S SELVAGOMATHI Vs. CHANCELLOR/GOVERNOR OF TAMIL NADU

JUDGEMENT

(1.) It was reported in the media that one Ms.Nirmala Devi, an Assistant Professor working in the 5th respondent College, attempted to lure four girl students into giving sexual favours in return for academic and financial benefits. In this regard, a criminal case was registered followed by the arrest of the said Nirmala Devi. The case has since been handed over to CBCID. The 7th respondent herein is presently in-charge of the investigation. Since there were references to Madurai Kamaraj University in the conversation said to have taken place between the said Nirmala Devi and the students in question, the first respondent thought it important to hold an enquiry into the matter. In his capacity as the Chancellor of Madurai Kamaraj University to which the 5th respondent College is affiliated, he directed that a high powered enquiry be conducted by the 6th respondent herein. The 6th respondent herein had worked as Collector of composite Ramnad District and held several senior positions before retiring in the cadre of Chief Secretary to Government. He had also functioned as member of Central Administrative Tribunal after his retirement. The said High Powered Enquiry Committee has since taken up the work in right earnest. Two women Professors have also been appointed to assist the 6th respondent in the discharge of his functions.

(2.) At this stage, the petitioner has moved this Court by filing this writ petition. The petitioner seeks issuance of a writ of declaration to declare the appointment of the 6th respondent by the first respondent as null and void. Certain consequential directions have also been sought against the 4th respondent University.

(3.) Heard Mr.T.Lajapathi Roy, learned counsel for the petitioner.