(1.) THE petitioner was a student of B.A.(Hons.) French Part-III in the Department of Germanic & Romance Studies, Delhi University. A complaint dated 8th September, 2009 was made by another student of the same course against the petitioner, of the petitioner of having used abusive/filthy language and having made casteist remarks against her. THE University constituted a two Members' Committee to enquire into the said complaint and which vide its Report dated 17 th November, 2009 concluded the complaint against the petitioner to be true. It was found that the petitioner through his actions had shown the worst kind of caste and gender bias and complete disrespect towards the dignity of a fellow classmate. His behavior was found to reflect his casteist and patriarchal mindset. THE Committee recommended that the petitioner be debarred from taking Part-III examination up to a period of one year.
(2.) THE petitioner was given a notice dated 5 th January, 2010 to show cause as to why he should not be so debarred.
(3.) AGGRIEVED therefrom the present petition was filed. Vide interim order dated 5th April, 2011 the petitioner was permitted to appear in the Part-III examination then due, without prejudice to the respective rights and contentions and without creating any equities in favour of the petitioner.