P PADMANABAN Vs. CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Writ Petition in W.P.No.13850 has been filed, praying for issuance of Writ of Mandamus, to direct the respondents to pass orders on the representation submitted by the petitioner dated 30.5.2018 by taking appropriate legal action against the 4th respondent in the capacity as Chairperson of District Local Complaint Committee, Puducherry as per Section 7(3) & Section 17 of Sexual Harassment of Women at Work Place (Prevention, Prohibition and Redressal Act) 2013 for having violated Section 16 of Act forthwith and consequently nullify the enquiry proceedings conducted by 4th respondent against the petitioner under the provisions of the Act.

(2.) Writ Petition in W.P.No.10267 of 2018 has been filed, praying for issuance of Writ of Certiorari, to call for the records relating to the impugned proceedings issued by 4th respondent in No.3/DLCC/2018 dated 19.04.2018 and quash the same.

(3.) Although the prayers are different in both the Writ Petitions, however in view of the similar facts and issues involved in both Writ Petition filed by same petitioner, these Writ Petitions are taken up together and being disposed vide this common order.