AARON S JOHN Vs. COLLEGE OF ENGINEERING,KOLLAM

JUDGEMENT

(1.) It does not forebode well for the future when allegations of sexual harassment are accepted to be ubiquitous, as it appears these days.

(2.) It is imputed that the petitioner misbehaved and even groped certain girl students within the campus of the - respondent - College; and that an enquiry was initiatiated against him, under the aegis of the statutory Internal Complaints Committee (hereinafter referred to as 'ICC'). The said Committee found the petitioner guilty, leading to Ext.P11 order being issued by the Principal.

(3.) The petitioner impugns the report of the ICC, as also Ext.P11 order of the Principal, on various grounds, including that the latter has been issued without affording him an opportunity of being heard.