I.P. Mukerji, J. - (1.) Food Corporation of India (the appellant) appeals to this Court against the judgment and order dated 12th April, 2016 made by a learned Single Judge allowing the writ application WP No. 7790(W) of 2004 (Pratap Kundu Vs. Food Corporation of India).
(2.) The respondent was a handling and transport contractor under the appellant. His area of operation was in the Food Storage Depot at Bikna in the district of Bankura. Tenders were invited by the appellant on 16th December, 1999.
(3.) In relation to a previous tender, a writ (WP 491 of 1997) was filed by or on behalf of the casual labourers in this Court demanding their recognition as Class IV employees and higher wages.;