LAWS(GAU)-2019-3-168

INDIAN OIL CORPORATION Vs. NUPUR HAZARIKA

Decided On March 18, 2019
INDIAN OIL CORPORATION Appellant
V/S
Nupur Hazarika Respondents

JUDGEMENT

(1.) Heard Mr. K.N Choudhury, learned senior counsel for the applicant. Also heard Mr. B.P Bora, learned counsel for the writ petitioner.

(2.) This is an application praying for vacation/alteration/modification of the Interim order dated 09.01.2019, passed in WP(C) No. 171/2019.

(3.) The case of the opposite party/writ petitioner is that she was not allowed to participate in the written test for recruitment/appointment to the post of Junior Engineering Assistant IV (production) in the discipline of chemical, pursuant to Advertisement dated 24.12.2018, in view of para 7 of the General Instruction of the said Advertisement, which prohibited women to work in or enter any building in which generation of gas from 'Dangerous Petroleum', as defined in the Petroleum Act 1934, was being carried on.