C PARTHIBAN Vs. K MEENA

JUDGEMENT

(1.) THIS writ petition has been filed for the issuance of a writ of Declaration, declaring the enquiry which is sought to be conducted by the 3rd respondent herein as a one member Enquiry Officer, into the charges leveled against the respondents 4 to 7 herein as incompetent, void, wholly without jurisdiction.

(2.) THIS writ petition has been filed by one C. Parthiban , father of one of the complainants and by another complainant Akila. There are two more complainants given complaint against respondents 4 to 7 about some sexual harassment. On that complaint, a four member committee headed by the first respondent, enquired into the matter and filed a report. Accepting that report, departmental proceedings have been initiated against respondents 4 to 7. The present writ petition has been filed by the complainants for the reason that notice has been given dated 12. 04. 2004 whereby it is stated as follows: "during the enquiry, the Enquiry Officer may ask the complainants and the respondents to present the complaints and arguments again, point by point, along with any material evidence available, such as (i ) research notebooks, written manuscripts, corrected parts of the thesis/dissertation/project report, TC and Conduct Certificates, certificates of the UG course, copies of any other document related to the complaint from the complainants and (ii) attendance registers for MSW and M. Phil courses during the last three years, despatch notebooks for 2000-2003, copies of TC/conduct Certificates given to students, and any set of correspondence about students and Research Scholars regarding sending them for projects/field work, copies of testimonials given to students and scholars from 2000 and any other relevant material from the respondents. "