NTPC LTD. Vs. AISHWARYA MOHAN

JUDGEMENT

(1.) Being aggrieved by the impugned interim order dtd. 5/1/2022 rendered by the learned Single Judge in the instant Writ Petition (Civil), W.P.(C) No.30638 of 2021, official respondents 2 to 6 in the said W.P.(C), viz., the National Thermal Power Corporation Ltd., NTPC and its officials have preferred the instant intra-court appeal under Sec. 5(i) of the Kerala High Court Act.

(2.) Heard Sri.Thushar Mehta, learned Solicitor General of India instructed and assisted by Sri. Manu Srinath, learned Standing Counsel for the NTPC appearing for the appellants/R2 to R6 in the W.P.(C), Ms.Maitreyi Sachidananda Hegde, learned counsel appearing for R1 in the WA/writ petitioner and Sri.S.Manu, learned Assistant Solicitor General of India, appearing for the Union of India [R2 in the WA/ R1 in the W.P.(C)].

(3.) Aggrieved by the conditions imposed by the appellants in the instant Ext.P3 selection notification issued by the NTPC for selection of 10 Law Officers of the NTPC, the writ petitioner has filed the instant Writ Petition(Civil) with the following prayers: