MS. JAYSHREE GURURAJ Vs. CISCO SYSTEMS (INDIA) PRIVATE LIMITED, SARJAPUR MARATHALLI OUTER RING ROAD, BANGALORE AND OTHERS

JUDGEMENT

(1.) Petitioner was appointed as Senior Director (Advanced Services) in respondent 1-Cisco Systems (India) Private Limited on 15-5-2012. Respondent 1 is a Company incorporated under the provisions of the Companies Act, 1956. It is a private limited company and has a Special Economic Zone unit (for short, 'SEZ' unit) operating from its place of business at Marathalli Outer Ring Road, Bengaluru.

(2.) Petitioner joined her duties on 23-7-2012. Respondent 3-Mr. Sanjay Pal is the Vice-President of respondent 1-company. Petitioner alleges that he harassed and humiliated her on 15-10-2014 when they met each other and on 16-10-2014 in the public leadership meeting. It is further alleged that harassment of the petitioner was continued by respondent 3. As per petition averments, respondent 3 threatened and humiliated petitioner on 24-1-2015 because she had raised the issue of violations in the business transaction. Petitioner narrates several instances of harassment and humiliation by respondent 3.

(3.) It is urged that petitioner was orally coerced to exit from the Company by respondent 3. Respondent 4 who is the Director (Human Resource) of respondent 1-company allegedly acted in aid of the said design. Petitioner claims to have issued legal notice questioning the attempt made to oust her from respondent 1-company. Despite outstanding and meritorious service record, she was allegedly harassed and berated by respondent 3. It is urged that he used his influence as Vice-President Cisco Systems in USA to ensure termination of service of petitioner by relying upon a term in the contract of employment.