VIJAY KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Shorn of unnecessary details, the grievance which has impelled the petitioners to approach this Court is briefly this:

(2.) At this stage, it would be relevant to note that after the matters were reserved, an affidavit dtd. 29/10/2021 was filed in W.P.(C) No.6060/2021 on behalf of FCI, stating that e-tender notice no.5/2021 dtd. 23/6/2021 had been cancelled on 12/10/2021; an aspect which was alluded to across the bar in the course of the hearing.

(3.) It would be worthwhile to note, at this juncture, that FCI banks upon the notification dtd. 6/7/2016, issued by the appropriate government [respondent no.1 i.e., the Government of India (GOI)] under Sec. 31 of the CLRA Act, to contend that the notifications issued under Sec. 10 of the very same Act, qua the depots covered under it have been rendered inefficacious. Thus, insofar as FSD Shakti Nagar is concerned, FCI contends that the prohibition against the engagement of contractual labour is no longer applicable. As regards FSD Mayapuri is concerned, FCI's stand is that notification under Sec. 10 of the CLRA Act has not been issued by the appropriate government, and, therefore, the objection taken by the petitioners vis-a-vis FSD Shakti Nagar would not be applicable in the case of FSD Mayapuri.