SHAILAJA R KHANVILKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition impugns a circular dated 4th January, 2018 issued by Bharat Petroleum Corporation Limited ("BPCL") / Respondent No.3 ("Impugned Circular") and a communication dated 13th March, 2018 addressed pursuant to the Impugned Circular ("Impugned Communication").

(2.) Prior to dealing with the respective arguments canvassed by the parties, it would be necessary to set-out the following :

(3.) For ease of reference, it would be necessary to reproduce the Impugned Circular which has been e tracted below :