On 15.02.2021, the Supreme Court has issued a notice banning Ashok Saini, the clerk of an advocate, from entering the precincts of the Supreme Court of India for a period of three months from 1st July, 2021 till 30th September, 2021 pursuant to being found guilty of sexual harassment against him.
The notice reads:
“It is for the information of all concerned that pursuant to a complaint, against Mr. Ashok Saini, the clerk of an advocate, of sexual harassment within the precincts of the Supreme Court of India, before its Gender Sensitization and Internal Complaints Committee (GSICC) and consequential inquiry, under Regulation 11(1)06) and (c) and 11(2)Ma) of the Gender Sensitisation and Sexual Harassment of Women at the Supreme Court of India (Prevention, Prohibition and Redressal), Regulations, 2013, Mr. Ashok Saini has been found guilty and debarred from entering the precincts of the Supreme Court of India for a period of three months from 1st July, 2021 till 30th September, 2021.”