Sangeeta Chandra, J - (1.) Heard Mr S.D. Singh, learned Senior Advocate assisted by Mr Rohan Gupta, learned counsel for the appellant-Institute and the learned counsel for the respondent represented by Shri G.K. Singh, Senior Advocate.
(2.) This appeal has been filed by the Indian Institute of Technology, Kanpur Nagar challenging the judgment and order dated 21st of December, 2016 passed by the Hon'ble Single Judge in Writ C No. 30472 of 2016 (Rishabh Jha v. Union of India and others) , wherein even while affirming the finding of the Inquiry Committee and the recommendation made by the Inquiry Committee contained in paragraph 33 (b) to (f), the Hon'ble Single Judge has set aside the decision taken by the appellant-Institute dated 30th of March, 2016 notified vide letter dated 7th of April, 2016 and also the order passed in appeal dated 23rd of May, 2016 communicated to Respondent No. 1 vide letter dated 27th of May, 2016 terminating the respondent's academic programme and also debarring him from entering campus and prohibiting him further to have any contact with the complainant.
(3.) The Hon'ble Single Judge has limited the punishment to the respondent-petitioners submitting a written apology to the Institute and directed the Institute to declare the result and give the degree to him as he had already given the final year examination in terms of interim order granted by this Court.;