SHALINI SINGH Vs. UNITED INDIA INSURANCE CO.LTD.

JUDGEMENT

(1.) By way of the present application filed on the principles of Sec. 151 of the Code of Civil Procedure 1908, the petitioner prays for a direction to respondents Nos. 1 and 2 to permit her to apply for, and appear in, the exam scheduled on 17/12/2023 as notified vide notice dtd. 15/11/2023 titled "Re: Promotion Exercise 2024-2025 within Class I Officers' as read with revised notice dtd. 16/11/2023 issued for that examination.

(2.) Notice on this application was issued on 22/11/2023.

(3.) Reply/counter-affidavit dtd. 30/11/2023 was filed on behalf of contesting respondents Nos.1 and 2.