ANANTA PRASAD Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) Heard Mr. MK Choudhury, learned senior counsel for the petitioner and MR. HK Das, learned Standing Counsel for the authorities under the Gauhati High Court.

(2.) The petitioner, who is serving as the Chief Administrative Officer in the establishment of the Member, Motor Accident Claims Tribunal, Dhubri, is aggrieved by a show cause notice dated 13.02.2020 issued by the Presiding Officer/Member Motor Accident Claims Tribunal, Dhubri under Rule-9 of the Assam Services (Discipline and Appeal) Rules, 1964 read with Article 311 of the Constitution of India. Further, an order of suspension dated 13.02.2020 issued by the same authority is also being assailed.

(3.) We have taken note of the attending facts that on 29.07.2019, the petitioner along with some other employees of the establishment of the Presiding Officer/Member, Motor Accident Claims Tribunal, Dhubri made a representation to the Presiding Officer/Member that on 22.07.2019, the respondent No.4 being the complainant of the sexual harassment allegation came to the office regarding certain matters pertaining to her obtaining leave and in doing so, the woman used some unparliamentarily words and threatened them that she would make a conspiracy for sexual harassment against the persons concerned. On 16.12.2019, the woman concerned makes a complaint against the petitioner before the District Sensitization and Internal Complaints Committee alleging certain acts, which according to the complainant amounted to sexual harassment against her.