SREEKALA S SHARMA Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Brief material facts for the disposal of the writ petition are as follows; according to the petitioner, petitioner was duly selected and appointed in the post of Assistant Professor, Department of Chemistry in Sree Sankara Vidyapeetom College, Valayanchirangara, Perumbavoor, evident from Ext.P1. The appointment order dated 1.8.2014, which according to the petitioner, is against a retirement vacancy. It is also pointed out that, the work load is calculated on the basis of the strength of students in the existing course as well as the newly sanctioned course, M.Sc - Chemistry. However, 2 nd respondent rejected the proposal for approval of Ext.P1 order vide Ext.P5 order dated 3.8.2015 for want of work load.

(3.) The case projected by the petitioner is that, Ext.P5 is a cryptic order and it is not discernible from the order the exact reason for not considering the additional work load available in the newly sanctioned post for approving her appointment. It is also pointed out that, even after rejection of the appointment, petitioner is being allotted academic works of the University including to conduct University examinations from time to time by appointing her as Additional Examiner, evident from Ext.P7 to P7(h) and that too without paying any salary or remuneration. Other legal contentions are also raised by the petitioner.