R K SHIVDASANI Vs. EXPORT INSPECTION AGENCY DELHI

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs in the writ petition:

(2.) In CM 1806/99, the petitioner has prayed for the following reliefs:

(3.) The first respondent had filed CM 2380/99 for vacating the stay. It is stated that Smt. Bimla Sharma, the complainant, lodged a complaint on 3.2.1999 complaining sexual harassment by the petitioner. A preliminary inquiry was conducted and on the basis of the result of the preliminary inquiry, the petitioner was, by order dated 16.02.1999, was transferred to Indore.