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Obscenity to Neighbours: Exposed NLU Assam Vice-Chancellor.
“A teacher takes a hand, opens a mind and touches heart”
The educators or the guide of the generation was supposed to mold the children in a path of righteousness but the complaint filed on 24th July, 2020 against such pedagogue for his repeated obscenity creates hesitancy in believing the one that imparts knowledge and betterment.
Dr. JS Patil, Vice-Chancellor of National Law University and Judicial Academy, Assam (NLUJAAA) from 2016 was alleged to indecent and obscene exposure of himself to his neighbor.
In the midst of the pandemic year, July 24 a FIR has been registered against him under the allegation of Sections 294 (Obscene acts and Songs), 354A (Sexual Harassment and its Punishment) and 509 (Gesture, word or act to injure the modesty of women) of Indian Penal Code.
The complaint was filed by Advocate Anjanav Kumar Gogoi, as a follow up to the previous complaint filed by 18 women jointly. Advocate seeks for thorough investigation on this grave matter.
Dr. J S Patil stated all such complaints by the 18 women were false and claimed to file an FIR against them with prior permission from the supreme authorities of the University. He further added that the allegation was made to ‘tarnish’ the reputation of his and the University, he seek for justice. When he was asked about his previous sexist comments to his female colleagues to which he denied any to acknowledge any such incident. Later, on many of the faculty members has also complaint to Assam State Commission of Women.
The procreation of the issue to be stressed in a social media post where Dr. Patil has exposed his nudity before a mother-daughter duo. The post also incriminate that he has been repeated such indecent act on several occasions especially towards the women of the particular neighborhood, he is a resident of.
“The Vice-Chancellor Professor Dr. J.S. Patil apparently is my neighbor and he is the most disgusting person ever. He opens his pants and shows his genitals to women of my family, this happened numerous times but my mom out of shame didn’t mention it to us. But today he has crossed the limits and showed his genitals again to my younger sister. These Kind of people are rapists that are still roaming free even has a Dr. degree his education level is zero. He needs to be terminated from his job immediately. Such pathetic person” -Facebook post of the Complainant.
Advocate Gogoi complaint held that the entire incident is quite embarrassing towards the society which involved prestigious institute NLUJAA, an immediate and strict action need to be taken against the one found guilty.
"It has directly harmed and deteriorated the reputation of the prestigious University (NLUJAA). Strictest action should be taken against the person, whosoever is found guilty. If such allegation is found fake or made with a hidden motive, then all such persons behind the act should be also booked and put behind the bars". -Complaint Filed by Advocate Anjanav Kumar Gogoi
The complaints proceed with the facts stating the allegation against Dr. Patil has been aired on several NEWS media channel and circulated in several other social media website pages, rampaging esteem of the University.
Further reported that Dr. Patil has sought to protection from Gauhati High Court from the complainants. He has also been reported to vacant his residential home within the premises of the University.
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