R S SAINI Vs. BUREAU OF INDIAN STANDARDS

JUDGEMENT

(1.) Petitioner prays that the charge-sheet served upon him under memorandum dated 27.6.2000 be quashed. The statement of articles of charge against the petitioner which have been served under the impugned memorandum read as under:-

(2.) The back-drop of the facts is that the petitioner was working as a Deputy Librarian under the respondent and was posted at New Delhi. Two other persons Shri Dhan Singh, Senior Attendant and Shri Madan, Deputy Librarian were his colleagues. On 8.5.1998, 5 lady officers of the Delhi office alleged sexual harassment by the petitioner and said Shri Dhan Singh and Shri Madan. Petitioner was transferred to the office of the respondent at Sahibabad.

(3.) On 6.7.1998 the respondent appointed Shri Arya the Director (SG) as an investigating officer to investigate the complaint made by the ladies. By and under the said order it was directed that Smt.Prakash and Smt. M.J.Kaur would assist Shri Arya. On 11.8.1998 Shri Arya submitted the report.