MANORANJAN PRASAD SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Rahul Kumar, learned counsel for the petitioner, Mr. Vikash Kumar, learned counsel for respondent no.1, Mr. Prashant Pallav, learned counsel for respondent no.2, Mr. Deepankar Roy, learned counsel for the State and Mr. Manish Yadav, learned counsel for respondent no.5.

(2.) This petition has been filed for quashing of the order dated 9.09.2022 contained in Annexure-6 of this petition, passed by the National Commission for Scheduled Castes in F. No.Jharkhand/2/2020-APCR, whereby, the Commission has directed for the arrest of the petitioner, who was Ex Vice Chancellor, Sido Kanhu Murmu University within 24 hours and has further directed for the Action Taken Report to be submitted within 7 days.

(3.) Mr. Rahul Kumar, learned counsel for the petitioner submits that the petitioner has approached this Court and vide order dtd. 20/12/2022, the order of no coercive steps against the petitioner has been passed by this Court and notices were issued upon the respondents. He further submits that initially FIR being Dumka SC/ST P.S. Case No.1/2020 was registered on the written complaint of respondent no.5 against Gourav Gangopadhyay, Dean Student Welfare, Sido Kanhu Murmu University alleging therein that on 6/1/2020 when the informant had gone to the office of Dean Student Welfare regarding some query in relation to his engagement on contractual basis, he had been abused by the Dean Student Welfare with castiest slur that 'on the basis of reservation you are seeking appointment and he would not get your doctoral degree invalidated by the Vice-Chancellor. The informant has further alleged that after the incident he became scared as the said Gourav Gangopadhyay would get his degree invalidated.