BIOLIN KURBAH Vs. HINDUSTAN PETROLEUM CORPORATION LTD..

JUDGEMENT

(1.) The instant writ appeal arises in respect of a judgment and order dtd. 9/12/2019, passed by a learned Single Judge in WP (C) No.466 of 2018 (Smti. Biolin Kurbah v. Hindustan Petroleum Corporation Limited and anr). By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition.

(2.) The appellant before us is the writ petitioner.

(3.) The brief facts of the case are as follows:-