ARUN A. IYER Vs. BOARD OF GOVERNORS

JUDGEMENT

(1.) Rule. Rule made returnable with the consent of the parties.

(2.) This Writ Petition has been filed under Article 226 of the Constitution of India praying for the substantive reliefs as set out in prayer clauses (a) to (c) of the Petition. However, Mr. Ramamurthy would urge this Court to remand the proceedings to the Internal Complaints Committee / Disciplinary Authority, for conducting a fresh inquiry before imposing any major penalty on the Petitioner.

(3.) The Petitioner in the present proceedings is working in the capacity of a Professor in the department of the Humanities and Social Sciences in the Indian Institute of Technology, Bombay ('IIT Bombay'). The Respondent No.4 is the original complainant who preferred a complaint alleging misconduct against the Petitioner.