RANAJIT ROY Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The Appellant seeks to challenge the Order dtd. 23/5/2022, passed by the learned Single Judge in W.P. (C) 2622/2012, dismissing the Writ Petition filed by the Appellant herein challenging the Order dtd. 13/12/2011, passed by the Delhi School Tribunal (hereinafter referred to as "the Tribunal').

(2.) The Appellant is accused of sexual harassment and molestation of a minor girl. In order to avoid disclosing the name of the victim as well as in view of the directions of the Apex Court, the victim is being referred to as the "Complainant'.

(3.) The facts, in brief, leading to the instant appeal are as under: