SAVITA GUPTA Vs. INDIA POST PAYMENTS BANK LIMITED

JUDGEMENT

(1.) The appeal impugns the judgment dated 4th August, 2020 of the Single Judge, in W.P.(C) No.3113/2020 filed by the appellant, to the extent the same declares the appellant as 'a probationer' and denies back wages to the petitioner for the period she remained out of service.

(2.) Although in an appeal there is no need for duplication of pleadings and without leave of Court, no additional facts or factual pleas can be urged, however, in the instant case, when the appeal was entertained it was ordered that pleadings be completed in the present appeal. Pursuant thereto, counter affidavit and rejoinder have been filed.

(3.) We have heard the counsel for the appellant and the counsel for the respondent Bank.