(1.) By filing this writ petition under Art. 226 of the Constitution of India, the petitioner prayed for rendering substantive and conscionable justice by quashing/setting aside Disagreement Note of the Disciplinary Authority, dated 21.11.2012 (Annexure-P/6 to the writ petition) and also the order of punishment dated 20.11.2013 (Annexure-P/8 to the writ petition) issued by the respondent No.1 in respect of a disciplinary proceeding drawn against the petitioner on the allegation of committing sexual harassment to respondent No.4, an official subordinate of the petitioner, in the work place.
(2.) Heard learned counsel, Mr. Somik Deb for the petitioner; learned counsel, Mr. A. Lodh for the respondent Nos. 1 to 3 and learned counsel, Mr. A. Pal for the respondent No.4.
(3.) Undisputed facts are that the petitioner was working as Commandant of 66th Battalion, Central Reserve Police Force (for short, 66th Bn. C.R.P.F.) in the year 2009, on being promoted to the post of Commandant on 25.02009. Respondent No.4 was a newly employed direct recruit Assistant Commandant of the 66th Bn. C.R.P.F. and as such the petitioner was the superior authority and respondent No.4 was subordinate to the petitioner.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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