TEJBIR SINGH AND ORS. Vs. PREMA LATHA SHARMA

JUDGEMENT

(1.) Sri. B.Pramod, learned counsel for the petitioners. Sri.V.G.S.Narayan, learned counsel for the respondent.

(2.) In these petitions under Articles 226 and 227 of the Constitution of India, the petitioners have assailed the validity of the order dated 11.9.2018 passed by the Appellate Court.

(3.) The facts giving rise to the filing of the writ petitions briefly stated are that the respondent herein had filed appeal under Section 18 of the Sexual Harassment of Women at Workplace (Prevention, Prohibtion and Redressal Act, 2013) inter alia praying for setting aside her termination order dated 31.01.2017. In the aforesaid appeal, the respondent herein filed interlocutary application for a direction to the respondents therein to record their voice recording samples by referring them to forensic expert to corroborate that the certificate of settlement dated 09.1.2017 signed between the respondent herein and