SNEH RANI JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner, Dr. (Km) Sneh Rani Jain, was Assistant Professor in the Department of Pharmaceutical Science in the University of Saugar. In October 1972 the petitioner was also appointed as Warden of Girls' Hostel known as 'Nivedita Hostel'. 19th March 1973 was the day of Holi. On that date some boy students entered the compound of Nivedita Hostel. According to the petitioner, the students misbehaved and used filthy and abusive language for the girls and the petitioner. The petitioner pasted a notice on the gate of the hostel which is as follows :

(2.) THERE were reports in the newspapers about the incident that happened on 19th March 1973. As public interest was aroused, the State Government by notification issued on 9th April 1973 appointed a one man Commission consisting of Shri K. N. Shukla, the then District Judge, Saugar, under section 3 of the Commission of Inquiry Act, 1952, to enquire into and report on the following matters: -

(3.) THE Executive Council of the University Considered the report of the Vice -Chancellor and the representation of the petitioner in the matter of her resignation and the following resolution was passed on 16th October 1974 :