Prof Santosh Kumar Shukla vs Jawaharlal Nehru University And Anr
2026 Latest Caselaw 1588 Del

Delhi High Court

Prof Santosh Kumar Shukla vs Jawaharlal Nehru University And Anr on 18 March, 2026

                    $~69
                    *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +      W.P.(C) 13708/2025 and CM APPL. 56295/2025, CM APPL.
                           68892/2025
                                                                     Date of Decision: 18.03.2026
                    IN THE MATTER OF:

                           PROF SANTOSH KUMAR SHUKLA
                                                                                   .....Petitioner
                                              Through:       Mr Santosh Kumar Pandey, Advocate

                                              versus

                           JAWAHARLAL NEHRU UNIVERSITY AND ANR.
                                                                                     .....Respondent
                                              Through:       None.

                    CORAM:
                    HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                              JUDGEMENT

PURUSHAINDRA KUMAR KAURAV, J. (ORAL)

1. The petition seeks to challenge the order dated 21.04.2025 passed by the Jawahar Lal University imposing minor punishment of withholding three increments and to attend the workshops on women safety at workplace/public institutions on the recommendation of the Internal Complaint Committee under the provisions of Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (hereinafter 'the Act of 2013').

Signed By:AMIT KUMAR                                                           Signed

Signing Date:24.03.2026                                                        By:PURUSHAINDRA
12:56:09                                               Page 1 of 2             KUMAR KAURAV

2. The Section 18 of the Act of 2013 provides the appeal mechanism. The petitioner seems to have filed an application; however, there is no formal appeal before the Appellate Authority.

3. The Court, therefore, deems it appropriate to dispose of the petition with liberty to the petitioner to prefer a disciplinary appeal under Section 18 of the Act of 2018.

4. Let the appeal be preferred within a period of 15 days from today. If the petitioner does so, the appeal shall not be dismissed on the ground of limitation. Petitioner shall be at liberty to require the respondents to supply the entire material relied upon against the petitioner, if the same is necessary in the interest of justice.

5. With the aforesaid, the petition, along with pending applications, stands disposed of.

(PURUSHAINDRA KUMAR KAURAV) JUDGE MARCH 18, 2026 Aks/ss.

Signed By:AMIT KUMAR                                                           Signed

Signing Date:24.03.2026                                                        By:PURUSHAINDRA
12:56:09                                              Page 2 of 2              KUMAR KAURAV