LAWS(SC)-1999-1-101

APPAREL EXPORT PROMOTION COUNCIL Vs. A K CHOPRA

Decided On January 20, 1999
APPAREL EXPORT PROMOTION COUNCIL Appellant
V/S
A.K.CHOPRA Respondents

JUDGEMENT

(1.) -Special Leave granted.

(2.) Does an action of the superior against a female employee which is against moral sanctions and does not withstand test of decency and modesty not amount to sexual harassment Is physical contact with the female employee an essential ingredient of such a charge Does the allegation that the superior 'tried to molest' a female employee at the "place of work," not constitute an act unbecoming of good conduct and behaviour expected from the superior These are some of the questions besides the nature of approach expected from the law Courts to cases involving sexual harassment which come to the forefront and require our consideration.

(3.) Reference to the facts giving rise to the filing of the present Appeal by Special Leave at this stage is appropriate: