- (1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.
(2.) Since a common issue is involved in both these matters, I have considered these petitions together.
(3.) The petitioner has raised an unusual, but a vital issue in the light of the Part I order of the Labour Court concluding that the findings of the Enquiry Officer are perverse. Whether the evidence statement of a witness in written form before the Enquiry Officer in a domestic enquiry, should necessarily be sworn on oath before a Notary or before a competent authority which has the power to administer an oath, is the issue.;