ANITA SURESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the order dated 20th January, 2012 of the Internal Complaints Committee (ICC). The petitioner is seeking a direction to respondent No.2 to withhold the retirement benefits of respondent No.3; to initiate independent departmental enquiry against respondent No.3 and to also prosecute respondent No.3.

(2.) The petitioner was working as an Assistant Director with ESI Corporation in Manesar, Gurgaon in July, 2011. On 08th July, 2011, the petitioner made a written complaint to the Director General of ESI Corporation alleging sexual harassment by respondent No.3. According to the petitioner, respondent No.3 misbehaved and made attempts of sexual advances. The petitioner reported following two incidents dated 07th July, 2011 in the complaint:

(3.) Respondent No.1 constituted an Internal Complaints Committee to examine the complaint of the petitioner. Respondent No.3 appeared before the Committee and denied all the allegations made by the petitioner. According to respondent No.3, the petitioner made the complaint because of the grudge against him due to certain official work disposed by him in her absence.