NEELAM RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petition herein, inter alia, is for issuance of a writ in the nature of mandamus directing the respondents to take stringent action against respondent No.5, in accordance with The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013.

(2.) It is the pleaded case of the petitioner that she is posted as Incharge of Government Veterinary Hospital, Manawali as Veterinary Surgeon. Respondent No.5 is her junior. He is in the habit of using abusive and filthy language at work place. Petitioner moved an application dtd. 30/12/2019 (Annexure P-2) for taking action against respondent No.5 but no action was taken. Pursuant to her application dtd. 20/2/2020 (Annexure P-3) moved before Principal Secretary, an enquiry was marked wherein petitioner was held responsible for not producing any evidence or witness. Petitioner again moved an application dtd. 24/7/2020 (Annexure P-6) seeking action against respondent No.5. She also moved another application dtd. 15/9/2020 (Annexure P-7) whereas no action was taken.

(3.) Petitioner also submitted representation dtd. 20/9/2022 (Annexure P-8) but the same has also not been adverted till date. Hence, the present petition.