LAWS(DLH)-2021-12-113

PROF. R. K. SHARMA Vs. UNIVERSITY OF DELHI

Decided On December 09, 2021
Prof. R. K. Sharma Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:-

(2.) In substance, the petitioner has challenged the appointment of respondent No.3 as Head of the Chemistry Department in respondent No.1 / University of Delhi (hereinafter, "?University"?). Suffice to state, it is the case of the petitioner that he is the senior-most Professor in the University and as such, entitled to be appointed as an HoD, Chemistry Department.

(3.) The case of the respondent is that pursuant to a complaint of sexual harassment made by a Teacher with regard to certain Professors, including the petitioner, who were part of the Interview Committee, the Internal Complaint Committees were formed, which have not found anything against the petitioner inasmuch as, they have exonerated him. It may be stated here that pursuant to a finding of a third Committee, the University has issued a communication dated October 01, 2021, which reads as under:-