NILOUFOR IRANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD. RULE. By consent, heard forthwith. The Advocates for the respondents waive service.

(2.) BY the present petition, the petitioners are seeking to quash the First information Report registered as the C. R. No. 206 of 2007 by N. M. Joshi Marg Police Station, mumbai, against the petitioners.

(3.) IT is the case of the petitioners that they are the Senior Officers working in a reputed multinational company KPMG india Pvt. Ltd. The petitioner Nos. 1 to 4 are the H. R. Manager, Chief Operating Officer, chief Executive Officer and former Director-H. R. of the said company respectively. The respondent No. 2 herein joined the said company as a Director on 19th September, 2005 and continued to work till 30th november, 2006, the date when her services were terminated. On 2nd April, 2007, the respondent No. 2 addressed a letter to the company making various allegations of sexual harassment against Vikram utamsingh, Abizer Diwanji and Aneesh maloo during her tenure in the company. It is the case of the petitioners that on receipt of the said complaint, a committee was constituted to inquire into the allegations as per the direction of the Supreme Court in vishakha's case. The respondent No. 2, however, expressed her inability to appear before the said committee and further by a letter dated 22nd May, 2007 questioned the integrity and impartiality of the members of the committee and, therefore, on that count, she did not participate in the inquiry.