ABHILASHA DWIVEDI Vs. DEPARTMENT OF WOMEN

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying as under:-

(2.) At the material time, the petitioner was working as a Clinical Psychologist at the Observation Home for Boys-II situated at Kingsway Camp, Delhi (hereafter referred to as 'OHB-II'). She is not an employee of respondent no. 1 but an employee of an NGO named "Expressions Children Home". The said NGO was engaged by respondent no. 1 for providing mental health services at such facilities. The petitioner has been providing counselling services at OHB-II since 01.06.2018.

(3.) The petitioner alleges that she had been facing harassment from the Superintendent at OHB-II (hereafter referred to as 'PK'). She alleges that PK had compelled her to make a false report in respect of other officers and also in respect of violence and other acts amongst Children in Conflict with Law (CCL). She alleges that she was pressurized to conceal malpractices at OHB-II. In addition, she also alleges that PK's conduct and behaviour towards the petitioner was inappropriate.