Supreme Court - Daily Orders
Delhi University vs Bidyug Chakraborty . on 12 January, 2010
®ITEM NO.1 COURT.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).23060/2009
(From the judgement and order dated 29/05/2009 in WPC No. 8226/2007
of The HIGH COURT OF DELHI AT N. DELHI)
DELHI UNIVERSITY & ANR. Petitioner(s)
VERSUS
BIDYUG CHAKRABORTY & ORS. Respondent(s)
(With prayer for interim relief )
Date: 12/01/2010 This Petition was called on for hearing today.
CORAM:
HON’BLE MR. JUSTICE HARJIT SINGH BEDI
HON’BLE MR. JUSTICE J.M. PANCHAL
For Petitioner(s) Mr. P.P.Rao,Sr.Adv.
Mr. Maninder Acharya,Adv.
Mr. Vikas Singh Jangra,Adv.
Mr. Hari Shankar K,Adv.
For Respondent(s) Mr. Dipak Bhattacharya,Adv.
Ms. Kiran Suri,Adv.
Ms. Priyanka Kumari,Adv.
UPON hearing counsel the Court made the following
O R D E R
After hearing the learned counsel for the parties we are of the opinion that the respondents are entitled to a hearing and to cross-examine the witnesses produced by the University. We further direct that as this appears to be a case of sexual harassment the identity of the witnesses need not be revealed to the respondent or his counsel and for this purpose the respondent would be entitled to submit the -2- questionnaire which will be put to the witnesses for their answers in writing. Mr. Rao states that the statements made by the witnesses without their names will be supplied to the respondents within two weeks from today. The said documents will also be supplied to Ms. Binu Tamta, the Advocate-Commissioner who is being appointed by this court for the purpose of getting answers to the questions to be supplied by the respondents. Ms. Tamta will ensure the anonymity of the witnesses.
Mr. Rao, further states that the respondents would be entitled to produce their entire defence evidence in addition to the aforesaid questionnaire and that all annexures which have not been supplied with the enquiry committee will also be handed over to the respondent without revealing the identity of the witnesses.
We request Ms. Tamta to complete the entire proceedings as soon as possible, preferably within two months from today. She will be paid a sum of Rs.25,000/- as her fee by the petitioner No.1. The special leave petition is disposed of accordingly.
[SUMAN WADHWA] [VIJAY DHAWAN] COURT MASTER COURT MASTER