AN APPLICATION UNDER ARTICLE 102(2)(A)(II) OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) In this application under Article 102 of the Constitution of the People's Republic of Bangladesh, a Rule Nisi was issued calling upon the respondents to show cause as to why the respondents failed to adopt guidelines, or policy or enact proper legislations to address the issue of abuse of sexual harassment for protecting and safeguarding the rights of the women and girl children at work place, educational institutions/universities and other places wherever necessary which has been regularly reported in the media, public and other places.