SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Rajeev Kumar, learned counsel for the petitioner and Mr. Vipul Poddar, learned counsel for the respondent-BCCL.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.
(3.) The defects, pointed out by the office, are ignored.;