(1.) Petitioners holding the post of Senior Lecturers on substantive basis, pursuant to series of orders had been posted as Incharge Principals in their own pay and grade for a period of six months or till the posts are filled up by DPC/PSC whichever is earlier. The charge allowance as was admissible under rules was also permitted. Petitioners by the instant petition prayed for issuance of following directions:
(2.) The Respondents have failed to file the counter affidavit despite various opportunities.
(3.) When the matter was taken up for hearing, learned Counsel for the Petitioners at the very outset stated that the Petitioners by now on reaching the age of superannuation have retired, therefore, prayer in the petition is now restricted only to the release of salary attached to the post of Principal i.e. the grade of 2500-4000 (unrevised) from the date Petitioners were so adjusted in terms of the orders issued from time to time in their favour.