COMPLAINTS COMMITTEE Vs. M.V.PRAVEEN

JUDGEMENT

(1.) THESE Writ Appeals arise out of the judgment in W.P.(C) No.17646 of 2012. W.A.No.1342 of 2013 is filed by the writ petitioner, while W.A.No.1029 of 2013 is filed by the third respondent in the Writ Petition.

(2.) PRAVEEN M.V., the writ petitioner, is the Co -Ordinator in the Department of Biotechnology in the Union Christian College, Aluva (hereinafter referred to as 'the College'). In the year 2012, allegations arose against the writ petitioner that he sexually harassed some of the girl students in the College. The Complaints Committee (third respondent in the Writ Petition), constituted as per the guidelines issued by the Supreme Court in Vishaka and others v. State of Rajasthan and others ((1997) 6 SCC 241), issued notice to the writ petitioner and others for an enquiry. At that juncture, the writ petitioner filed W.P.(C) No.17646 of 2012 for the following reliefs:

(3.) DEALING with the contention of the writ petitioner that most of the students had withdrawn the complaints, the learned Single Jude held that "if the students, staff or any other person involved have no complaint it is purely for the governing body to decide whether they should continue with the proceedings with the Committee or not".