LAWS(DLH)-2011-7-234

MEENAKSHI Vs. UNIVERSITY OF DELHI

Decided On July 05, 2011
MEENAKSHI Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) THE petitioner, a student, earlier of MA in Hindi at the School of Open Learning of the respondent University and thereafter of M.Phil in the Department of Hindi of the University, on 9th September, 2008 submitted a written complaint of sexual harassment against respondent no.2 Prof. Ajay Tiwari, respondent no.3 Prof. Ramesh Gautam and respondent no.4 Prof. Sudhish Pachauri, all of the Department of Hindi of the University of Delhi. THE present writ petition, as per the amended petition dated 18 th December, 2010, is filed seeking directions with respect to the said complaint of the petitioner.

(2.) NOTICE of the petition was issued and the pleadings have been completed.

(3.) THE respondent no.5 ACC on the complaint of the petitioner did not find a prima facie case of sexual harassment to have been made out against the respondents no.3 and 4; however a prima facie case of sexual harassment was found against the respondent no.2 and the complaint against respondent no.2 was proceeded with.