MINAXIBEN BABULAL SOLANKI Vs. BANK OF BARODA

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent has been filed challenging the oral judgement dtd. 13/2/2017. The appellant, who was the original petitioner, failed before the learned Single Judge, hence this appeal.

(2.) The appellant approached this Court for quashing and setting aside the order dtd. 22/9/2015 passed by the respondent ' Bank of Baroda. By the order under challenge, the Bank withdrew the offer of appointment made to the appellant in view of the unsatisfactory antecedents that came to its notice.

(3.) Briefly stated, it is the case of the appellant that she was earlier employed by the Saurashtra Gramin Bank. During her probation she was transferred from one branch to the other, and therefore, she made an application on 23/4/2014, to the Chairman of the Bank stating that she was being harassed. The Bank sought details from the appellant. Allegations were made by the appellant of sexual harassment against an employee. An Internal Complaints Committee was constituted under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013. The Committee then came to a conclusion that the complaint was without any basis.