SOUMEN SARKAR Vs. RUNA ROY

JUDGEMENT

(1.) Under challenge in this appeal is the Judgement and Order of the Hon'ble Single Bench dated 16th of September, 2021 in the writ petition, being WPA 13267 of 2021. The essential facts leading up to the judgement and order of the Hon'ble Single Bench dated 16th of September, 2021(supra) are as follows:

(2.) The appellant in MAT 1070 of 2021 is a lady teacher in the Economics Department of the College-in-issue (also referred to as the said College), being Vidyasagar College. The respondent in MAT 1070 of 2021, who is the Cross-Objector (hereinafter referred to as the Cross-Objector) in COT 44 of 2021, has filed the cross-objection against the Order of the Hon'ble Single Bench dated 16th of September, 2021 and (supra) is also a teacher in the Economics Department of the said College and senior to the appellant in MAT 1070 of 2021(hereinafter referred to as the Appellant).

(3.) The Cross Objector was the writ petitioner before the Hon'ble Single Bench. The Cross Objector was aggrieved by the initiation of proceedings against him under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (for short, the 2013 Act) on a complaint filed by the appellant. The Cross Objector /the writ petitioner was also aggrieved by the constitution of an Internal Complaints Committee (for short, ICC) by the said College to probe the said complaint. By the Order impugned dated 16th of September, 2021 the Hon'ble Single Bench set aside the final report of the ICC as constituted by the said College and directed the Governing Body of the said College to reconstitute the ICC so as to ensure that the members of the Governing Body are not members of the ICC.