M.HEMA Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) This Writ Petition has been filed challenging the Order of suspension passed by the 1st respondent by proceedings dated 09.12.2019.

(2.) The case of the petitioner is that she is working in the 3rd respondent College as an Assistant Professor. According to the petitioner, the Dean of the 3rd respondent College was sexually harassing her. The petitioner gave a complaint in this regard to the 1st respondent on 10.10.2019. An enquiry was arranged by the 1st respondent on the basis of the complaint given by the petitioner against the Dean of the 3rd respondent College. The petitioner attended for the enquiry and it is the allegation made by the petitioner that the Committee was insisting the petitioner to withdraw the complaint and the petitioner refused to do so.

(3.) The 1st respondent by its proceedings dated 09.12.2019, placed the petitioner under suspension on the Charge that the petitioner has made baseless complaint against the Dean of the 3rd respondent College and she has made unwarranted statements to the Media and has caused disrepute to the College, teachers and students. The further Charge that was made against the petitioner was that she was uttering abusive words towards girl students and staff members. Aggrieved by this Suspension Order, the present Writ Petition has been filed before this Court.