Authored By: Aryan Raj
National Forensic Sciences University Delhi
CASE BRIEF : Vishaka and others V. State of Rajasthan and others (1997) Citation – AIR 1997 SC 3011
Court Name – Supreme Court of India
Judges- Chief Justice J.S. Verma, Justice Sujata Manohar, Justice B.N. Kirpal Bench Type -Division Bench
Date of Judgement – 13 August 1997
Parties Involved
- Petitioner – Vishaka and others . Vishaka was a Non- Government Organization in Rajasthan which works for upliftment and welfare for the women led by Naina Kapur and Sakshi .
- Respondent -State of Rajasthan and Union of India.
Facts of the Case
Bhanwari Devi , a government employee working in the women development project , took issue to campaign against child marriage , but during this a incident took place and she was brutally gang raped by a group of men . The trial Court refused to believe on the statement of Bhanwari devi . Lower court failed to give justice to the victim and the accused were acquitted by the court. This led to the national protests where NGOs together Filed an Public Interest Litigation (PIL) in violation of fundamentalrightslike Articles 14 ,15 ,19 ,21 of the constitution of India , and also raised the issue of sexual harassment at workplace . The petition resulted in issuing of Vishaka guidelines by the Supreme court division bench in 1997 an image of victory of women groups who are against the sexual harassment . After the landmark judgement in this case , Government of India implemented the Sexual Harassment of women at workplace ( Prevention , Prohibition and Redressal ) Act , 2013 ,2this act helped many women who are the victims .
Issue Raised
- Whether the place , wherein the women are working does have any rule or regulations for the protection of the women form sexual harassment or acts .
- Is Supreme court of India have the power to make guidelines to protect the women in the absence of any formal act or rules made by the parliament or legislation .
- Does International treaties or convention can be enforced without the formal implementation of law made by the government of India .
Arguments of the Parties
- Petitioners Arguments
Petitioner filed a writ petition of Mandamus under article 32 of the Constitution of India . The main problem or issued made by the petitioner through Organization before the court was the violation of the basic fundamental rights like Article 14( Right to Equality ) ,Article 15( Prohibition of Discrimination) ,Article 19 (1) (g) Right to profession , and most important Article 21 ( Right to life and personal Liberty ) which led to happening of the incident in this case . There were absence of any law or act that is mentioning the protection of women working at the workplace .The petitioner also argued that is the duty of the judiciary to work at the upfront if there is no legalisation for it ,and make guidelines before any incidents took place . Petitioner also asked the court for Government of India , had signed the Convention on the Elimination on all forms of Discrimination Against Women , 1994 (CEDAW) 3, which sets the obligation on the government to make or implement laws regarding the discrimination against the women . The petitioners also give the reference of the case Minister of immigration and Ethnic Affairs v. Teror (1995)4 held that when the country’s own law is not there then ,court can rely on international convention to make judgement . Petitioner also raised the issues of lack of cooperation between government departments and lack of support
- Respondent Arguments
State of Rajasthan and Union of India representative the learnt counsel took an step that was not anticipated by anyone .Instead of arguing in front of court for the respondent side , counsel gave unwavering support to make law or guidelines for the protection of the Women from sexual harassment at workplace , accepted the wrong that happened with victim . It was mentioned by the counsel that states should mention the information of sexual harassments of women in their reports and also measures that can be taken . Respondents also stated the court of full support by parliament and others departments .
Judgement of the case
The honourable supreme court of India stated the in this that there was a violation of fundamental rights like Article 14 ,19 and most important Article 21( Right to life and personal Liberty ) and also includes right to safe environment at workplace .Court also stated that in the absence of any legislation in the country , judiciary can take the international convention . The Beijing Statement of Principles on the independence of judiciary were cited by the court . Court also laid on the emphasises the use of Public Interest litigation (PIL) , which was used in this case and presents a meaningful impact on the society . Judges also told the parliament to make the legislation on protection of the women at the workplace from sexual harassment . The supreme court also laid that is the duty of the employer to take necessary steps for the women working at their workplace to protect them form the sexual harassment and acts. In further Supreme court of India laid the landmark Vishaka Guidelines which will apply to every work place both private (Unorganized , NGOs) and public to prevent the women form sexual harassment. Court also regarded to the respondents that this case should be taken seriously not as usual happening .
Vishakha Guidelines :
- There Should be a procedure or mechanism to deals with cases related with cases of sexual harassment of women at workplace .
- Conditions at working place should be appropriate like , health facilities and workplace should be safe , is the duty of the employer .
- The court basically stated sexual harassment is a sign of uncomfortable behaviour of act which also includes physical acts , showing sexually Favors and showing pornographic content at the workplace .
- Employers should act against the misconduct or any disciplinary actions at work place with women .
- Sexual Harassment complaints committee should be there and this be headed by the women employee and also should include third party as NGOs .
Sexual Harassment of Women at Workplace (Prevention , Prohibition ,Redressal ) Act , 2013
Further after the judgment and the implementation of the Vishaka guidelines , Sexual harassment became a national issue . For this the government had to make and present a law that is called Sexual Harassment of Women at Workplace (Prevention , Prohibition ,Redressal ) Act , 2013 , which was implemented and also called POSH ACT ,2013 .The main goal to make this law is to promote and provide gender equality at the workplace and have a safe environment at the place . This act enforced had a small but needed impact on the society on the subject for the protection of women from sexual harassment at the workplace .It also laid the duties of the employers that should be enforced at the work place for making safe environment .
Conclusion
Through the Vishaka vs state of Rajasthan and others case , it led to highlight a deep issue that wavering in our society for the safety of our women working at the workplace . The supreme court of India took an impressive step towards this incident by issuing Vishakh guidelines , which was a landmark decision . The court also influenced by the international convention and issued a interim solution for it . Despite this guidelines women , now a days also faces many challenges at the workplace but they don’t tell to the employers due to the society pressure . The guidelines also gave the duty to the employer for making a safe work environment for women . It is also told now days this issue will not be vanished from our society ,without the help of all communities from society .Vishaka Guidelines help to make the foundation for the Sexual Harassment of Women at Workplace (Prevention , Prohibition ,Redressals ) Act , 2013 .The step of the respondents also help to fast up the case speed and also provided the necessary mechanism to make the guidelines by the Judiciary .One questions it raises that only making law or legalisation will that be only for protection of the women at the workplace . Medha Kotwal Lele v. Union of India (2012)5 was case of similar issue after the issuing of Vishaka guidelines where the justice to the women were not served and court criticized the poor implementation of the Visaka guidelines .Rather we have to make awareness at the grassroot level about the sexual harassment cases , which will have more impact in the rural areas where this incident took place more often .
Reference(S):
1 Aryan Raj is a first year law student at National Forensics Sciences University Delhi .
2Shubhada Son walker and Jacob Michael , Sexual Harassment of women at workplace ( Prevention , Prohibition and Redressal ) Act , 2013 ,IPLEADERS ,(Feb 20 ,2020 ), https://blog.ipleaders.in/sexual-harassment of-women-at-workplace-prevention-prohibition-and-redressal-act-2013/
3United Nations Convention on Elimination of All forms of Discrimination against women, https://www.un.org/womenwatch/daw/cedaw/
4Sai Gayatri , Vishaka and others V. State of Rajasthan and others (1997),IPLEADERS ,(Sep 16 ,2024) ,https://blog.ipleaders.in/vishaka-ors-vs-state-of-rajasthan-ors-1997/from them and also led that the accused were acquitted from the trial after few hours and also raised questions on the working of trial court .
5Saswata Tewari ,Key Judicial Precedents on Sexual Harassment in India ,IPLEADERS ,(Mar,20 ,2021) ,https://blog.ipleaders.in/key-judicial-precedents-sexual-harassment-india/