As per the case facts, a disciplinary action for sexual harassment resulted in a penalty that the High Court set aside, leading to this appeal. The reason for the appeal ... to the Supreme Court was to challenge the High Court's decision, which the Union of India believed was erroneous regarding the inquiry process and the nature of sexual harassment charges. The question arose whether the High Court erred in setting aside the penalty, particularly concerning the validity of multiple inquiries and a committee's right to question witnesses. Finally, the Supreme Court reversed the High Court's judgment, restoring the original penalty. It affirmed that inquiry committees can question witnesses and emphasized the seriousness of sexual harassment while noting that accusations need thorough scrutiny.