SAVITA SHINDE Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . This Public Interest Litigation has been filed by the petitioner for issuance of directions to the respondents No.1 to 6 in regard to sexual harassment of a lady at Lakshmibai National Institute of Physical Education (LNIPE) respondent No.5.

(2.) THE petitioner pleaded that she is a social worker and has a qualification of post graduation. She has been working for empowering women and protection of women rights. The respondent No.5 is a deemed university of repute. There are near about 250 girls students in the hostels of University. The institute has been imparting degree and diploma courses as well as M.Phil and Ph.D. and courses for physical education.

(3.) THE petitioner in this PIL has pleaded that in spite of lodging the complaint and FIR no action has been taken by the authorities against the respondent No.7. He was not arrested by the police. It is further pleaded that the directions issued by the Hon'ble Supreme Court in Vishaka and others Vs. State of Rajasthan and others reported in AIR 1997 SC 3011 have not been followed neither the authorities have taken any action in accordance with the provisions of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013.