HASINA KHATOON Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) Heard.

(2.) Defect pointed out by the office is ignored.

(3.) The instant intra-court appeal, preferred under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 19/6/2020 passed by learned Single Judge of this Court in W.P.(S) No.2965 of 2019 whereby and whereunder the writ petition has been dismissed refusing to pass positive direction in favour of the writ petitioner for consideration of the case of the son of the petitioner for his appointment under Coal India Special Female Voluntary Retirement Scheme, 2015.