SHANAVAS KHAN Vs. KOLLAM BAR ASSOCIATION

JUDGEMENT

(1.) The primary issues to be considered in this Writ Petition are the legality of the constitution of the Internal Complaints Committee ('ICC' for short) under the provisions of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (for short, the POSH Act), the enquiry conducted by the said committee, and the challenge to the suspension order issued against the petitioner by the Kollam Bar Association.

(2.) The short facts of the case are as follows:

(3.) It is a matter of fact that the 3rd respondent had also preferred a complaint before the Police, based on which a First Information Report (FIR) was registered alleging offences under Ss. 354, 354A(1)(i), 354(1)(ii), and 354(1)(iv) IPC. Subsequently, on the basis of the complaint preferred by the 3rd respondent on 15/6/2024, the President of the 1st respondent Bar Association constituted an ICC as provided under Sec. 4 of the POSH Act.