SAMUEL TENNYSON Vs. THE PRINCIPAL & SECRETARY

JUDGEMENT

(1.) This Writ Petition has been filed, seeking to quash the "Finding of Fact "? report of the Committee of Enquiry (Internal Complaints Committee), Madras Christian College - Tambaram / 2nd Respondent herein dated 17.04.2019, by which, it was stated that there was a sexual harassment by the Petitioner. The Petitioner also sought to quash the consequential Second Show Cause Notice dated 24.05.2019.

(2.) The case of the Petitioner was that he had joined the 1st Respondent College as Assistant Professor in the Zoology Department on 13.06.2011 and was brought under regular pay scale, thereby conferred the status Government employee. In the month of January, 2019, a study tour between 09.01.2019 and 14.01.2019, was arranged for the students of Zoology Department and 42 students were taken to Bangalore, Mysore and Coorg, accompanied by seven faculty members, namely, the petitioner herein, Dr.Raveen, Dr.Allen J.Freddy, Mr.E.Thulukkanam, Dr.Anulin Christudhas and Dr.K.Dhinamala.

(3.) It was the further case of the Petitioner that pursuant to an anonymous communication received by the 1st Respondent herein, levelling certain allegations against the Petitioner and Dr.Raveen, an enquiry was conducted and thereafter, on 04.03.2019, the petitioner was issued a warning and he was not assigned the work of paper-evaluation and internal examinership for the end semester 2018-2019 with further condition not to accompany students for tours for three years. It was stated by the Petitioner that the written communication was in the form of a complaint given by 34 students against the aforesaid Dr.Raveen and against him and all the allegations were raised only as against the said Dr.Raveen and his name was added in the capacity of supportive behaviour.