XXX Vs. ABRAHAM MATHAI

JUDGEMENT

(1.) The above-captioned appeal has been preferred, challenging the judgment dtd. 3/12/2024 in W.P.(C) No. 39915 of 2018 passed by a learned Single Judge of this Court. By the above judgment, the report dtd. 22/8/2018 of the Local Committee ("LC" for the sake of brevity) constituted under the Sexual Harassment of Women at Work Place (Prevention, Prohibition and Redressal Act, 2013 ("PoSH Act" for the sake of brevity) and the communication dtd. 19/9/2018 issued by the District Collector were held to be illegal and ultra vires of the provisions of PoSH Act and the same were quashed.

(2.) Short facts of the case are as under:

(3.) The learned Single Judge, after adverting to the facts and circumstances and the submissions advanced by both sides, came to the following conclusion: