Subrata Talukdar, J. - (1.) In this writ petition this Court is only required to answer the following Points of Law as pleaded by the writ petitioner:- "1. Whether the respondents can proceed on the basis of its own Service Rules in relation to a Complaint, which is specifically covered by Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013? 2. Whether any authority apart from the Internal Complaints Committee constituted in terms of Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 can enquire into the complaint of sexual harassment made by an alleged victim against a respondent at a workplace? 3. Whether the impugned action of the respondents including suspending the writ petitioners, suffers from inherent lack of jurisdiction, and is void ab-initio?"
(2.) For the purpose of a better appreciation of the Points of Law in respect of which the petitioner seeks clarity from this Court, Mr. Jayanta Mitra, Bar at Law and Ld. Senior Counsel was requested to act as the Ld. Amicus Curiae. Ld. Senior Counsel accepted the request and, this Court has enough reasons to stand benefitted from his erudite submissions.
(3.) However, prior to answering the Points of Law (for short PoL) it would be necessary to briefly look into the genesis of the controversy.;