MISS GAYATRI PANDA Vs. MAHESWAR MOHANTY

JUDGEMENT

(1.) THIS Writ Petition has been filed against the Order Dated 7.8.2008 passed by the Orissa Human Rights Commission in O.H.R.C. Case No. 440 of 2008 (suo -motu)

(2.) THE brief facts of the case are that the Petitioner was serving as Women Assistant Marshall in Orissa Legislative Assembly since March, 2001. During the year 2007 -08, it is alleged in the petition, that at the instance of Opp, Party No. 1, who was the Speaker of the State Legislative Assembly, the Petitioner was being asked to perform duties during odd hours & to discharge functions which are not within her work schedule. It is also alleged by the Petitioner that Opposite Party No. 1 continued to sexually harass her by sending vehicles to her residence late in the night & asking through subordinates to have sexual relationships with him & to meet him when he was lonely & even he often used to make obscene indications to the Petitioner. For the last few months, behaviours of Opp. Party No. 1 towards the Petitioner was quite unbearable. As the Petitioner did not yield to the former Speaker's pressure tactics, she was placed under suspension on 7.9.2007 & again on 16.2.2008 & faced disciplinary proceedings. The Petitioner twice wrote to the Secretary of the Orissa Legislative Assembly complaining about, her sexual harassment & mental torture against Opposite Party No. 1 but to no effect. She was rather threatened with dire consequences by some anti -socials at the behest of the former Speaker & she felt very insecure. Thereafter, the Petitioner lodged F.I.R. on 27.3.2008 in Manila P.S., BBSR which was registered as Mahila P.S. Case No. 56 of 2008 Under Sections 506/507/509/34 I.P.C. In course of the investigation, police recorded her statement under Section 161 Cr.P.C. Thereafter, the Chairperson of the State Commission for Women took suo motu cognizance of the matter & visited the Petitioner's house at Village -Kuhunda under Mahanga Police Station of Cuttack district on 3.4.2008 & recorded her statement & the statement of her parents in the process of inquiry. The Chairperson of the State Commission for Women was accompanied by SCW Member, Smt. Sulochana Mallik & Smt. Harapriya Nayak, Assistant Field Officer. Due to news published in the print media, the Special Secretary to Government of Orissa, Home Department vide Letter No. 17638/HRPC(O) -2/2008 dated 3.4.2008 addressed to the Secretary of the State Human Rights Commission requested for an inquiry into the allegations of sexual harassment of the Writ Petitioner by Opp. Party No. 1 The State Human Rights Commission, vide its Order Dated 4.4.2008, took suo motu action & conducted the inquiry recorded the statements. Before proceeding further, it is necessary to peruse here Section 12 of the Protection of Human Rights Act, 1993, which is reproduced as under;

(3.) BEING aggrieved by the order passed by the Human Rights Commission, the Petitioner has filed the instant Writ Petition with the following grounds: