AMARENDU NANDY Vs. INDIAN INSTITUTE OF MANAGEMENT

JUDGEMENT

(1.) This matter has been assigned to this Bench by Hon'ble the Chief Justice and that is how this matter is listed before this Court.

(2.) Heard Mrs. Debolina Sen Hirani, learned counsel for the petitioner, Mr. Prahsant Pallav, learned counsel for the respondent nos. 1 to 4, Mr. Amit Kr. Verma, learned counsel for the respondent no. 5 and Mr. Abhijeet Kr. Singh, learned counsel for the respondent no.6.

(3.) Prayer in this petition is made for declaration that communication dtd. 2/6/2020 sent in the form of an email and the letter 13/1/2020 both are sequels to the observations of the respondent no.5 vide their impugned report dtd. 6/2/2015 contained in annxure-22 series and subsequent reports, as arbitrary, illegal, unconstitutional and in violation of Article 14 and 21 of the Constitution of India. Further prayer is made that after such declaration the communications contained in annexure-20, 22 and 23 series may kindly be quashed and further prayer is made to restore the status of the petitioner.