DB CORP LTD Vs. SHAILJA NAQVI

JUDGEMENT

(1.) The issue in controversy, before me, is whether Sec. 5[1] of the Limitation Act, 1963, would apply to appeals under Sec. 18* 12 of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 ('the SHW Act').

(2.) Respondent 1 accused Respondent 2 of having harassed her, sexually, at the workplace. The complaint was referred to an internal complaints committee of the petitioner which, vide inquiry report dtd. 24/5/2016, exonerated Respondent 2. Respondent 1 appealed there against, under Sec. 18 of the SHW Act'), to the learned Central Government Industrial Tribunal ('the learned IT'). The impugned order, dtd. 3/3/2022, passed by the learned Industrial Tribunal in RCA 343/2016 (Shailja Naqvi v. DB Corp Ltd.) condones the delay of 36 days in the preferring of the appeal.

(3.) Aggrieved, the petitioner has invoked Article 227 of the Constitution of India.