ASSOCIATE ENTERPRISE Vs. COAL INDIA LTD

JUDGEMENT

(1.) AGGRIEVED by a common judgment and order dated 8-2-2007 passed in WP (C) No. 457/07 and WP (C)No. 458/07 the unsuccessful writ petitioner preferred the present appeals. By the said judgment and order the two writ petitions were dismissed. Since the issue involved in the present appeals is same both the appeals are taken up for decision by this common judgment and order.

(2.) THE first respondent is a Limited company and a Govt. Company within the meaning of Sec. 617 of the Companies Act.

(3.) THE dispute in the writ petitions is regarding the award of a contract in favour of the 6th respondent herein by the 1st respondent. The nature of the work covered by the contract is loading of coal from the railway siding to the railway wagons. The appellant, a registered partnership firm has been executing the work for the 1st respondent Company for the 18 years preceding the transaction in dispute.