RAJESHWARI KATOCH Vs. HIGH COURT OF J&K

JUDGEMENT

(1.) This WPPIL focuses on issue relating to the implementation of Gender Sensitization regulations and to ensure that there is no Sexual Harassment to women working in the High Court and Subordinate Courts in the State of Jammu and Kashmir.

(2.) Pursuant to various directions of this Court issued from time to time, the Regulation, 2016 was brought into force. It is called "The Gender Sensitization and Sexual Harassment of Women at the High Court and Subordinate Courts of Jammu and Kashmir (Prevention, Prohibition and Redressal) Regulations, 2016".

(3.) In terms of Regulation No. 4(1), a Gender Sensitization and Internal Complaints Committees (GSICC) for each wing of the High Court, a committee had to be constituted.