TECHNICAL ASSOCIATION Vs. ASSISTANT LABOUR COMMISSIONER

JUDGEMENT

(1.) Since both Writ Petition Nos.3956/2009 and 14029/2009 involve a common issue, they were heard together and are being decided by this order.

(2.) The petitioners are companies and registered under the Companies Act. They are contractors of electrical works. Respondent no.2 is also a company registered under the Companies Act. It is wholly controlled by the State Government.

(3.) The petitioners have been awarded contracts by respondent no.2 for erection of 33/11 KV S/Ss associated with 33KV and 11KV lines. These contracts have been awarded under Japan Bank of International Cooperation (JBIC) Scheme on TOTAL TURN-KEY BASIS which broadly includes the supply, transportation to work site, storage, insurance, erection, assembling, testing and commissioning of the lines and line equipments. The Scheme is being implemented through Rural Electrification Corporation, New Delhi, by respondent no.2.