KANGRA CO OPERATIVE BANK LTD Vs. SEEMA SHARMA

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 10 of the Letters Patent Act assails the judgment and order dated 17.01.2018 passed by a learned Single Judge of this Court in W.P. (C) No.10740/2017 titled as "The Kangra Co-operative Bank Ltd. vs. Ms. Seema Sharma", whereby the petition instituted on behalf of the appellant (hereinafter referred to as 'management') was dismissed, whilst holding that they failed to prove that a fair and proper enquiry was conducted against the respondent (hereinafter referred to as 'workman').

(2.) The facts as are necessary for the adjudication of the present appeal are briefly adumbrated as follows:

(3.) The issue that arises for consideration is, whether mere production of a Presenting Officer, as a solitary witness, to prove the enquiry including report, conducted by the management against the workman, can be said to be violative of the principles of natural justice and renders the entire enquiry proceedings unfair and improper.