ARTI DEVI Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) The Petitioner had filed a complaint on 9th January, 2018 before the Internal Complaints Committee {hereinafter 'ICC') of the JNU, constituted under the University Grants Commission (Prevention, Prohibition and Redressal of Sexual Harassment of Women Employees and Students in Higher Educational Institution) Regulations, 2015. The ICC submitted its recommendations on 2nd August, 2018. One of the recommendations of the Committee was for re-consideration of the application of the Petitioner for registration in the Ph.D. program. The said recommendation reads as under:

(2.) The Petitioner also simultaneously filed an appeal against the other recommendations of the ICC. Three further representations were made before the Vice-Chancellor. However, she was neither afforded a hearing nor was given re-registration into the Ph.D. program. Accordingly, a writ petition was filed seeking the following reliefs:

(3.) When the petition was listed for the first time i.e. on 30th August, 2019, an alleged office order dated 16th October, 2018 was handed over which, according to the Id. counsel for the JNU, disposed of the appeal filed by the Petitioner. A copy of the same was handed over to the Id. counsel for the Petitioner to seek instructions. Thereafter, on 12th September, 2019, it was noticed that the document dated 10th September, 2018, which was handed over by Id. counsel for the JNU, had a noting to the following effect: