed in court today be kept with the record.
(2.) Heard Mr. Bhattacharya, learned Sr. Counsel for the petitioners, and Mr. Talukdar, learned advocate for the Kolkata Municipal Development Authority ('KMDA', for short).
(3.) The immediate occasion for filing the writ petition is the issue of a notice, dated November 30, 2017 inviting online e-quotation from the bona fide agencies for deployment of 200 private security guards for a period of six months at various offices under KMDA.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.