UNION OF INDIA Vs. RAJKUMAR R.

JUDGEMENT

(1.) This review petition is filed by respondents 1 to 2 in the writ petition contending as follows:

(2.) I have heard learned Counsel appearing for the review petitioners and the learned Counsel appearing for the writ petitioners and perused the materials and pleadings on record.

(3.) In fact in spite of service of notice, the 2 nd respondent failed to appear before this Court, which is clearly recorded in the judgment. However, the writ petition was considered on its merits and found that the stipend paid to Lectures of Science and Humanities was discriminatory, and it was accordingly directed that an amount of Rs.25,000/- shall be paid to the Lectures of Humanities also.