Bharati Sapru, J. - (1.) List is revised. Learned counsel for the petitioner Sri P.C. Jhingan is present to argue the case and learned counsel for the respondent bank is however not present.
(2.) I have heard Sri P.C. Jhingan learned counsel for the petitioner and have perused the record.
(3.) Learned counsel for the petitioner has argued that at the time when the first enquiry report was made, the punishment should have been given to the delinquent workman who had admitted his guilt. He argued that the second enquiry was wrongly set up de nova and therefore the entire proceedings subsequent to that are bad and the award of the Labour Court is also bad.;