AIR 1997 SUPREME COURT 3011 ::1997 AIR SCW 3043 ::1997 LAB. I. C. 2890 ::1997 Lab LR 991 ::(1997) 24 CriLT 455 ::(1997) 2 MadLW(Cri) 604 ::1997 ChandLR(Civ&Cri) 25 ::(1997) 2 CorLA 321 ::1997 (77) FacLR 297 ::1997 CriLR(SC&MP) 749 ::1997 (3) CurCriR 126 ::1997 (6) SCC 241 ::1997 SCC(Cri) 932 ::(1997) 3 RecCriR 187 ::1997 (5) Scale 453 ::1997 CriLR(SC MAH GUJ) 749 ::(1997) 3 AllCriLR 283 ::1997 (3) AllCriLR 819 ::1998 (1) BLJR 228 ::1998 BLJR 1 228 ::(1997) 2 ChandCriC 112 ::1997 (2) EastCriC 574 ::1998 (2) LabLN 965 ::1997 (13) OCR 305 ::(2013) 3 Kant LJ 546 ::1997 (3) RajLW 373 ::(1997) 3 SCJ 584 ::(1997) WritLR 823 ::1997 (3) Crimes 188 ::(1997) 7 Supreme 323 ::1997 (5) AndhLT 14 ::(1997) 7 JT 384 (SC)

Supreme Court Of India

Hon'ble Judge(s): J. S. Verma, Sujata Manohar, B. N. Kirpal , JJJ

(A) Constitution of India , Art.14, Art.19, Art.21, Art.32— Sexual harassment of working woman - Amounts to violation of rights of gender equality and right to life and liberty - Also as a logical consequence amounts to violation of right to practice any profession, occupation or trade - Victim is, therefore, entitled to remedy of Art. 32. (Para 3) (B) Constitution of India , Art.14, Art.21, Art.10— Guarantee of gender equality and right to work with human dignity - Nature and ambit - Construction - International conventions and norms can be relied upon. It is now an accepted rule of judicial construction that regard must be had to @page-SC3012 international conventions and norms for construing domestic law when there is no inconsistency between them and there is a void in the domestic law. In the absence of domestic law occupying the field, to formulate effective measures to check the evil of sexual harassment of working women at all work places, the contents of International Conventions and norms are significant for the purpose of interpretation of the guarantee of gender equality, right to work with human dignity in Arts. 14, 15, 19(1)(g) and 21 of the Constitution and the safeguards against sexual harassment implici....