ANJANA PALIWAL Vs. MOHAN LAL SUKHADIA UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dated 06.12.2017 (Annexure-26) placing the petitioner under suspension, seeking a direction that an independent body be constituted to conduct necessary inquiry against the erring officials of the respondent University, University administration be called upon to submit the entire record with regard to various complaints, communications sent by the petitioner alleging sexual assault, molestation, torture by her and due action as prescribed under law be taken against the persons concerned, all communications/notices calling upon the petitioner to submit uncalled for explanation be declared illegal and set aside. A further relief has been sought that the order handing over the charge of the Head of Sanskrit Department to the Dean be declared illegal and set aside and the petitioner may be ordered to be restored back to her position as Head of the Sanskrit Department in the respondent University.

(2.) It is, inter alia, claimed in the writ petition that petitioner was working as College Lecturer with the State Government, came to be selected on the post of Associate Professor in Sanskrit by order dated 13.03.2012 and joined on the said post on 23.03.201 The petitioner was granted personal promotion as Professor by order dated 30.09.2014 on which post she joined on the same date. Whereafter the petitioner was appointed as Head of Department of Sanskrit subject by order dated 003.2015, which charge was assumed by her on 09.03.2015.

(3.) It is alleged that the respondent No.4, who was Head of Department during the period March, 2012 to February, 2015 wanted to continue on the said post beyond his term, petitioner's appointment resulted into personal grudge to respondent No.4 against the petitioner and respondent No.5 also became part of the design in this regard with a view to harass and humiliate the petitioner. A show cause notice dated 09.09.2016 was also issued to the petitioner, she made several representations to the higher authorities including President of India, Vice President of India and also approached Police authorities by filing proceedings under Section 107/116 Cr.P.C.