RASHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice. Ld. counsel for the Petitioner has been served in the matter and has addressed arguments today. Early hearing allowed.

(2.) On 1st October, 2018, the Petitioner - a contractual employee preferred a complaint alleging sexual harassment against the Chairperson of the Rehabilitation Council of India. The Petitioner was terminated from service on 3rd October, 2018.

(3.) Since no action was being taken on the complaint, Writ Petition (Civil) 11734/2018 was filed, which was disposed of vide order dated 30th October, 2018 with the following observations: