NISHA PRIYA BHATIA Vs. UNION OF INDIA

JUDGEMENT

(1.) We had heard the petitioner-in-person at length. Although this is a miscellaneous matter and at the stage of fresh hearing, we had reserved judgment for the reason that the petitioner was surcharged and appeared to be emotionally disturbed and prudence dictated that we should not make any order adverse to her in her presence.

(2.) During the course of arguments, the petitioner repeatedly referred to the fact that she had been sexually intimidated by her senior colleagues in office and that they had misused their positions and amassed huge fortunes. She also emphasized that it was on account of her attempts to highlight the misconduct of these officers that she had been harassed & hounded time and again and had even been denied her service dues.

(3.) We have gone through the petition as also the documents filed and find that the allegations made by the petitioner have been enquired into by several independent bodies including a Committee beaded by Dr. Renuka Vishwanathan and supervised by the Cabinet Secretary and that no merit had been found in the allegations levelled by her.