For Physical Complaint:

Written complaint in sealed envelope can be dropped at the Office of Ld. Registrar General or the Office of Member Secretary of the Committee.

Procedure to File a Complaint Under the Regulation 2021.

Under the Regulation 2021

(1). Any aggrieved woman may make a complaint in writing of sexual harassment at the High Court of Jharkhand precincts to the Committee through the Member Secretary in accordance with the form and procedure so notified by it.

Provided that, where the aggrieved woman is unable to make such a complaint in writing due to any reason, the member of the HCJGSICC or volunteer, as the case may be, shall render all reasonable assistance to the woman for making the complaint in writing.

(2). Where the aggrieved woman is unable to make a complaint on account of her physical or mental incapacity or death or for any other reason, her legal heir or such other person directly concerned with her interests may make a complaint under this Regulation.

Jurisdiction

“High Court of Jharkhand precincts” means the whole premises of the High Court of Jharkhand including the court block, open grounds, parking, chamber blocks, libraries, canteens, bar-rooms, health centers and/or any other part of the premises under control of the Hon’ble Chief Justice of High Court of Jharkhand;

Against whom the Complaint is made

“Respondent” means a person against whom the aggrieved woman has made a complaint under the present Regulations;

Sexual Harassment at Workplace

• “sexual harassment” includes any one or more of the following unwelcome acts or behavior (whether directly or by implication) namely:-
• (i) physical contact and advances;
• (ii) a demand or request for sexual favour;
• (iii) making sexually coloured remarks;
• (iv) showing or exhibiting pornography and / or sexually explicit material by any means;
• (v) sending undesirable sexually coloured oral or written messages, text messages, e-mail messages, or any such messages by electronic, manual or other means;
• (vi) stalking or consistently following aggrieved woman in the High Court of Jharkhand precincts and outside;
• (vii) voyeurism including overt or tacit observation by the respondent by any means of the aggrieved woman in her private moments;
• (viii) any conduct whereby the respondent takes advantage of his position and subjects the aggrieved woman to any form of sexual harassment and seeks sexual favour especially while holding out career advancements whether explicitly or implicitly, as an incentive or a natural result of submitting to the insinuations/demands of the respondent;
• (ix) any other unwelcome physical, verbal or non-verbal conduct of sexual nature;
• (x) implied or explicit promise of preferential treatment in her legal career;
• (xi) implied or explicit threat of detrimental treatment in her legal career;
• (xii) implied or explicit threat about her present or future legal career;
• (xiii) interferes with her work or creating an intimidating or offensive or hostile work environment for her; or
• (xiv) any treatment having a sexual colour or content likely to affect her emotional and/or physical health or safety;

“Volunteer” means lawyers or other persons enlisted by the Complaint Committee without any remuneration basis for carrying out the objects and purpose of these Regulations.

Important Provisions under the Regulation, 2021

Under Regulation 17 - Protection of action taken in good faith No suit, prosecution or other legal proceedings shall lie against the Chief Justice of the High Court of Jharkhand, HCJGSICC and the Internal Sub-Committee or its members in respect of anything which is done or intended to be done in good faith in pursuance of these Regulations and the circulars/orders/notifications issued thereunder.

Documents and Information to be furnished along with the Complaint.

1. Name of the Complainant

2. Aadhar Card of the Complainant

3. If Complainant is an employee / officer of this Court – ID Card

4. Contact No. of the Complainant

5. Email id of the Complainant

6. Details of the Respondent – against whom the complaint is made.

(Disclaimer: No anonymous and incomplete complaint will be entertained)