VINOD NARAYAN KACHAVE Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Petition challenges judgment and order dtd. 1/7/2024 passed by Member Industrial Court, Pune dismissing Appeal (IESO) No. 1 of 2023 filed under provisions of Sec. 18 Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013 (POSH Act). Petitioner had challenged the report dtd. 30/9/2022 passed by the Internal Complaints Committee of Respondent No.2-Employer.

(2.) I have heard Ms. Sana Khan, the learned counsel appearing for Petitioner. Despite service of notice, none has appeared on behalf of Respondent Nos. 1 and 2.

(3.) In its report dtd. 30/9/2022, the Internal Complaints Committee (ICC) has reproduced three broad allegations against the Petitioner as under: