P Vs. A

JUDGEMENT

(1.) This proceeding involves issues under the Sexual Harassment of Women at the Workplace (Prevention, Prohibition and Redressal) Act, 2013 ("the POSH Act") and Sexual Harassment of Women at the Workplace (Prevention, Prohibition and Redressal) Rules, 2013 ("the POSH Rules").

(2.) It is imperative, therefore, to protect the identities of the parties from disclosure, even accidental disclosure, in these proceedings. This is in the interest of both sides. There appear to be no established guidelines so far in such matters. This order, setting out a working protocol for future orders, hearings and case file management, is a first endeavour in that direction. These are only initial guidelines, and will necessarily be subject to revision or modification as needed. I would suggest that these guidelines are the minimum required.

(3.) ORDERS In all orders, the endeavour will be to anonymize the identities of the parties. Therefore: