SUMIT SETIA Vs. NATIONAL FERTILIZER LIMITED

JUDGEMENT

(1.) Petitioner herein seeks issuance of a writ in the nature of certiorari to quash order dated 04.06.2018 (Annexure P-19) vide which he was dismissed from service. He filed an appeal which was also rejected vide impugned order dated 24.09.2018 (Annexure P-23).

(2.) Brief facts of the case are that complainant had levelled six allegations of sexual harassment against the petitioner out of which five were not proved.

(3.) As per the report of Internal Complaints Committee (ICC) 01 of the 06 allegations against the petitioner was proved. Allegation against the petitioner was that he had written offending words on the car of the complainant.