MALLIKARJUNA TRANSPORT Vs. SINGARENI COLLIERIES COMPANY LIMITED

JUDGEMENT

(1.) In this batch of writ petitions, common question arises for consideration. Hence, they are disposed of, through a common judgment.

(2.) The Petitioner in W.P. No. 11107 of 2009 is M/s Mallikarjuna Transport, and in all other writ petitions, it is Sri Srinivasa Transport. The Petitioners were assigned the contract by M/s Singareni Collieries Company Ltd., (for short 'theCompany') for transporting of coal from an Incline to the dumping units, for different periods.

(3.) In every contract, the particulars as to lead, Kilometers, approximate quantity of coal to be transported, the rate per tonne for each of the destinations, and, ultimately, the total value of the contract are furnished. It is also stipulated that, it shall be the obligation of the contractor to engage machines or trucks, workmen, and to make contributions under different enactments.