SHARANJEET KAUR Vs. IDBI BANK LTD

JUDGEMENT

(1.) Present appeal has been filed challenging the impugned judgment dtd. 9/4/2024 passed by the learned Single Judge in W.P.(C) No.1841/2021 and Order No.7758/2019-20 dtd. 16/3/2020 passed by the Internal Complaints Committee (ICC) of Respondent.

(2.) Vide order dtd. 16/3/2020, the complaint filed by the appellant against the General Manager of Respondent was closed as disposed of.

(3.) Vide judgment dtd. 9/4/2024, the appellant's writ petition challenging the closure of her complaint was dismissed on account of alternative efficacious remedy being available under Sec. 18 of the Sexual Harassment of Women at Workplace (Prevention, Prohibition And Redressal) Act, 2013 ('POSH Act').