NHRC takes suo motu cognizance of the reported death of a chartered accountant girl from Kerala in Pune due to excessive workload in her company

Press release

National Human Rights Commission

New Delhi, 21stSeptember, 2024

NHRC takes suo motu cognizance of the reported death of a chartered accountant girl from Kerala in Pune due to excessive workload in her company

Expressing serious concern over the incident NHRC emphasizes businesses should be sensitive to and accountable for human rights issues

Calls Businesses for reviewing their work culture, employment policies and regulations to ensure alignment with global human rights standards

Issues a notice to the Ministry of Labour and Employment calling for a report within four weeks

The Report is expected to include the steps being and proposed to be taken to ensure such incidents do not recur

The National Human Rights Commission (NHRC), India has taken suo motu cognizance of media reports that a 26-year-old chartered accountant girl from Kerala died in Pune, Maharashtra on 20th July 2024, allegedly, due to excessive workload in the Ernst & Young that she joined four months back. Reportedly, the mother has written a letter to the employer claiming that long hours of work had taken a heavy toll on her daughter’s physical, emotional and mental health, a charge denied by the company. The Union Ministry of Labour and Employment is getting the matter investigated.

The Commission has observed that the contents of the media reports, if true, raise serious issues regarding challenges faced young citizens at work, suffering from mental stress, anxiety, and lack of sleep, adversely affecting their physical and mental health while chasing impractical targets and timelines resulting in grave violations of their human rights. It is the prime duty of every employer to provide a safe, secure and positive environment to its employees. They must ensure that everyone working with them is treated with dignity and fairness.

The Commission has further emphasized that businesses should take accountability for human rights issues and regularly update and revise their work and employment policies and regulations to ensure alignment with global human rights standards. The painful death of the young employee in the instant case has indicated that there is an immediate need to take steps by all the stakeholders in this regard to stop such incidents in the country.

Accordingly, it has issued a notice to the Union Ministry of Labour and Employment, calling for a detailed report in the matter. The Commission would also like to know the outcome of the investigation, reportedly, being conducted in the instant matter relating to the death of the young employee. Apart from this, the Commission would also like to know the steps being taken and proposed to be taken to ensure such incidents do not recur. The response is expected within four weeks.

According to the media report, carried on 18th September, 2024, the mother of the deceased girl has claimed that her daughter’s death is reflective of the larger work culture, which glorifies hard work but at the cost of health. She has reportedly stated that how can a company that speaks of values and human rights fail even to show up for the funeral of one of its own employees.

It may be recalled that recently, the Commission took suo motu cognizance of the media reports regarding alleged unfair practices at the workplace by two multinational companies in the States of Haryana and Tamil Nadu. Both matters are under consideration before the Commission. Apart from this, the Commission at various platforms has been insisting businesses integrate human rights protection, safety and security especially of women into their organizational culture to operate sustainably and extend these principles to formulate policies in such a manner that a healthy work environment is created for the welfare of the workers.

Last year, the Commission organized a conference on ‘harmonizing human rights and climate issues in businesses’ to sensitize various stakeholders especially business and industry on human rights. The Commission has also appointed a ‘Special Monitor’ to look into various practices and work environment leading to violations of human rights in business. The Commission has specifically constituted a ‘Core Group on Business and Human Rights’ to review the existing legislations and regulations relating to the business environment and human rights and suggest measures for improvement. Based on these inputs, the Commission intends to firm up its recommendations and send the same to the Central and State governments and their agencies to ensure protection of human rights and healthy work environment in business and industry.

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