ASHU BHARDWAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) By means of the present petition preferred under Article 226 of the Constitution of India, the petitioner has sought mainly the following reliefs:-

(2.) The facts in brief can be stated thus.

(3.) The respondents contested the petition. According to them, when the charge of the post of Principal was handed over to the petitioner, the administration of the Dental College became worst and deteriorated to the extent that an FIR was lodged against her husband Dr. Yogesh Bhardwaj, who was in the same college and the FIR under Section 354 of the Indian Penal Code was lodged for eve teasing to the female students, which was enquired into by the 'Sexual Harassment Committee' constituted by the College and the husband of the petitioner was placed under suspension against which, he filed a writ petition wherein, the female students also became party. Thus, due to mal-administration and taking note of all the facts, the State took a conscious decision to withdraw the charge of the Principal from the petitioner and handed over to the Director, Medical Education (DME) as per the office notings obtained under the RTI (PR-I colly), which facts were allegedly suppressed by the petitioner in her petition, hence not entitled for the relief sought.