USHA BATRA Vs. ALLAHABAD BANK AND ORS.

JUDGEMENT

(1.) From the reading of the petition, we are left with an impression that the petitioner wants to scuttle the inquiry at the threshold. Petitioner has already availed of an opportunity to inspect the documents from the file. Petitioner could be suspended during the pendency of the inquiry and the argument raised by the counsel for the petitioner to the contrary cannot be accepted. Under the Rules, petitioner could be denied the right to be defended through a lawyer. The management, for the reasons stated, has already taken a decision that the petitioner can be represented through a representative of the trade union and cannot be permitted to avail the services of a lawyer.

(2.) No ground for interference is made out at this stage. Dismissed.