KEDARNATH MAHAPATRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Facts to the extent relevant are as under:

(2.) In the complaint lodged with police, mother of girl student alleged that on 28/10/2017 at about 15.30 hours, when her daughter was ready to leave school, petitioner called her into his cabin, offered her snacks and lassi and when she was about to leave the cabin, he closed the door, held her and kissed her; when she raised hues and cries, petitioner opened the door after taking assurance from her that she would not disclose the incident to any other person. In the complaint lodged by the father of said girl student with the Chairman of the respondent society, complained that his daughter informed about the harassment only on 29/10/2017.

(3.) Services of petitioner were placed under suspension by order dtd. 7/11/2017. On 29/11/2017 disciplinary proceedings were initiated against petitioner referring to the alleged incident dtd. 28/10/2017. On 1/8/2017 enquiry authority was appointed. In this writ petition, petitioner is challenging the initiation and continuation of disciplinary proceedings.