SARITA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This case was heard on 27.03.2014, and today is fixed for delivery of judgment.

(2.) By way of this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 29.10.2010, passed by the Commandant, Central Industrial Security Force (CISF), ONGC, Nazira, imposing the penalty of dismissal from service on the petitioner as well as order dated 24.01.2011, passed by the appellate authority, dismissing the appeal filed by the petitioner against the order of penalty and the order dated 26.07.2011, passed by the Inspector General, CISF, NES, dismissing the revision petition filed by the petitioner. Petitioner also seeks other reliefs such as quashing of a portion of the report of the Complaint Committee dated 07.11.2007 on a sexual harassment complaint lodged by the petitioner against her superior officer and the charge memo dated 06.01.2010.

(3.) Facts of the case may be briefly noted.