(1.) WE have heard learned counsel for the parties and have also gone through the records of those cases. The position that emerges and the directions given are as under : 1A. Mr. Sinha says that as per the statement filed by the High Court there are at prasent 712 Judicial Magistrates and for them equal number of A.P.Ps have to be appointed. He further says that 434 A.P.Ps. are already working arid the Government has given an advertisement for 118. posts of A.P.Ps. He further says that under some mistake advertisement has been given for 118 posts in place of 128 posts. He says that a Corrigendum for 10 posts will be issued. Mr. Sinha further says that 150 posts of A.P.Ps. have been sanctioned a couple of days earlier by the Government and thus making a total of 712 posts of A.P.Ps. Mr. Sinha submits that all vacant posts shall be filled up on or before 31st of December, 1996 those advertised and sanctioned.
(2.) AS per the advertisement for recruitment to the posts of A.P.Ps. which is at Annexure -4 to the reply affidavit filed on behalf of the counter affidavit, it is mentioned that AP.P.s, shall be provided with free residential quarters and dress allowance.
(3.) MR . Sinha says that out of 434 A.P.Ps at present working, 100 A.P.Ps have only been provided with quarters. As regards others he says that they are being paid house rent allowance at the rate of Rs.450/ - per month.