- (1.) Office report dated January 5,1996 shows that respondent Nos. 1-83,86-88,90 and 93 to 95 have been served. They are not appearing either in person or through counsel. But though notice on respondent Nos. 84,85,89,92 and 96-105 was sent, their acknowledgments have not been received nor any report in that behalf has been sent. Notice must be deemed to have been served on all the respondents.
(2.) Leave granted.
(3.) In G.O.M.S.No.105 dated April 3, 1974 of the Finance and Planning (F.R.I. and L) Department it is stated that the order issued in G.O.M.S.No.1059 dated November 11,1971 directing sanction of a maximum compensatory allowance @ Rs. 150/- (which was later increased to Rs. 200/-)to the officer from whom residential attenders are withdrawn to enable such officer to employ a person/persons to attend to the needs of the officers in the discharge of official work at his residence. It was subsequently extended to the Senior and Junior Lecturers working in the colleges. We are concerned with the junior Lecturers.;