- (1.) Leave granted.
(2.) The Appellant, who became a victim of sexual harassment but could not succeed in getting the wrongdoer punished filed Writ Petition No. 15 of 2010 under Article 226 of the Constitution for issue of a mandamus to the official Respondents to implement the guidelines framed by this Court in Vishaka v. State of Rajasthan, 1997 6 SCC 241. By the impugned order, the Division Bench of the Sikkim High Court disposed of the writ petition by simply relying upon the statement made by the learned Additional Advocate General of Sikkim that the State Government is prepared to bring a proper legislation in terms of the guidelines framed in Vishaka's Case.
(3.) Notice of the special leave petition was issued on 21.1.2011. After some adjournments, this Court passed order dated 2.1.2012, which reads as under: Heard Learned Counsel for the parties. Learned senior counsel appearing for the State of Sikkim is directed to instruct the concerned officer to file a comprehensive list of all public and private establishments operating within the State. The needful be done within a period of four weeks. The Chief Secretary. State of Sikkim should file an affidavit and give details of the steps taken by the State Government for implementation of the guidelines framed by this Court in Vishaka and Ors. v. State of Rajasthan and Ors., 1997 6 SCC 241as also order dated 26.04.2004 passed in W.P. (Crl.) Nos. 173-177 of 1999 -Medha Kotwal Lele and Ors. v. Union of India and others. The needful be done within a period of four weeks. List in the first week of February, 2012.;