CENTRE FOR CONSTITUTIONAL RIGHTS Vs. STATE OF KERALA

JUDGEMENT

(1.) Captioned writ petitions are all Public Interest Litigations filed by various organisations seeking to constitute a grievance redressal mechanism against the sexual harassment as per the directions of the Hon'ble Supreme Court in Vishakha v. State of Rajasthan [(1997) 6 SCC 241] and in accordance with the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013, hereinafter called, 'Act, 2013'.

(2.) Even though the reliefs sought for in the writ petitions are similar in nature against the various organisations having connections with film, Television and other allied activities, and against various political organisations, the issues are to be adjudicated, taking into account the provisions of the Act, 2013 since primarily it will have to be decided as to whether the provisions of the Act, 2013, applies to the organisations in question. Therefore, it is only appropriate that the reliefs sought for in the captioned writ petitions are extracted separately in order to have a proper understanding of the issues.

(3.) For the disposal of the writ petitions, we are relying upon the pleadings put forth by the petitioners in W.P.(C) No.33994/2018.