PRAMA BHATTACHARJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Petitioner in W.P.A. No.2009 of 2023, serving as an Assistant Professor in the Department of English at Netaji Satabarshiki Mahavidyalaya, lodged a complaint under the Sexual Harassment of Women at Workmen (Prevention, Prohibition and Redressal) Act, 2013 (hereinafter referred to "the Act of 2013"), against Respondent No.5 in W.P.A. No.2009 of 2023, an Associate Professor of the said College.

(2.) On the basis of the Complaint, a proceeding was initiated by the Internal Complaints Committee of the College (hereinafter referred to as "the ICC"). The said committee, after enquiring into the allegations, dropped the proceedings against Respondent No.5 citing limited material evidence and the absence of specified witnesses.

(3.) The decision of the committee as communicated to the Petitioner on August 17, 2022, was challenged by the Petitioner by filing a statutory appeal under Sec. 18 of the Act of 2013, before the Additional Labour Commissioner, Government of West Bengal, appointed under Clause (a) of Sec. 2 of the Industrial Employments (Standing Orders) Act, 1946.