LAWS(KER)-2022-3-151

UKKASH A Vs. STATE OF KERALA

Decided On March 09, 2022
Ukkash A Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Petitioner, who claims to be a public spirited person, has sought for the following reliefs:

(2.) Mr. Ukkash A., petitioner appeared in person. The basic contention advanced in the writ petition is that unless and until a direction is issued by this Court, provisions of Sexual Harassment at Workplace (Prevention, Prohibition and Redressal) Act, 2013 would not be effectively implemented in the State of Kerala. It is pointed out by the petitioner that there is absolute failure on the part of the State Government for ensuring functioning of the Local Complaints Committee in the State of Kerala, as provided under the Act 2013.

(3.) It is further contended that having not implemented the provisions of the Act, there is clear violation of Articles 14, 15, 19(1)(g) and 21 of the Constitution of India. Various contentions are raised by the petitioner alleging lethargy on the part of the State Government in appointing Local Complaints Committee and failure on the part of the Government to re-constitute the same on the expiry of the term of the committee.