MD. AZIMUR RAHMAN Vs. UNIVERSITY OF JAMIA MILLIA

JUDGEMENT

(1.) The petitioner by means of this writ petition impugns the order dated 9.11.2012 passed by the respondent No.1/University, namely Jamia Millia Islamia. By the impugned order, petitioner has been visited with the penalty of removal from services. The penalty was imposed as the Enquiry Committee found the petitioner guilty of harassment of Ms. Kulsum Fatima, Assistant Professor.

(2.) To the Enquiry Committee of the respondent No.1/University, complaint dated 23.11.2011 was made by Ms. Kulsum Fatima and which was followed up with other detailed complaints including one dated 7.12.2011. Alongwith the complaint dated 7.12.2011, SMSs and emails which were sent by the petitioner to Ms. Kulsum Fatima were attached. Since the email is very long I am not reproducing the same, however, the SMSs are reproduced as under:-

(3.) Before the Enquiry Committee, both the petitioner and Ms. Kulsum Fatima made statements. The statement of petitioner made before the Enquiry Officer reads as under:-