LAWS(GAU)-2026-2-36

ALOKE KUMAR GHOSHAL Vs. INDIAN INSTITUTE OF TECHNOLOGY

Decided On February 07, 2026
Aloke Kumar Ghoshal Appellant
V/S
INDIAN INSTITUTE OF TECHNOLOGY Respondents

JUDGEMENT

(1.) Heard Mr. B. Gogoi, the learned counsel appearing on behalf of the Petitioner. Mr. R.P. Kakoti, the learned Senior Counsel assisted by Mr. A.B. Dey, the learned counsel appears on behalf of the Respondent Nos. 1 to 5.

(2.) The present writ petition has been filed challenging the Inquiry Report dt. 27/6/2022 of the Inquiry Committee constituted vide the communication dtd. 28/3/2022 as well as the e-mail dtd. 26/8/2022 issued by the Chairperson of the Internal Complaints Committee (for short, "the ICC").

(3.) The brief facts which led to the filing of the instant writ petition are narrated herein under.