PROF P R RAMANUJAM Vs. VICE CHANCELLOR (IGNOU)

JUDGEMENT

(1.) The judgment is pronounced through video-conferencing.

(2.) The Petitioner has filed the present petition seeking setting aside of the orders dated 21st May, 2020 and 5th June, 2020 passed by Indira Gandhi National Open University (hereinafter, 'IGNOU') and further seeking one month's time to vacate the residential accommodation allotted to him. Brief Background

(3.) The Petitioner's case is that he is a founding member of IGNOU. He is a retired Professor and Ex-Pro-Vice Chancellor of IGNOU. He superannuated from the University on 31st August, 2019. During his tenure at IGNOU, he was allotted residential accommodation at the Asiad Village. Vide e-mail dated 4th September, 2019, the Petitioner had sought extension to retain the allotted flat, as per the House Allotment Rules, for a total period of eight months from his superannuation i.e. till 30th April, 2020.