SIDHARTHA SECURITY SERVICES Vs. CHIEF GENERAL MANAGER, BSNL

JUDGEMENT

(1.) This is a petition under Section 11 of the Jammu and Kashmir, Arbitration and Conciliation Act, 1997 for the appointment of an independent arbitrator. The case of the petitioner is that it runs a private security agency, which is registered with the Directorate General Re-settlement, Department of the Ex-servicemen Welfare, Ministry of Defence, New Delhi.

(2.) It is submitted that quotations were invited from private security agencies for providing security guards/gun men at Non-BSNL sites in Kashmir Valley. It is further submitted that quotations submitted by the petitioner being lowest, it was allotted the contract for providing the security services.

(3.) An agreement dated 16-6-2005 was executed between the respondent and the petitioner. The agreement was executed only for a period of one year, which subsequently was extended. According to the agreement, the security guards were to be paid @ 3646/- p.m. per security guard with the assurance that the wages would be revised by the respondents after the revision of wages by the J & K Govt.