DR. VIRENDRA SINGH Vs. BANARAS HINDU UNIVERSITY

JUDGEMENT

(1.) The petitioner has filed this review application for review of the judgment and order dated 19 Feb. 2015 by which the writ petition has been dismissed. The writ petition had been filed to assail the order dated 26 April 2014 by which the petitioner was informed by the Department of Civil Engineering in the Indian Institute of Technology the Institute that in view of the complaint that was received from a girl student of his Department regarding allegation of sexual misconduct and in view of the report submitted by the Women's Grievance Cell which examined the complaint, his re-employment as a Professor in the Institute stands discontinued with immediate effect. It needs to be stated that the petitioner retired as Dean in the Faculty of Engineering and Technology of the Banaras Hindu University, Varanasi in Jan. 2011 but was subsequently re-employed as a Professor in the Institute.

(2.) The petitioner had filed Special Leave to Appeal No.21250 of 2015 to assail the aforesaid judgment and order dated 19 Feb. 2015. The Supreme Court on 17 August 2015 dismissed the Special Leave Petition and the order is reproduced below:

(3.) A preliminary objection has been raised by learned counsel for the University that the review application should not be entertained as it was filed on 3 Feb. 2016 after the Special Leave Petition filed by the petitioner against the judgment sought to be reviewed was dismissed on 17 Aug. 2015.