URMILABEN M SOLANKI Vs. SECRETARY

JUDGEMENT

(1.) THE petitioner was employed as an Auxiliary Nurse Midwife in the setup of District Panchayat Valsad. While discharging her duties, she had complained against her superior respondent No. 5 herein who is joined in the personal capacity. The petitioner has made serious allegations of personal mala fides against respondent No. 5 and complained that on account of her not fulfilling certain illicit demands of respondent No. 5, she is made to suffer. Her leave period was not regularized. Her salary was being withheld and she was not placed at her rightful position in the revised pay as per the Revision of Pay Rules, 1987.

(2.) DESPITE notice being issued by this Court way back in the year 1994, no reply was filed for several years.

(3.) ON 12. 3. 1997, Learned Single Judge of this Court noted that for almost three years, no reply has been filed denying the allegations of mala fide made against respondent No. 5. It was further observed that it was expected of the State Government which is a party in the proceedings to have held an inquiry against the concerned officer against whom allegations of gender harassment has been made on affidavit. The Court also observed that there is prima facie material to show that there is disregard to the Court's order and tendency to harass the subordinates.