Calcutta High Court (Appellete Side)
Anjan Bhattacharjee vs The Registrar General on 8 December, 2017
Author: Subrata Talukdar
Bench: Subrata Talukdar
1
08.12.2017
S.L-41(KB)
W.P. 24993 (W) of 2017
Anjan Bhattacharjee
Versus
The Registrar General, High Court, Calcutta & Ors.
Mr. Soumya Majumder
Mr. Soumyajyoti Sen
Mr. Shibaji Kumar Das
... For the petitioner.
Mr. Kallol Bose
Mr. Suman Banerjee
... For the High Court Administration.
Party/Parties are represented in the order of their
name/names as printed above in the cause title.
Both Mr. Majumder, Learned Counsel appearing
for the petitioner today and Mr. Bose, Learned Counsel
appearing for the High Court Administration present
their essential arguments.
While Mr. Majumder reiterates that the complaint
can only be enquired into by the Internal Complaints
Committee (for short ICC) as provided by and under the
Sexual Harassment of Women at Workplace (Prevention,
Prohibition and Redressal) Act, 2013 (for short the 2013
Act), Mr. Bose argues that the enquiry under its service
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rules by the Employer/Respondent/High Court
Administration is not devoid of jurisdiction into a complaint of the nature as contemplated under the 2013 Act.
Mr. Bose produces the Original Record of the Enquiry in a sealed cover.
Let the Original Record in sealed cover be handed back to Mr. Bose for consulting the same.
The record, as directed by the earlier order dated 24th November, 2017 to be retained at the disposal of Mr. Bose for rendering appropriate assistance on the next date, confine to be so retained.
The matter is placed under the same heading "Assigned Matters" at the top on the 12th of January, 2018.
Let notice of this order be communicated to the Learned Amicus Curiae by the petitioner.
Affidavit of Service filed today be kept with the record.
(Subrata Talukdar, J.)