MANISHA SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This intra court appeal arises out of the order dated 08.01.2004 dismissing the writ petition filed by the appellant herein. The appellant was constrained to approach this Court by filing the writ petition seeking for a direction to the respondents therein to call for records and proceedings of the Fact Finding Inquiry Committee and the Standing Complaints Committee, quash the same and consequentially to direct the appropriate disciplinary authority to take appropriate disciplinary action against respondent No.5, Mr.Raj Kumar, the then Executive Director (Industrial Relations), Railway Board, New Delhi for his act of moral turpitude and sexual harassment of the appellant and for a further direction against Mr.V.K.Aggarwal, Chairman, Railway Board, Mr.S.P.Mehta, General Manager, Northern Railway and Mr.S.Murali, Financial Advisor and Chief Accounts Officer, Northern Railway who have been arrayed as respondents No.2 to 4 in this appeal.

(2.) By the order under appeal, the learned Judge while dismissing the writ petition, directed the General Manager, Northern Railway to consider sympathetically the release of salary to the appellant after September, 2001 within a period of four weeks of her joining the place of posting at Delhi.

(3.) The facts leading to the filing of the writ petition and the present appeal are as follows:-