ASMA PARVEEN Vs. ALIGARH MUSLIM UNIVERSITY

JUDGEMENT

(1.) The petitioner has challenged the order of the Vfce-Chancellor dated 26.5.2000 dismissing the petitioner from service.

(2.) The petitioner was appointed to the post of Lecturer in Psychology in the Women's College on 13.4.1998. A serious allegation was made against her that while she was working as Lecturer in Psychology, Women's College, Aligarh Muslim University, Aligarh (hereinafter referred to as A.M.U.) and residing in a quarter in the premises of Abdullah Hall, she on 15th May, 2000 had illegally confined in her residence a girl student of B.A. (Honours) IIIrd year course with the active connivance of a Ph.D. student in the Department of Psychology. A.M.U., Sheikh Abdul Barkat Masood Ahmad. The said girl was preparing for her "examination which was in progress. She had offered Psychology as one of her subjects. Her allegation was that she used to take help of the petitioner. The petitioner on 15th May. 2000 at 12 noon asked her to come to her room, as she wanted to give her some important material relating with teaching. She went at the residence of the petitioner and when she reached her room at 12.30 p.m. on the said day. she found the petitioner inside in company of a person named as Barkat to whom she had earlier been introduced by the petitioner. Within a few minutes, the petitioner left the room on the pretext of doing some important work with a promise, to come back within a short while. Soon thereafter the said person, named as Barkat, started talking to her in indecent language and tried to outrage her modesty. The girl, whose name was not disclosed and Indicated by letter "Miss K'. tried to flee from the room but found that the door was locked from outside and she had been put to illegal confinement. The said Barkat also threatened her. However, the said Barkat when went inside the bathroom. Miss K had presence of mind to lock the bathroom from outside. The petitioner returned to the room approximately after an hour. She opened the room and found that the bathroom was locked from outside by 'Miss K'. The bathroom was opened by the petitioner and the said Barkat came out of the bathroom in a furious mood, caught hold of the girl by her hair and tried to molest her in presence of the petitioner. 'Miss K' then gave a slap to Barkat due to which the grip on her became lose and she ran out of the room. The matter was reported to the Vice-Chancellor.

(3.) The matter was probed by Suraiyya Rizvi, Provost. Abdullah Hall. A.M.U., Prof. Mansura Haider. Principal. Women's College and Ms. Aziza Rizvi. Assistant Proctor. The petitioner was suspended by order dated 20th May, 2000 and was further directed to vacate the accommodation provided to her in Abdullah Hall. The girl was also residing in Abdullah-Hall premises.