May 7,2019:
On Tuesday, the woman, whose complaint against CJI Ranjan Gogoi has been found to have “no substance” has asked Apex Court for a copy of inquiry report that had rubbished her accusations.
She stated that,“I have a right to the report. Not providing a copy to the complainant while holding her complaint to be unfounded would be a violation of the principles of natural justice and a complete travesty of justice”.
Three-judge In-House committee mandated to look into her allegations of sexual harassment by the Chief Justice submitted its report yesterday.
Committee headed by Justice SA Bobde, according to a statement by the Supreme Court’s Secretary General, has submitted its report that gave the Chief Justice a clean chit.
In her letter on Tuesday, Complainant wrote that she was “shocked” that despite her “detailed affidavit, ample corroborative evidence and clear, consistent statement before the Committee reiterating my experience of sexual harassment and consequent victimisation” the Committee had found “no substance” in her complaint and affidavit.
“From the beginning there has been a lack of transparency in the functioning of the Committee and great prejudice is being caused to me repeatedly,” she wrote in her letter.
Source HT
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