RAKESH BOORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition, the petitioner, who is working as the Principal of the Government Senior Secondary School, Matlauda, seeks quashing of the order dated 10.02.2014, passed by the respondent herein, i.e. the Financial Commissioner and the Principal Secretary to the Government of Haryana, Department of School Education, retiring the petitioner compulsorily from service, holding him guilty of being insensitive to the complaints filed by a female Lecturer, alleging sexual harassment at the hands of another Lecturer.

(2.) The second part of the charge, of not properly enquiring into the complaints, was held to be not proved by the enquiry officer.

(3.) Yet further, in the impugned order, it has been stated that the petitioner in connivance with Rajinder, i.e. the Lecturer against whom the late Neelam Kumari had alleged sexual harassment, had taken up the matter with the Superintendent of Police, Panipat, to get a case registered against Neelam Kumari in fact, instead of first taking up the matter with his own superiors.