- (1.) We understand that the services Of the petitioners have been regularised recently. Petitioners claim that they have been in continuous employment ever since the year 1979 and that they are entitled to the Salary and Allowances as are paid to regular and permanent employees on the principle of equal pay for equal work. Following the Order made in the Writ Petitions Nos, 3077-3111 of 1985 we direct that these petitioners shall be entitled to the Salary and Allowances on the same basis as paid to regular and permanent employees from the date of their continuous employment. Respondents will ascertain the date, of their continuous employment and payment as aforesaid will be made to the petitioners within 3 months from today. The matter is disposed of accordingly. Order accordingly.;