Hareesh M.S Vs Kerala State Financial Enterprises Ltd
.... employee in the branch of the petitioner. She forcibly entered the cabin of the petitioner, and she was the person who misbehaved with the petitioner, tried to snatch the mobile phone and disrupted the official work being performed by the petitioner. There is no allegation of sexual harassment ...
High Court Of Kerala
Dr. Rajesh Malik Vs All India Institute Of Medical Sciences, Bhopal, Saket Nagar, Bhopal, 462 020 Through Its Director & Others
.... by the respondent nos. 1 to 4 in their Reply and nothing new has been added. 7. The respondent no.6, who has been impleaded by name, has also filed her Reply stating therein that she has been unnecessarily impleaded as one of the respondents in the O.A. as she has nothing to do in the mat ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
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