BISWASRI MUKHERJEE Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) The intra-court appeal impugns the judgment dated 3rd February, 2021 of dismissal of W.P.(C) 5292/2020.

(2.) W.P.(C) 5292/2020 was preferred by the appellant, a Clerk/Cashier since the year 2013 in the respondent Punjab and Sind Bank, against the rejection of her request to allow her to engage an advocate in the disciplinary proceedings initiated against her in terms of the charge sheet dated 24th April, 2020.

(3.) The Single Judge, in a judgment running into as many as 28 pages, has given plethora of reasons why the appellant is not entitled to representation through an advocate in the disciplinary proceedings initiated against her.