Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights  ||  Delhi HC: Homemaker’s Services Cannot Be Ignored in Compensation Due to Age  ||  Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports  ||  Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society  ||  Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child  ||  Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery  ||  Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act  ||  Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures  ||  Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits    

Del HC Refuses to Interfere with DU's Decision to Compulsorily Retire Prof in Sexual Harassment Case - (26 Nov 2019)

SERVICE

Delhi High Court has refused to interfere with the decision of Delhi University to compulsorily retire a professor who was accused of sexually harassing an MPhil student of the Hindi Department. The Court said a teacher who instead of maintaining high degree of moral conduct, indulges in sexually coloured text messages or telephonic conversations with his student has "no place in the institution and is an insult to the entire teaching community".

Tags : DELH HC   SEXUAL HARASSMENT CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved