PRIYA GUNAJI GAOKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, the Writ Petition is taken up for final hearing forthwith.

(2.) The petitioner is an employee of Bhabha Atomic Research Centre, Respondent No.2 herein. She had filed a complaint dated 28.5.2012 to the Chairperson of the Women's Cell, the respondent No.3 herein, making complaints against several employees of the said organisation, requesting to take action for what she described as sexual harassment. The Chairperson, who was one of the women's cell of respondent No.2, communicated the decision of the women's cell to the petitioner under letter dated 9.10.2012, which reads as under:

(3.) The petitioner has, therefore, filed this petition praying for setting aside the communication dated 9.10.2012 and for further direction to the respondents to take action against the erring officials impugned with the decision of the Supreme Court in the case of Vishakha and Ors. vs. State of Rajasthan and ors.AIR 1997 SC 3011 .