- (1.) THE petitioner, Shelley Bhattacharya, prays for a Direction upon the Respondents to withdraw and cancel the preliminary Enquiry Report dated 1.4.2011 submitted by the Respondent No. 4 (Enquiry Committee). She further prays for an order commanding upon the Respondents to forthwith withdraw and cancel the Memorandum dated 26.4.2011 passed by the Respondent No. 3 (Registrar, Vishwa Bharati) (Annexure-P/11) whereby and whereunder she was informed that an enquiry against her would be held under Statute No. 20.0 of the Statutes of the University and that she would have to submit her Written Statement of Defense within a period of 10 days also stating as to whether she deserved to be heard in person or not.
(2.) THE statements of the Imputation of Misconducts and the Articles of Charges, for the sake of convenience, are being quoted and are also being set out below, juxtaposed to each other in a Table Format:- JUDGEMENT_605_CALLJ1_2012img1.jpg JUDGEMENT_605_CALLJ1_2012img2.jpg The petitioner further prays for setting aside and quashing the said Enquiry Report dated 1.4.2011. She also prays for Quashing the aforementioned Memorandum dated 26.4.2011. Re : CAN 5385 of 2011 (filed in the 1st Writ Petition)
(3.) THIS Application has been filed by Visva-Bharati praying for vacating and/or modifying the interim order dated 18.5.2011 appropriately and/or holding that W.P. No. 8097 (W) of 2011 has become infructuous by reason of the issuance of a subsequent charge-sheet dated 20.5.2011. Re: W.P. No. 9025 (Wl of 2011 (2nd Writ Petition);