SUKALYAN HALDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is a honourary Secretary of the Managing Committee in the St. Stephen's School, Dum Dum governed by the Barrackpore Diocesan Education Society, functioning within the Diocese of Barrackpore under the Church of North India.

(2.) By the impugned order, the Local Complaints Committee (LCC), District- North 24 Parganas has recommended, on the ground of alleged sexual harassment, that the petitioner be removed from the post of Secretary of the said School with immediate effect and should not be a member of the Executive Committee of the School in future. Certain other directions were also given regarding an Internal Complaints Committee (ICC) being made functional in the School.

(3.) Learned senior counsel appearing for the petitioner submits that the LCC acted without jurisdiction in making the said recommendation.