LAWS(PAT)-2021-10-27

SONU KUMAR Vs. UTILITY POWER-TECH LIMITED

Decided On October 08, 2021
SONU KUMAR Appellant
V/S
Utility Power-Tech Limited Respondents

JUDGEMENT

(1.) This matter has been taken up for hearing on-line because of COVID-19 Pandemic restrictions.

(2.) It is asserted in the writ application that Utility Power- tech Limited (in short ..UPL..) (respondent 1st set) was constituted in the year 1995 and under contract agreements, the office support staffs and workers are provided by the said UPL in all projects of National Thermal Power Corporation Limited (NTPC) (respondent No.8). Nabinagar Power Generating Company Limited (in short ..NPGCL..) is the wholly owned subsidiary of NTPC located in Aurangabad district, Bihar.

(3.) It is the petitioners.. case that they were deployed as support man power through UPL at NPGCL in response to a purchase order placed by NPGCL to UPL for one year, which was extended continuously for years in past as the nature of job and post is permanent in nature.