VINAY KUMAR RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has prayed for quashing the proceedings and consequential orders passed thereon pertaining to a complaint of sexual harassment made against him by the respondent No.16. Since a final decision is yet to be taken by the department in connection with such a complaint, I would not make any observations with respect to the factual aspects. Nonetheless, a brief reference to some of the facts would be inevitable.

(2.) The petitioner at the relevant time was working as Deputy Inspector General in Central Reserve Police Force (CRPF, for short). The respondent No.16 (hereinafter to be referred to as the complainant) was serving as General Duty Medical Officer at the Group Centre of CRPF where the petitioner was posted. She lodged a complaint before the Director General of CRPF on 26.07.2018. In this complaint she had stated as under:

(3.) On 20.08.2018 the DIG issued an order constituting a Sector Level Complaints Committee (SLCC, for short) in terms of the provisions contained in the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (hereinafter to be referred to as the Act of 2013). This committee consisted of one lady IPS Officer, as a Chairperson, one more lady officer also from the department, one lady member representing the NGO and a Legal Officer of the department.