Dr. Rajesh Malik vs All India Institute Of Medical ...
2023 Latest Caselaw 15499 MP

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           RP No. 928 of 2023
                                   (DR. RAJESH MALIK Vs ALL INDIA INSTITUTE OF MEDICAL SCIENCES AND OTHERS)

                           Dated : 20-09-2023
                                   Shri N.S.Ruprah - Advocate for the petitioner.

                                   Ms. Kanak Gaharwar - Advocate for respondents.

After hearing learned counsel for rival parties on the question of admission, it appears that there is arguable point involved which is to the following extent :

"Whether coming into effect of the Sexual Harassment of Women At Work Place (Prevention, Prohibition and Redressal) Act, 2013, would automatically supersede the amendment caused in Rule 14(2) in 2004 [based on the judgment in the case of Vishaka vs. State of Rajasthan (1997) 6 SCC 241] to the extent of obliging the employer to follow the detailed procedure of conduction of inquiry under from Rule 14(2) to Rule 14(24) of Central Civil Services (Classification, Control and Appeal) Rules, 1965 without treating the recommendation of the Internal Committee and the findings of the Inquiry Officer as final".

List for hearing in motion in the first week of November, 2023.

                              (SHEEL NAGU)                                   (AMAR NATH (KESHARWANI))
                                  JUDGE                                               JUDGE

                           anand




Signature Not Verified
Signed by: ANAND KRISHNA
SEN
Signing time: 9/21/2023
10:11:58 AM