Madras High Court
R. Patchaiappan vs The Principal Secretary Cum ... on 1 August, 2019
Author: D. Krishnakumar
Bench: D. Krishnakumar
WP(MD).No.16994 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 01.08.2019
CORAM:
THE HONOURABLE MR.JUSTICE D. KRISHNAKUMAR
WP(MD)No.16994 of 2019 and
WMP(MD).No.13562 of 2019
R. Patchaiappan ... Petitioner
Vs.
1.The Principal Secretary Cum Commissioner,
Hindu Religious and Endowment Department,
Mahatma Gandi Road,
Nungambakkam,
Chennai – 34.
2.The Joint Commissioner,
Kalvi and Thondu Niruvanangal,
Chairman,
Complaint Committee,
Commissioner's office,
Chennai – 34.
3.T. Anitha,
Assistant Commissioner,
Hindu Religious and Endowment Department,
Dindigul Division,
Dindigul. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India praying for issuance of a Writ of Certiorarified Mandamus to call
for the records relating to the impugned proceedings of the 2nd
respondent in 1)e.f.vz;. 1 / 2019> kfsph; Gfhh; FO> dated 05.07.2019>
1/8
http://www.judis.nic.in
WP(MD).No.16994 of 2019
1)e.f.vz;. 1 / 2019> kfsph; Gfhh; FO> dated 10.07.2019> 3)e.f.vz;. 1 / 2019>
kfsph; Gfhh; FO> dated; 22.07.2019> and quash the same and
consequently, set aside the statements of witnesses recorded in the
enquiry held on 08.07.2019 and 19.07.2019 before the 2nd
respondent as illegal since it was held behind the petitioner's back
and direct the 2nd respondent to conduct the enquiry as per the
provisions of Rule 7 of the Sexual Harassment of Women at
Workplace (Prevention, Prohibition and Redressel) Rules 2013.
For Petitioner : Mr. A.R.L. Sundaresan
Senior Counsel
for Mr. K. Muthumalai
For R1 & R2 : Mr. V.R. Shanmuganathan
Special Government Pleader
For R3 : Mr.K.R. Laxman
ORDER
This Writ Petition has been filed to quash the impugned proceedings of the 2nd respondent passed in 1)e.f.vz;. 1 / 2019> kfsph; Gfhh; FO> dated 05.07.2019> 1)e.f.vz;. 1 / 2019> kfsph; Gfhh; FO> dated 10.07.2019> 3)e.f.vz;. 1 / 2019> kfsph; Gfhh; FO> dated; 22.07.2019> and consequently, set aside the statements of witnesses recorded in the enquiry held on 08.07.2019 and 19.07.2019 before the 2nd 2/8 http://www.judis.nic.in WP(MD).No.16994 of 2019 respondent as illegal since it was held behind the petitioner's back and direct the 2nd respondent to conduct the enquiry as per the provisions of Rule 7 of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressel) Rules, 2013.
2. The Writ Petitioner was working as Joint Commissioner in Hindu Religious Endowment Department at Madurai. A complaint dated 02.07.2019 was preferred by the 3rd respondent / complainant, wherein it is alleged that on 29.06.2019, when the petitioner and complainant discharged their duties at Sathuragiri Hills, Saptur Village, Madurai District, the petitioner by using his Mobile Pen Camera recorded the bathing taken by the complainant and another one person, who is working as a Typist / NMR Employee in the respondent / Department. Based on the above said complaint, the 1st respondent suspended the petitioner from service.
3. According to the petitioner, the second respondent appointed the enquiry committee under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules 2013 to enquire into the serious allegation made in the complaint. According to the petitioner, the second respondent directed him to 3/8 http://www.judis.nic.in WP(MD).No.16994 of 2019 appear for enquiry without serving the copy of the complaint along with supporting documents and names and the addresses of witnesses contemplated in Rule 7(1) of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules 2013. On receipt of the proceedings from the 2nd respondent, the petitioner made a letter to the second respondent on 05.07.2019 intimating that he was on medical leave till 31.07.2019 and that he was not in a position to appear before 2nd respondent on 08.07.2019 But, without serving a copy of the said complaint and connected documents, the second respondent elaborately issued another proceedings in Na.Ka.No.1 /2019 kfsph; Gfhh; FO> dated 10.07.2019 informing the petitioner to appear for enquiry on 19.07.2019 at 11.00 a.m., Thereafter, the petitioner sent another reply to the 2nd respondent on 13.07.2019 by stating that he was under medical treatment for blood pressure and giddiness and Doctor also advised him not to travel. Therefore, the petitioner again sent a communication to the second respondent on 15.07.2019 to follow the provisions of Rule 7(1) of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules 2013. Further, the petitioner received the communication from the second respondent dated 22.07.2019 by informing that the enquiry to be 4/8 http://www.judis.nic.in WP(MD).No.16994 of 2019 held on 08.07.2019 and 19.07.2019 and nearly 16 witnesses submitted their statements and again directed the petitioner to appear for an enquiry on 01.08.2019 at 11.00 am and to obtain statement of witnesses and cross examine them. Hence, the petitioner is before this Court with the present Writ Petition with the aforesaid prayer.
4. The learned Senior Counsel appearing for the petitioner submitted that as per Rule 7(3) of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules 2013, the respondents ought to have granted 10 working days time to submit the reply. In the present case on hand, the first respondent has not granted 10 working days time to submit the reply. It is relevant to extract Rule 7(3) of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules 2013, as follows:
“7. Manner of inquiry in to complaint :-
(3) The respondent shall file his reply to the complaint along with his list of documents and names and addresses of witnesses, within a period not exceeding ten working days from the date of reciept of the documents specified under sub-rule(1).” 5/8 http://www.judis.nic.in WP(MD).No.16994 of 2019
5. He would further submit that without granting sufficient time to the petitioner for giving reply, the 2nd respondent has issued the impugned notice, which is illegal.
6. After elaborate arguments made by the learned Senior Counsel appearing for the petitioner, the learned Special Government Pleader appearing for the respondents 1 and 2 would submit that the 2nd respondent would follow the procedures contemplated under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules 2013 and the second respondent shall grant time till 07.08.2019 to the petitioner for submitting his reply, in response to the notice issued by the 2nd respondent dated 22.07.2019.
7. In view of the aforesaid submission made by the learned Special Government Pleader appearing for the respondents 1 and 2, this Court, directs the second respondent to grant time till 07.08.2019 to the petitioner to submit his reply to the complaint made by the 3rd respondent. It is made clear that the 2nd respondent shall conduct enquiry in accordance with the procedures as contemplated under the Sexual Harassment of Women at Workplace 6/8 http://www.judis.nic.in WP(MD).No.16994 of 2019 (Prevention, Prohibition and Redressal) Rules 2013. Further, the petitioner shall also co-operate for enquiry before the second respondent Committee.
8. With the above direction, this Writ Petition is disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.
01.08.2019
Index : Yes / No
Internet : Yes / No
trp
Note: Issue order copy on 02.08.2019
To
1.The Principal Secretary Cum Commissioner, Hindu Religious and Endowment Department, Mahatma Gandi Road, Nungambakkam, Chennai – 34.
2.The Joint Commissioner, Kalvi and Thondu Niruvanangal, Chairman, Complaint Committee, Commissioner's office, Chennai – 34.
7/8 http://www.judis.nic.in WP(MD).No.16994 of 2019 D. KRISHNAKUMAR, J., trp WP(MD)No.16994 of 2019 and WMP(MD).No.13562 of 2019 01.08.2019 8/8 http://www.judis.nic.in