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Delhi High Court Directs IIT Delhi to Decide Sexual Harassment Complaint in 8 Weeks - (19 Jul 2019)

CIVIL

Delhi High Court has directed the Disciplinary Authority of IIT Delhi to decide within eight weeks on a complaint of sexual harassment against one of its professors. The Court directed the Disciplinary Authority to take a final view in the matter expeditiously and granted liberty to the alleged victim to apply afresh if she is aggrieved by the decision.

Tags : DELHI HIGH COURT   IIT DELHI  

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