- (1.) By a common judgment dated 09.07.2009, this Court, in Civil Appeal No. 4187 of 2009 etc., allowed the appeals filed by the appellant-herein with the following observations/ directions:- "a) Only those candidates who had secured more than 50% qualifying marks in the Special Recruitment Test shall be treated as qualified and recruited as Computer Instructors and they shall be so absorbed and their service shall be so regularized in accordance with law; b) The remaining candidates who had secured less than 50% qualifying marks but above 35% marks should be declared and held to be unsuccessful and failed in the said Special Recruitment drive but they would be allowed to appear in the next Recruitment Test to be held for filling up the remaining vacant posts of Computer Instructors without insisting upon them to have B.Ed. degree as one time exception and concession; c) The State Government shall also hold the said test by inviting applications through issuing an advertisement and also allow candidates to take the test sponsored by the Employment Exchange. In the said test all other rules of appointment for such post and the rules of reservation would also apply. The only exception would be the candidates who had received more than 35% marks in the earlier Special Recruitment drive but less than 50% marks which was qualifying marks may not have B.Ed. degree, which would be treated as one time exception for them as they were working as Computer Instructor."
(2.) After disposal of the appeals on the above terms, both parties to the proceedings have now filed the present applications for clarification/directions.
(3.) Higher Secondary School Computer Teachers Association-first respondent in Civil Appeal No. 4187 of 2009 has filed I.A. Nos. 2 and 3 of 2009. In I.A. No. 2, they prayed for correction of the figures appearing in paras 10, 12 and 14 of the judgment dated 09.07.2009 passed by this Court in Civil Appeal No. 4187 of 2009 as "857 to read as 894 and 829 to read as 792";