- (1.)The criminal miscellaneous petition for protecting the identity of the petitioner is allowed.
(2.)On going through the various prayers made, particularly, in the light of the assertion made with reference to Prayer (d) of the writ petition, that "as on date there is no mechanism to enquire into the complaints of sexual harassment against all judicial officers, sitting or retired Judges, whether while holding office or not", we are inclined to consider these aspects. Accordingly, we issue notice to Respondents 1 to 3, returnable on 14-2-2014.
(3.)Mr Mohan Parasaran, learned Solicitor General, accepts notice on behalf of Respondent 3. We also issue notice to the learned Attorney General for India.