PRINCIPAL DIRECTOR OF AUDIT Vs. BHARTI PARVEEN

JUDGEMENT

(1.) In March 2004 the respondent was working as Section Officer in the Review Section of Indian Audit & Accounts Department. Smt.Kamla, Audit Officer, was her Reporting Officer for the period 1.4.2004 to 22.8.2004 and Sh.Kuldeep Singh, Senior Audit Officer, was the reporting officer for the period from 23.8.2004 to 27.12.2004. Shri S.K. Gopalakrishnan, Deputy Director was the Reviewing Officer for said periods.

(2.) It appears that the respondent No.1 was having problems with just about everybody in the office and for which a charge sheet was issued to her under rule 14 of CCS (CCA) Rules 1965 imputing her of the misconduct or misbehaviour. 3 articles of charge were alleged as under:-

(3.) When the enquiry was pending, on 23.12.2004 the respondent No.1 submitted a representation to the Controller and Auditor General of India in which she made an allegation against Sh.K.Gopalakrishnan stating that he was sexually harassing her. Her complaint was looked into and was found meritless. It was rejected.