PUNJAB NATIONAL BANK Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) These writ petitions have been filed by the petitioner aggrieved against the action of the respondents against the petitioner under the provisions of the Sexual Harassment of Women at Work Place (Prevention, Prohibition and Redressal) Act, 2013 ('the Act') and Rules made thereunder ('the Rules').

(2.) CWP No.11792/2022 was filed questioning the validity of transfer order dtd. 22/7/2022, consequential relieving order dtd. 22/7/2022, report of the Internal Complaints Committee ('ICC') dtd. 15/7/2022 along with the recommendations made by it.

(3.) During pendency of the said writ petition, by order dtd. 18/8/2022, noticing various contentions raised by the petitioner and the fact that the representation made by the petitioner was pending, while issuing notices, the competent authority of the respondent-Bank was directed by this Court to decide the pending representation of the petitioner by a speaking order.