BIBHA PANDEY Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The Petitioner has filed the instant petition challenging the recommendations of the Internal Complaints Committee (hereinafter as "ICC"), as given in the report dated 15th March 2017, as well as further action which has been taken by the Punjab National Bank (hereinafter as "Bank") on the basis of ICC's report.

(3.) The brief background is that a complaint under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (hereinafter as "Act") was filed by the Petitioner against Respondent No.3, who was working as the General Manager of the Respondent No. 1 Bank, in Mumbai. The said complaint was referred to the ICC, which was constituted by the Bank, consisting of four members.