C RAJENDRA PILLAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The facts and some of the legal issues have already been referred to and covered in the order passed at the ad interim stage on October 3, 2013. Under an agreement of May 23, 2013, the Islampur Regulated Market Committee engaged the proprietorship concern of the petitioner for deploying security guards at different collection points under such market committee. The agreement was for a period of one year with effect from June 1, 2013 which the market committee could extend with one month's notice to the security agency.

(2.) Clause 17 of the agreement of May 23, 2013, provides as follows:

(3.) The agreement also required the security personnel deployed by the petitioner to wear uniforms and carry licenced arms. There is a dispute between the market committee and the petitioner as to whether the personnel deployed by the petitioner wore uniforms or took appropriate steps to guard the posts manned by such personnel.