Director's overall management role remains subject to Executive Committee control, classifying him as "employee" under PoSH Act.

The appellant, the Director of the Integrated Rural Technology Centre (IRTC), challenged a judgment of the learned Single Judge that dismissed his writ petition.

The litigation arose after a female employee lodged a sexual harassment complaint against the appellant on 27.11.2024

The Internal Complaints Committee (ICC) issued a notice for the appellant to appear

The appellant contended that as "Director," he is the "employer" under Section 2(g) of the PoSH Act, and therefore, under Section 6(1), the complaint should be heard by the Local Committee (LC) rather than the ICC

He further alleged a conflict of interest with the ICC Presiding Officer

Section 2(f) defines "employee" broadly to include those in regular or ad hoc positions

Section 2(g)(ii) defines "employer" as the person responsible for the management, supervision, and control of the workplace, noting that "management" includes boards/committees responsible for policy formulation

Section 4 mandates the constitution of an ICC

Section 6(1) provides that the Local Committee shall receive complaints only if the ICC is not constituted or "if the complaint is against the employer himself"

Although the appellant argued that his role as Chief Executive Officer and his "overall management" duties under Clause 23.2.2 of the MoA made him the "employer", the court observed that Clause 7.1 and 18.1 vest the ultimate control, administration, and management of the Society in the General Body and Executive Committee

Clause 23.2.1 explicitly states the Director is appointed by the Executive Committee and works subject to their control and supervision

The court reasoned that since the appellant is an appointee accountable to a higher governing body (the Executive Committee), he holds the status of an "employee" rather than the ultimate "employer"

Consequently, the exception under Section 6(1) of the PoSH Act does not apply, and the ICC retains jurisdiction.

The court found no perversity or illegality in the Single Judge’s judgment and dismissed the writ appeal

The ICC proceedings were allowed to continue, with the clarification that the complainant (even if a member of the ICC) shall not participate in the decision-making process regarding her own complaint