BHARATI RAY Vs. E ABRAHAM

JUDGEMENT

(1.) This Original Criminal Misc. Case has been filed invoking the jurisdiction under Section 12 of the Contempt of Courts Act, 1971 praying to initiate a proceeding of contempt against the opposite party and holding guilty of criminal contempt for violating the direction dated 21st December, 2000 issued by this Court in OJC No. 6555 of 2000 and also to award exemplary punishment, apart from seeking other ancillary reliefs.

(2.) The petitioner was working as a Senior Programme Manager in the department of Centre for Development Research & Training, in short 'CENDERET' of Xavier Institute of Management, Bhubaneswar. She had approached this Court in OJC No.6555 of 2000 wit a prayer to probe into the allegations of sexual harassment caused to her by Mr. D.N. Rao, Coordinator through an independent agency and also prayed for protection of her fundamental rights during the working hours in the said institute.

(3.) After hearing learned Counsel for the parties, the said writ application was disposed of by judgment dated 21st December, 2006 with the following directions :