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As per the case facts a writ-petitioner organization approached the Supreme Court seeking orders for the Union and State UT governments to implement the provisions of the Sexual Harassment at
...Workplace Act The reason for the appeal to the Supreme Court was to ensure proper implementation and compliance with the Act across various establishments including hospitals nursing homes sports institutes and private sector workplaces The question arose whether the respondents were adequately implementing the Act and what directions the Supreme Court should issue to ensure compliance Finally the Supreme Court reiterated directions for proper implementation of the Act emphasizing efforts must align with the Act's scheme and through designated authorities It further directed hospitals nursing homes sports institutes stadiums sports complexes or competition games venues to establish Internal Committees ICs and report compliance The District Officer was also directed to obtain a list of establishments falling under the Act's scope to ensure they are aware of and implementing their duties including ICC constitution and annual reporting which would enable collecting annual reports and passing consequent directions to private sector workplaces
Bench
Applied Acts & Sections
Section 2
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 6
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 7
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 8
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 11
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 13
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 20
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 22
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 23
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 24
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 25
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 26
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Section 29
–The Sexual Harassment Of Women At Workplace(Prevention, Prohibition And Redressal) Act, 2013
Legal Notes
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