“The best thermometer to the progress of a nation is its treatment of its women.” — Swami Vivekananda
The Legal Journey and Background |
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Sexual harassment at a workplace is considered violation of women’s right to equality, life and liberty. It creates an insecure and hostile work environment, which discourages women’s participation in work, thereby adversely affecting their social and economic empowerment and the goal of inclusive growth. Hence, a set-up of a mechanism for prevention & regulation of the instances of sexual harassment at workplaces and for the redressal of the grievances arising out of or incidental to such cases of sexual harassment was the need of the hour and it was in this backdrop, the High Court of Jharkhand Gender Sensitization & Internal Complaints Committee has come into existence. more... |