SUMAN SAURABH Vs. INTERNAL COMPLAINTS COMMITTEE

JUDGEMENT

(1.) Sri.L.Govindraj, learned counsel for the petitioner submits that prayers (c) & (d) may be dismissed as not pressed for time being.

(2.) The petitioner filed the writ petition for writ of certiorari to quash the order/notice dated 23.06.2014 issued by the first respondent and to declare that second respondent has no power to hold second inquiry in respect of the same charges against the petitioner.

(3.) It is the case of the petitioner that the petitioner was working as an Engineer in the second respondent-Company and as on the date of filing the writ petition, he was holding the post of Manager, CSC Business Analytics Team and Programme Manager. The petitioner's performance has been rated with top ratings by the second respondent-Company as per employees rating system in the past 11 years. When things stood thus; the petitioner received an e-mail on 29.01.2014 from an employee of HR Department requesting the petitioner to attend a meeting on the same day. The meeting however turned out to be an inquiry for alleged sexual harassment. The petitioner was forced to resign to his services upon conclusion of the meeting, without receiving a copy of the complaint and he was also not aware of the allegations made against him.