Central Administrative Tribunal - Madras
Dr L Suguna vs M/O Science And Technology on 5 January, 2022
5eo Soe CENTRAL ADMINISTRATIVE TRIBUNAL CHENNAI BENCH QA Ne. 86 of B16 Present 2 Hon'ble Nr. Swarup Kumar Mishra, Memberid} Hon'bis Mr. T. Jacoh, MembertAdmin.} Mes. Dro. Suguna, Wyo tr RL iveasews, Nis. fUSes, BS Cross eireed, We ERS Raja Rajeswart Nager, Medipaklorm, Ghennal, Oo} i. The Georetary, Ministry of Sciomee & Techuolewy, Tehaniogy Bhawan, New Mehran' Road, New felhi~ 1 1003S.
2. The Dirextor General, OSIR Council of Scientific & imgustris! Research, Anusandhan Bhawan, 2 Rell Ahmed Ridwai Marg, New Dethi~ P1000},
3. The Chairperson, National Commission fer Wemen, No. 4, Deen Gayval Upadhysys Marg, New Delhi ~ 110000.
4. The Director, CSIR Central Leather Research Inetitute, Adyar. Chena 00086.
&. Dr A. Bo Manslal, OSIS Central Lasther Reasearch, Inetinure, Adyar, Chenmad -G00020.
Sy vo MeShodenia, Por the applicant : MrT. Baswarsdhss, Por the reanonderts: . ReVibiniar Creal 'gu. Sebtivase Mohary, (Counsel:
MM. Santhini Carmen! : Neard & reserved os 35.08 259 1 Onder or stat) Zoe.
Oo* PoE RR "RRAAAASASS SAS Per Mx. Swarup Rumar Mishra, Meovber jd} The applicant bas Hled this CLA. ander Section 19 of the Adminivirative Triunais Act, 1985 exeking the follsavizus reliefs:38 3
RE ROY tana:
t of onh o LOTE mdenoy.ot th Yin = iA aoe ON oF 5 LAP ¥ 3 recelp soe.
ORIEN = second go pondenrt 23 SS x ih eA a haneses Ne Natesal. to reset s Fh engni fhe 56 ther bee é CORGUCS x Sersask, x x 2 a ok ay RIS "
Se action aguing oe ae e \ wens 2s Be OF ot z So Se?
The Chak ne ty 4! # x 23 ak Fea prope mut Fe t Noe ps % arent th zleaing sa £2 vy fee geben:
TEs SET xt oh x COs "
:
x, s Responde:
'or The porpoase could not p Wishes a ui "3 wane on .8
MW ESOSROT PRO LS fi sexnd he the thus Pe GET ER Onginute @ Sition oS £ tlier. wit we 32 Prok ERE <3 x > shall 'sassmenmst. in working SER, a :
-
a RE SVHMi AE, Rak e eS agp the my 5 FGASS Br COREE iPr 8 per St his BX eer gtated that as. per & Workplace 5 % ee Horasesmert at ny Accounting! Respondent Ne, SITs S, a THO om SMsd nurmmiuttee fo deal with x.
Ixy Ss a alingntion by stating Ghat the allegation are too general ih mabies and RS mere inwoitaNons. ff has len specifically stated that fhe hroshend of the apniicark: ts Gyvnived wich unii activities aref in order te divert the departmental action against her husband tie Seolitant has choses to throw unsubstantiated and unfounded allegation against hon. it has been slated that be had performed duties of direster et various places und at no point of time any such coniplaints hay beer raised hy ary of the camployees again! him. Accordingly while dering ihe slegation S mucin sgainget Rim, he bee prayed for dismissal of OA being z a ve 4 ee ie ie Ds fi.
Pay DRL, &. We have heard Ld. Counsels for both the aides and perused the resorts.
5. The grievance of the applicant is thal she haa bess haraased dn many ways by respondent No.5 in workira place and deanite repeated compiints nc action has bem taken againet resmondent No S of os way of transiensing him fram his present place of posting os under the rules ordaking rscourse known to sales and law.
xa) harvasament th a lady smoloyne ia -worke matter which should be dealt inte In accordance with the provi made in Sesual arasament a Workplace (Prevention, Probihition and Redressalj Aat, 2019. The sdoreaaid rules have been framed by the Gov of India In compliance of the decision of the Non'ble Apes Court in the chee af Vinhsake & crs Vre State of Ssinstha & Qre. Relevant seution af x Be ¥ whidk ig quoted herein below:
nts enti intalags say SAN MYASBAY RARE EN Me Mine af toe ebowe. ond the obverse of enacted dow to prods Fro Mie affective enforcement of ge beak duno sight af geader aguaiity and guarantee ogeingt sexunl honmnen ond ahuse, more panticuiony saainsy Sexual hesmssment af pork maces, ww toy dws Bre gaddines ind somne sopnifed fereinayier fur cue observance af olf aeark® aleses or aeier inst@utions. uact & fegisfotion i enaeted for the purpose, Ts is done is ANOS. af Doe power auutoble vader Anice 32 of the Caasttviion fer enforce of the fanomenta vohes cad 8 is kartter emuihasiond thet this would! be treated as the doe sleclared by this Cour wader dieticle J492 ak Mee Loutiudion, She GUAR UES dudt MORRIS prescnbed herein ane ox anders SISMING REGARD te She deginiion of hemor nights" iaSection Bel af the Srotertion of Numan Rights det 2998. PAINE NOTE of the fect Spat fhe Brasent cel aed penal kus in indie do sot agemintely nrovide for soerific Protectan af women from sexe! duvosanent fo wok planes and hiss SRachrent OF such deginaton wel toke roneuenbie Nine, HS necessary and Se GiER GRAIN veined ch place sme wellisotionespancGisnecrory institutions f& ebierve nertnin guidelines Se ensure the prevention of sexual Ruvesment af waeneay
2. Buty of tie Bgioper or other seanoasibie persons Ja work places and other instindione:
it shall Be the duty of the empinyer or other pesoonaslble persons & work BOERS OF Ofer INsteuvans fo prevent ar deter the commledan ef aces ae Sexier Inpaainent aed iG srowde the procedures for the ayokwnn. settement or prasecation ay cots af seauol Herassnent dy taking ed svegs feguled &. Painition:
For Uns purpose, sexual Sorgsement. includes such Nnwelcome: sexunily determined behaviour fehether directly ov by dnolication as af pheirot senhort aad eawances: Sl ademued or request jay sexuos fasoues? xp meals coloured Remarks @ shang pormegrmamiys Ww Ay other unwelcome Bhysical werbul or Momoerked conwuct oF sexcet "ye eS ust PROTRPRL Whermanyoyhinsencisinnnied naluaistoncesnarauadenhenictin afvurtmendantinenmaamokioconrehensiontinnd nrelaiontosbortiny's SANE pA oF Werk adetier she fe creasing aalers uae Soman oF vdunfary, wheter ip gowentiment, oulvic or pnkote eniemine eink conde nur be duteeNng aad aioy conmmiitiete o Aaah ona alex peabienn He Siiginnwwieyp for deere when Ge wmner fee peasonsile gaeies to bellevue thot ber obfertion would sisodventage her oy connection with Aer xmiginument of work incudleg vecnnting or aromosion orien © awotes o dostilt svork snvitonmien'. Adverse consguenres HUGE be vikited F Ske Within dnemotcansentothecnmduitingue stiondrminvanobiectontherrs, A Preventive Steps: Aff emplopurs or persons Ii charge oF wort plas whenher mh She pubic or DHvete sector should take aporapsinte steps to Neewend senusl Aurassment, Without prefueics te the generality of ths obkgution Cay Moga take the Enlowlnn wes: fa) Eapress probibiion of seaiel hanziganen? as defined wave at Nee wark gtoce should be Hon Ned, Suitited nnd cltunted & apareertene BE.
{8} The Rules, Reguiations of Govemmment and Subtle Sent bodies pedereig feieidect any siScipiine should Recluse guia regulations prohibiting sexual harassment ane peouide far Senranriate penation dr auch rules egeinet the adfsnden id As regards pelts ecuvoyers steps should Se geen fo ede she aforesmidnred hi unrninthernentingardie smal iadheian nl maiden {Stealing Orders} See 2GaR.
fa} Apprenniotnunrteenditigninaddemenai dad reameet BARR ASSEN, Reaih int hegione to farteer aiunr thet Sere & ae Bostic nemment iow women St werk ploces aut ad aeueres inner shea dene weasonshie grounds fo belive thet she i dselantoged i cosmection with Ber eelayrent %. SAB Proceedings:
Where saxh conduct grounis te e gpaiiccoffemew under the dean Bene! Code ofsider amy other few the enigiwes siaal iiete apres setien fy SCeUnTanre GY Gre Dy ineling @ coupe WED the Gnmroaniaie ouitertty.
SoRernwins, R sds wasive that wiohie ar selteeses ane Bee wade Se dieriminghed againe shies daviing Kd complain of serue? hoses § The victens of sevpel Aorassmant should Rave the apNan fo seek treasfer at the prepeteater or Mak aan froages SE. DIR AtORE Mare such conduct amounts fo misconduenn emplnymeat.as delved &¢ the relevant service rules, ap ENG dicipfinary artlon should be detiotes by the empplover i accutane with Rose egies.
6, complaint Atechaiion:
Whetter of not such conalvet donstiiaes an offence under law ar a breach of the servke nes, an appraanihs sempenine siecinnisiy «neue Be ox the eounoyer's orgoaation for redhess of ie conuolay mee By Whe NICHE. xe complont meshenisn should ensure Net dound treptnent of sermons.
Sag fs * Complains Cannittes: The complied manchuanin, aefeted tein (8) ebose. stiould be adequate te provide, where nena, a Compinnis amenities, o specie! counsellor ar OMier suppert sence, dicing dhe maiitenance of conidenvalle The Complaints Commitice shoul! be headed by we wean and not kee than hoff of fo tember should be women. Farther te prevent the PSNR oF aay under pessute or faflueies from menor Jevels. such Coamiohits Committee shaaht Menke a sued Racy. either AGO ar oter bady who ik Burpier with the issve of sexuit Aanasoment, Fae Comotuints Conimitiee ened make dn aiauel repert to 16 gowernment aeporiment cascdred of the compiaints wad action taken dbp fin. Fhe aiiphipers and pesos je chore wilfalee yegert aa ne comiplinnce site the aforesaid guidelines inchuding ow Phe renoris af the Cooylaints Comaitive x the Govavament deoariment & Workers! MiNative: Emninwes should be alowed te naive Qoues af semol honwaunent at workere meeting aad dr diver oppronriate forum and & shoul be aihemnativoly sisnaxsed ty Eongloyer-dmolayee Meetings, S Aaorenass:
Awureness of the nights of femate employees in this regard sinaudd Be created' in particular be proanantly aantving the guidetnes Sand sopreoriate jegislotion whea enovted on the sublect) in awtadis. mannec,
40. Whare sextant Aareusment ocuurs ag o result of eit eet Ae SOR Sy gre thinisentyncoutuider, theemploye nnd nemoninehargawiitakentiness necesay ond reasonable io anced the affected person ia Revs of supgert sre preventive eek ik The Cenbolstete Gowtriiments ane Atyueetiet in canaver coboting seftnbiy measures Aclaiing Aglsigtien fe aqyeune Ht me guunielimes Aus pea hp Bak andar ere oiso aieened be the eanphien de Papare Sotor, 3%, These guidelines wil not prvucie any sights aenielle andi fis Prataction af Hey MOA Ack FOOS, Ascurdleghs, we siteet thot dre ahowe guidaiiees and Bonne Mould be cinceds observed & oll work aloons for the preseruntion sud endrcemmnt af dhe right Wi gener equality of Me working women, Thess dlvctions wot be Ghting omienforreabisiniaimuntivultehivlegiviovon venactadioaceunyihenny.
Tess Wek Petitions ore diposed of sccaminghn"
&. The DeRGT has ales lasted exhaustion inatrurtinn thy how to deat with the grievarme of a Isdy employee an the camelaint of sexual harassment io working pace. The rélevant estract herein belie "ROUT OST Na, EIGTAG 000 Seth 58} dosed B° Fedrnary, SOO) (258) Guideline repanting prevention af aaa! hormamens of wendag Bed in Tine Mees.
Repenment of Persone sad Trofeing's OM Ma DIOR OMOr- Bere, ASF doteet EROZSSNG ant AROASOSS. ORF A 2IORa Toe. re. fa dobest J2222002 arnt GROS2085 ana GH Na. Sala oor tos OF sitet BAL 20S on the above mentioned aalinted anu i soy shot & & nerecy hehe nlnanentodtimonnieiectienamplninentionienientemagnd it SSeS of sexuel Renreenent of working momen cay fe coats aueceenese ds Ses PQA, Sonticulody megs wRerhing wm The astaad Sotuves of fre Souniodet emotion cad aul proredine ane aniohiows:
Gi Sole 6 Cal he C8 (Conduct! Rules, DM atpeles Mot no Sheermepent servant shall gbipe io any an ey sexed Aenasshent of Gee momen BF her woat piece, Fory Gomenimnent mervont wits Bs inchargé ate work ple iat tgiee Samiapnate ser to serpent cexual hergenvent Wo guy BUREN OF ach wont pives "Rese! Aerassiment® Seldas sen Gmasicome saenedly dehunahed Sehauicnr, wither deep ar athens, ae.
fa) Physica! coated ore eine $) demania ar request for seen! AARNE fc} seeeRwy COURT Fee df showing way sornmgphyas felony other uainekkune physical werher or neverkel conduct of a uranst FStuRS Ro Mikether ar aed such eanduct cosatitviss ex offsace Gener dee oe Beech of the senaee Aaies ee gapeRasiote comune mechani shawl ge created in the enylowers argaoizetion for redress of the comeinint sume by Dre MN. Sache cerieiee arscherntian Should erie The bagi Soeeteent OF comnekaits, fhG FAe complaint mectanion shoodd be adequate fo provide, where RECRENEY. o comeleinis qoowniitee, © special coenselion ar other quapart Seige, MeladNS fhe Kerbtonaine af coatentionty.
TRS aN eRe Sead Re Reawad Sy B ames tel seat devs: Shoe Aan of Ss ntamber Seoeht be wasn. Fares fo ered Me aiobiite ee cay GAMES rmure De Wien Sea ROOr Ue ERE RORRRRIATS counts HY SAXAOT ASRS RENT, She commloints conumiites ant make on ataaal senor to He Government Sapartiment rancemen af He ceamotanns crag wel haben by Share.
SHERRIE BAe Berar is charge Mie ake PepErk ae Nie Kaniodance wits thenforesaiiguddelinesinsigaingontieroaantsatteromnaliteconineves ke the govemnent cepa end, fo}. Fe eaves aeistinied far vediesea? af the ccommalaiats Ry he Sains of Sek Saree shoul be headed toca aiikce ssdichend SAQNEF 3H SOAR SO GE TS fone PEGA ho Nie drusstee hans.
fd Te caemaiadnts commilites estiitinhed dt sack Minis or Departement a Qiiive foe dnauieiag Suge commodnts of xeaual Aavassetent shail be daamee tebe the ingnitny aati aanolsied by de dkiadvore authonty and aye the SOMPRMAG. comics shal holt f ng cenonnie paacedure hee Not beers prescribed for The Konskiieik conenites Nar Aaiding Me inquiry die sent combining, helinudy osarasorncticnkivinaccordancem@ibibenmctine Sie dcr ft She aid pales Hin SO0d o peeinn sass dent te vile F983 of fhe Conve! Chl Servinn ious eetion, Contd andl donedil tudes [9a 8?
y :
y g g g g y y :
:
g $ g ¢ g g g 3 $ g 3 ¢ $ $ $ 3 $ 3 3 Ba} Sher comedaines comoeniites in terre ay Cabinet Seeretarior's omer mas dated 26 00 Ae wal inputs inte complaints mde oguiser offices of she fovel of Sevretery dnd Auditional Secretory ond sgusatent due iy She Govprnanest. af fio in See Mtiokinieg Renonineets and Garedniony siinerity cnmles Nee coctnn of the Cantrel Goeenmenst foiher view the cenot ARS) The axing comploiats aemaice estekivied de auch Atinisky of Reperbmet or Oiice will duke See campiatet af secu! Aarasment sgoinet amiy Haase Government sernaats ata coe Hor eoered by Nhe coWeet seenmtariat's aver Ma. J Soe gsA SA, fae Noamey be eruured Mot Ne Compionnts Cammites shell of af ganes der it eostence ond ahenges in ks composites, whenever necesiers, shoukt be madenramptiindadequatetnublicved. Thecammontnnotihecunniniwts sornities Be alse poste? ort Ge websites af - the conmemed Ainisiies Resurtments orivee: conned"
a
3. We mey state Unat, Indi ie rapidly advancing in its develoomental ganda Ari shore arct recre women are inning the workiime. [t fs the duty 3 uh ai the state fo provide for the wellbeing and reepent af ifs citizens to prevent fhasbrad e.
insecuriiv Sed. emotions Uesturbancs, which, in barn, could affect basinese aficecy of pronuction and loss of mmutadion for the organteation or the emplover. in fact, thus recognition of the fight to protection agsing? sexual harassment ig an totrinslo onmponent of the profecting: of oromen's human tehte, ic is alse a estes tow ards providing women indenendence, esnadity of appartunity and the right w werk eith disnity. We beve fo "POR DIAGY Begreved wasian ura Moke RW horasanent of worktplone 6 ipeed Comniive: is months fron nie wate af dined: and & is | Fase caf period oF threes montis fons Meg Offices Member feasanaky CRP EISSN OF ON render. of a y EEMNTANES 10 LAS WORT FO BARING He COMER Te wet! Srowded furtier that the jatarnal <y & Sf DUCUPI STUN COS LORIE: & AIG € GRICE & x WAT even hed Mies wees ie Se eaake 6 comes ot geconny Ber pipemal or mental bosganty or Sede or atherwhke her ag! Hee oe suck Ota? Berson O8 May be Grestribed moy mule 6 sameigint under fais sarnon:
202} The dmernal ComonGlee of os Wie case may he, the Lace! Comadites, moy before Sibahing an inquiry under section 24 end af the request of the ougrisved wor ay der gad. the as TG settle The matter bese spasoddent through sonciiiction. Provides! that aa monetary rettiement 3) yee S$ ne Mihers @ setilarnas? kos been oynved af ender sudesection 7) the cere ney be S Ingesnor yer sar die CNstrict cee Se take ction a tes ar the Lacy! Fie seitement as recorded' anole ithe eoipanden'.
RE VEN af Gaver aubuertion 12) ne is x Shoe Be conducted by dhe iotenrna! Commnitipe or the Lora! Conm eet ae be Th) Subject to the provisions of secting 1G the interne! Comnitive or tis ieog Commiites, as Se cose may be. shod where the sespondear & an employes, prcewed' io mote inquiry into the camolaine in accomance wth the proviiions of the service rules soahenble so the reunnadent ond where ae gush fies OMSL GF such Monner as may Ge oeeioiGed os H cose af o Suemertic savher, the Cond Committees shall # grime facie exist, Sonwsee ' to tie podks, GAINS o pertod of seven doves far registers setiog SOS of the tala Penal Coge. and any oMier realex i Code where apoliraive.
a ty Ay BS Provided that where the cggviserd saynun dferoe the internal Cro the corel Caewittes, os ie cose maw he Chat aay ger oe cen settiament conver of caver subsection (2) of Serticn 30 bas ne eS & S x 2 he with Oy Me ressongent, the keermal Comavhee othe Lace! Comyedtees shalt proceed fo sighs an Inquiry inte tie commlgint oo as the case pay be, forward Rie campiaine fo the police: :
iat ya Rrovived further thet where both the parties Ore erimlavees, Ie parties sheit during the course of inguin. be given an aosartinity af belong ened ena e caay of the findings shall be auide evalldite te Doth the partes enobting them te muke represenignon sgginst the fadings before tie Conunittes.
fel Notwithstanding anything contained in section SO9 of dhe anien Renal Code, the court inay, when Me resonnent is convicted af the gaflenca, order povinant of gunh sure ee if mey conshler eppraptinte, tothe agerieved woman bythe respondent, having regard to the prawisions af section 18.
(3) For the purgose of ssoking en Jaguiry under sub-section (2) phe interno! Commies ior the Lose! Comwmétec, as fhe cose Moy he, shell Save the nee powers o¢ ore vegied ia ocd court wider the Code of Chul Procedure. $508 wien irping a suit in nesmert of Sie following matters, namely % fa} summoning end enfurcing the often:
ice of ony permon and sanming Aan {bj requiring the Miscovencasn oroduction of documents: and ic} any other metier whicd muy be prescribes, (&} The inquiry vader sub-section (2) shell be conipleted within @ pened' af aihety days, os
22. (2) uring the pendence of an inquiry. on a written Request mods Eycthe oggrinved womon, the internal Conimutiee or ihe Leora! Comunities, a2 Me sane mey he. May seconymend tp Tas eripinver fo %
a) ininsion Me dggneved woe or the respendent to dhy aiher wate: cr Pees, fet gwar leave te His aggrieend womare up too geriod of thaee months cor fel grant such other never to the agoneved women ox may he presathed.
i2} The leove grantad to the sgeriewed women under His section shall de de audition to the Wave she wouls be othenvize ented, Fecomyanndations mode griey sub-section (i) and send the report of such iaplementation te the intersal Committee or the Local Committes a¢ the case may Be.
:
} :
j aon des Sah ¢ S ema *y ae x me der *.
Las bee ariowhich >} x hy Ls 3 & ws Sor ae EAS ee TERS aa to ahe x * a We 3 « "
Bi SRE .
4 y 5, Bo x "$e.
FR * CORE e %:
tt "
CRT Hes By Beth SS Me BSG Ror IE ioaRe < ateny Sa fo & a5 See oe oe i 2 prek + on clay Cyroniggpe ss saree ae nnnnsnnnapenetnnr its SASS es eanennnee ds .
os SoS set PRN BE midemt mac 2 is clirected to take op ¢ (ier with the sqopropriaic conmunitics under the Sesual Harassment of Wereen cat Wrek Place Fre evention. Prohibition & Redreagall Act BQ1S along with scopy of thia tte order for expediting the matter and competing the inquiry within the mulated above: Say fer aa the prayer of the applicant: for of local conmnitiee for oumducting inquiry, we find that the Respondent Departraett hes seta an internal baquary camorising of minemt persona higher/equial yank of Director awainat whoart she has Hed the conguaint. We de mot fimd say Nlegalty camumitted by the respondents in conatittnig the infernal ices.
tiv Phe OA ie accordingly alowed to The extant as. above mentionad and comscquentiy MA's stand dispesed af) (he parties to bear their own seen caw SR See ' a apanmnetoed: