HCL TECHNOLOGIES LTD Vs. N.PARSARATHY

JUDGEMENT

(1.) This writ petition has been filed challenging the order of the Principal Labour Court, Chennai dtd. 11/12/2016 made in Standing Order Appeal No.1 of 2018.

(2.) The above Standing Order Appeal has been preferred by the respondent to set aside the recommendations of Internal Complaints Committee of the petitioner's company furnished to him on 30/8/2018.

(3.) The respondent joined in the petitioner's company as an Associate General Manager in pursuant to the appointment letter dtd. 28/3/2016. The petitioner's company has got Internal Complaints Committee (in short "ICC") constituted under the provisions of Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (in short "PoSH Act") in order to look into the complaints arising under the Act. The members of the ICC has been constituted in terms of the commissions of the Act.