AKADEMI Vs. GNCTD

JUDGEMENT

(1.) In view of Sec. 16 of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (hereinafter referred to as the Act), the name of the Petitioner in W.P. (C) 1103 of 2020 shall be kept confidential and she would be referred to as the "aggrieved woman " and similarly the name of the officer against whom complaint has been made shall be kept confidential and he would be referred to as the "Secretary ".

(2.) Further, in order to conceal the identity of the aggrieved woman and the Secretary, the names of the aggrieved woman and the organisation shall be redacted from the copy of the judgment that is uploaded on the website or made available to third parties. The registry is also directed to redact the name of the aggrieved woman and the organisation from the cause title.

(3.) The aggrieved woman who is the petitioner in W.P.(C) 1103 of 2020 had originally filed this petition inter alia seeking a direction to the Akademi (for the purposes of confidentiality hereinafter referred to as the "Akademi") to comply with the directions dtd. 16/12/2019 and 16/1/2020 issued by Local Complaints Committee and to grant her three months paid leave with immediate effect, in addition to the leave she would be otherwise entitled to. She has further sought a direction to the Akademi to comply with Sec. 19 of the Act and to pay compensation of Rs.5.00 lakhs for mental trauma, pain, suffering and emotional distress caused to her.