RANGANATHA NANDYAL Vs. I.G.N.O.U.

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India, 1950 seeking, inter alia, the following prayers:

(2.) It is the case of the petitioner that in March 1987, the petitioner was appointed as a Lecturer at the respondent University, and was promoted to the post of Reader with effect from 24/10/1991.

(3.) As per the procedure followed by the respondent university, its academic employees are asked to prepare the course modules for distribution to the students of the university. It is the case of the petitioner that he had been asked to take the responsibility of preparing a part of the course module for the M.A. in English Literature dealing with Australian Literature, titled 'Jessica Anderson: Tirra Lirra by the River', to be distributed for the M.A. course of 2001-2002, and was asked to take on the role of the Course Coordinator (without any extra remuneration).