PRATHIBA M.SINGH,J. - (1.) This judgment has been pronounced through video conferencing. CM APPL. 15774/2020 (for early hearing) in W.P. (C) 3396/2019
(2.) This application has been filed by Respondent No.1, praying for the petition to be heard on the scheduled date i.e., 21st July, 2020. Since the matter was taken up on 21st July, 2020, this application is disposed of as infructuous. REVIEW PET.46/2020 and CM APPL. 4190/2020 (for stay) in W.P. (C) 3396/2019
(3.) The present review petition has been filed seeking review of the order/judgment dated 6th December, 2019 passed by this Court by which the writ was disposed of with the following directions: "9. .... Accordingly, the following directions are issued: i. The ICC shall now be constituted strictly in accordance with the office memorandum dated 2nd February, 2009 issued by the Government of India, Ministry of Personnel, Public Grievances and Pensions since the complaint is against a Secretary level officer. The earlier constituted committee shall stand terminated and a new committee shall be appointed within four weeks. ii. Insofar as the provision of a defence assistant is concerned, the Petitioner is permitted to avail the services of a defence assistant to assist her in the proceedings. If the Petitioner makes a request for the defence assistant to be a legal practitioner i.e., an Advocate or a lawyer, a view on the same shall be taken by the ICC in accordance with law. iii. The inquiry, in terms of the judgement of the Division Bench shall be an inquiry under Rule 14 of the CSS (CAA) Rules, 1964 read with the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013." Brief Facts;