Indira Jaising rues over sloppy pace of impeachment of HC Judge for Sexual Harassment

July,20,2016:

MP Justice used to visit Victim Judicial Officer's Court repeatedly several times in a single day in the name of inspection.

In the first event of its kind ever in the history of Indian Judiciary a High Court Judge is facing impeachment on the ground of Sexual Harassment of a woman District Court Judge.

The Victim Judge was forced to resign from service.

Impeachment proceedings are taking place before a Committee appointed by the Rajya Sabha.

Ex. Additional Solicitor General of India Ms. Indira Jaising rued on how a very little attention is being given by the Media to the matter.

The former additional district and sessions judge in Gwalior was allegedly sexually harassed by a senior sitting High Court Judge. She had stated that her harassment was abetted by three other judges.

He even asked her to perform an 'item number' on a Bollywood song for him. When she resisted his these advances, the High Court Judge turned vindictive and transferred her to the remote Sidhi district right in the middle of her daughter's class 12 the academic year.

All previous impeachment's of Higher Judicial functionaries have been for financial misconduct.

Indira Jaising wrote on her Social Media account that the manner of the conduct of hearings is very sloppy.

After Justice Vikramjeet Sing Chari of the committee retired as a SC Judge, he had to quit.

Thereafter Two judges of the Supreme Court have declined to accept the impeachment assignment.

Ms. Jaising observed, Is the Supreme Court concerned about this?

It is now three years since the Lady Judge was forced to resign. During this last three years she has been knocking the doors of the courts for seeking Justice for herself.

While she being a Victim is out of Job but ironically he (Accused High Court Judge) is in. No one thought it fit or cared to remove him form judicial duties while the enquiry is pending on the Complaint, she said.

She added that despite all talk of breaking the glass ceiling, it is a man's world surely at least for women in the judiciary. May be also for women lawyers too.

Related News @ LatestLaws.in-

11.2.2016- Sitting SC Judge to Head Panel probing Sexual Harassment of a Lady Judge by a MP High Court Judge

2.7.2015- Sitting Judge suspended by High Court for sexual harassment of Female colleague

21.7.2015- Sexual Harassment Complaint Committees gets Teeth, can Transfer or even Suspend the Accused, give paid leaves to Victim

Vishaka Guidelines against Sexual Harassment at Workplace