SUPRAJA Vs. STATE

JUDGEMENT

(1.) For the sake of convenient discussion and understanding the contents of this order is divided into seven parts as given below:

(2.) When it was assured to the aggrieved women who are the petitioners in W.P.(MD).No.9747/2024 and W.P.(MD).No.12601/2024 that their names and details leading to disclosing their identities will not be revealed in the cause title or the copies furnished to them, in view of the special provision under sec.16 of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (in short -"PoSH Act") to protect privacy. Surprisingly, the respective counsels for these petitioners submitted that these petitioners don't have any objection to mention their names and they wished it to be done in their best interest. They have also filed affidavits in this regard. Hence the names of these petitioners have been mentioned in the cause title and in the discussion wherever necessary.

(3.) Dr.Supraja, who is the petitioner in W.P. (MD) 13981/2024 is working as an Assistant Medical Officer / in-charge of Residential Medical Officer of the third respondent Medical College Hospital. Dr.Reshmi M Nair, who is the petitioner in W.P.(MD)No. 9747/2024 and is a colleague of Dr.Supraja and she is also working as an Assistant Medical Officer in the same hospital.