- (1.) Mr.Venkatesh P.Dalwai, learned counsel for the petitioner. Mr.Santosh S.Nagarale, learned counsel for respondent Nos.1 to 3. Mr.Chikkavenkataiah, learned counsel for respondent No.5. Smt.Sumangala A. Swamy, learned counsel for respondent No.4.
(2.) The writ petitions are admitted for hearing. With consent of the parties, the same are heard finally.
(3.) In these petitions, the petitioner has challenged the representation dated 18.10.2014 submitted by respondent No.5 while exercising powers under Sexual Harassment of Women at Work Place (Prevention, Prohibition and Redressal) Act, 2013 and consequently notice dated 11.05.2016 produced at Annexure-F.;