(1.) The petitioner who had worked as Lecturer in Tourism and Travel Management in Pazhassiraja College, Pulpally, managed by the 1 st respondent herein, is before this Court in this writ petition seeking a writ of certiorari to quash Ext.8 relieving order issued by the 1 st respondent Manager and for other consequential reliefs, including a declaration that she is entitled to be paid salary for the period, which she had actually worked from 17.08.2007 to 21.08.2008 and thereafter from 22.10.2008 to 17.12.2009. The petitioner has also sought for a direction to the 1 st respondent to submit the proposal for approval of her appointment for the period from 22.10.2009 to 17.12.2009 to the 2 nd respondent, the University of Calicut.
(2.) The reliefs sought for in the writ petition are opposed by the 1 st respondent by filing a counter affidavit. The 5 th respondent has also filed a detailed counter affidavit opposing the reliefs sought for. The petitioner has filed a reply affidavit reiterating the contentions raised in the writ petition.
(3.) I heard the arguments of learned Senior Counsel for the petitioner, learned Counsel for the 1 st respondent Manager, learned Standing Counsel for the 2 nd respondent University and also learned Government Pleader for respondents 3 to 5.