- (1.) HEARD the Counsel for the appellant and the learned Counsel appearing for the Respondents.
(2.) WE dispose of this appeal at the admission stage. This appeal is directed against the judgment and order dated 28.04.2009 passed in W.P.(S)No. 27 of 2007 whereby the learned Single Judge disposed of the writ petition by directing the Respondent - Management to pay a cost of Rs.20,000/ - for making wrong and incorrect statement in the affidavit.
(3.) THE facts of the case lie in a narrow compass: The Appellant - Barti Kamin was a female workman under the Respondent -B.C.C.L. In the year 2000 the Respondent floated a scheme i.e. Voluntarily Retirement Scheme ( Female) under which any female workman could have tendered her resignation in lieu of appointment of her son but one of the conditions was that such female workman must not attained the age of 55 years. ;