KOTAK MAHINDRA BANK LTD. Vs. AARAJ SHARMA

JUDGEMENT

(1.) Petition is directed against an order dtd. 17/11/2022 (Annexure -9) passed by the Court of Prescribed Officer Rajasthan Shops and Commercial Establishment Act, Jodhpur whereby termination of services of the respondent no.1 by petitioner bank was held illegal and it has been directed to reinstate him with consequential benefits.

(2.) Succinct facts first, as pleaded in the instant writ petition.

(3.) Learned counsel for the petitioner submits that the impugned order dtd. 17/11/2022 is illegal and without jurisdiction. He argues that no judicial order was passed by the competent authority directing service of the complaint filed by the respondent no.1. In the premise, the competent authority could have taken cognizance of the complaint and lacked the jurisdiction to pass the final order which is assailed herein.