AMIT KUMAR Vs. BHARATI COLLEGE

JUDGEMENT

(1.) The instant petition under Articles 226 and 227 of the Constitution of India has been filed on behalf of the petitioner praying for the following reliefs:

(2.) The petitioner was employed with Bharati College, University of Delhi (hereinafter "respondent College") at the post of Assistant Professor.

(3.) The respondent college, vide letter dtd. 9/3/2018, intimated the petitioner that he was being sent on leave w.e.f. 6/2/2018 since the College's Internal Complaint Committee (hereinafter "ICC") had received several complaints of sexual harassment against the petitioner.