MEGHDEEP SAHA Vs. ENGISH AND FOREIGN LANGUAGES UNIVERSITY

JUDGEMENT

(1.) Heard Sri Sai Teja K., learned counsel for the petitioner and Sri P.S. Rajasekhar, learned Standing Counsel for the respondents.

(2.) This writ petition is filed challenging the order dtd. 20/9/2024 issued by the Registrar of respondent No.1-University, whereby, he has cancelled the admission of the petitioner.

(3.) Perusal of the impugned order dtd. 20/9/2024 would reveal that the University has received complaints against the petitioner alleging sexual harassment by the petitioner. They have received complaints from both male and female students. The said complaints were placed before the Internal Complaints Committee (ICC) for relevant action. The Presiding Officer, ICC i.e., respondent No.3 after conducting inquiry submitted report holding that the petitioner is guilty of the allegations leveled against him and the said allegations were proved. The petitioner simply denied all incidents described in the complaints. Therefore, on consideration of the said report, vide order dtd. 20/9/2024, the Registrar of the respondent-University cancelled the admission of the petitioner.