MARY RAJASEKRAN Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) The present writ appeal is filed by the writ petitioner in W.P.No.10364 of 2016, hereinafter referred to as either writ petitioner or appellant. Her prayer in the writ petition was for a mandamus directing the Loyala College (College / R2 in writ petition) to permit her to rejoin and continue her duties as Secretary to Rector of the College / R3, with full backwages and benefits & direct the college to initiate enquiry against R5 in the writ petition based on her complaint under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013, (POSH Act) as well as compensation.

(2.) The Rector and the Vice-President of the College had filed W.P.No.1298 of 2021, being aggrieved by an order passed by the Tamil Nadu State Commission for Women (Commission), that had been approached by the appellant also seeking reinstatement and compensation.

(3.) The writ petitions were heard conjointly and a common order passed on 25/8/2021 allowing W.P.No.1298 of 2021 (filed by the Rector of the College) and dismissing the appellant's writ petition, W.P.No.10364 of 2016.