- (1.) Learned counsel for the petitioner prays for and is granted permission to implead the complainants as respondent nos. 3 and 4 with their complete description in the present writ petition within the course of the day.
(2.) The present writ petition is directed against the order of termination/cessation of employment of the petitioner dated 12.6.2019 passed by the Vice-Chancellor of the Shiv Nadar University, Tehsil Dadri, Gautam Buddha Nagar, U.P.
(3.) The petitioner was working as Head of the Department being professor in Sociology. On the allegations of sexual harassment by respondent nos. 3 and 4 against the petitioner, an enquiry was conducted by the Internal Complaints Committee. The order of cessation of employment of the petitioner had preceded with the said enquiry. Sri Pritam Baruah, learned Advocate appearing for the petitioner, at the outset, submits that the order of termination of the employment of the petitioner is not in conformity with the recommendation of the Internal Complaints Committee. The Internal Complaints Committee nowhere recommended for removal of the petitioner from the post of professor in the University. Only recommendation of the Committee was to ask the petitioner to tender his written apology to the two complainants and further that the petitioner shall not be retained in his position as Head of the Department.;