- (1.) After hearing learned counsel for the parties and after giving due consideration to the order made by this Court on 18.1.88 in Civil Appeal No. 265 of 1988 arising out of S.L.P. (Civil) No. 7269 of 1986 where it had been directed that : "It is, therefore, directed that their services will be regularised from the date they joined initially in the services will be regularised from the date they joined initially in the service of the Board. However, it is made clear that they will not get monetary benefit for the period they were not in service, but they will gain other advantages of continuous service during this period."
(2.) The petitioners have now filed the instant application for clarification of the order dated 18.1.88 as well as for directions regarding the following points (1) To appoint the petitioners against permanent posts from February 1981; (2) To grant all monetary benefits for the period from February 1981 to October 1983 and 21.5.84 till today; (3) To sanction pay for all such leaves to which they are entitled to under regular service; (4) To confer all benefits of a regular service i.e. leave, provident fund, future promotions etc. on them from the date of their permanent employment; and (5) To pay dues for the overtime done by them on non-working days as they were not sanctioned any holidays on such Saturdays or Sundays.
(3.) It appears from Annexure IV that a letter dated 22 3.88 was issued under the signature of President, Haryana School Education Board, Biwani stating that the services of the daily wages clerks employed in the office of the Board have been regularised from the date of appointment at the scale of pay mentioned therein as emoluments, and primary salary Rs. 400/- as allowance recovered from time to time on certain terms and conditions.;