D VIDYASAGARA CHARY Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) The petitioner challenges the action of the respondents in not appointing him as Academic Consultant, on a consolidated pay, as was done earlier.

(2.) The petitioner is a Post Graduate in Geology. Through proceedings dated 2.9.2002, he was initially engaged for teaching, for a period of one year, in the University College of Science, Department of Geology. He was required to take 4 theory classes and 10 practical classes. The same arrangement was continued up to 31.12.2004. However, for the subsequent period, the University engaged him as Academic Consultant, by requiring him to take 2 theory classes and 8 practical classes. The petitioner submits that the respondents have split the existing work and engaged many such persons, and that the same has resulted in reduction of remuneration.

(3.) The respondents filed a counter-affidavit, narrating the circumstances, under which the petitioner came to be assigned the work, as indicated above. It is represented that the engagement of the petitioner, as an Academic Consultant, was purely an ad hoc arrangement, and that it does not confer any right upon him. It is also stated that engagement of Academic Consultant is resorted to, whenever there exists any excess work load for the regular academic staff.