SIDDHESH PRADEEP SATPUTE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the Petitioner and Respondent Nos. 1 and 2 and heard finally.

(2.) Respondent No.3, though served, has not appeared.

(3.) This Writ Petition has been filed challenging the Order dated 29 th August, 2023 passed by Respondent No.2 purporting to act under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013. (hereinafter referred to as "the Sexual Harassment Act")