LAWS(MAD)-2020-6-38

A.K.SHEIK MANZOOR Vs. STATE OF TAMILNADU

Decided On June 02, 2020
A.K.Sheik Manzoor Appellant
V/S
STATE OF TAMILNADU Respondents

JUDGEMENT

(1.) The petitioner has filed the present writ petition with the following prayer:

(2.) The facts and circumstances, which gave rise to the filing of the writ petition, are briefly stated hereunder.

(3.) Mr.L.Parvin Banu, the learned counsel appearing for the petitioner strenuously and elaborately contended that the 5th respondent, who was also one of the research scholars under the petitioner, was inimical to the petitioner and she had hacked the email of the petitioner and on the basis of some materials stolen from the email of the petitioner, she had made a false complaint to the University and on the basis of the false complaint, an enquiry was conducted.