- (1.) A short controversy is involved in this writ petition and it is as to whether the petitioners and other similarly situated persons are entitled for payment of bonus or not?
(2.) IT will appear from the perusal of Annexure-1 which is a certified copy of orders passed in two writ petitions Nos. 410/1989 and 424/1989 decided by this court on July 20, 1990, that this court had allowed both the writ petitions and had made the following order. "i hereby allow both the writ petitions only to the limited extent that both the petitioners shall be entitled to the minimum pay in the scale of posts on which each of them was working and shall also be entitled to allowances according to rules. So far as the prayer that each of them should be regularised in the pay scale, learned counsel does not press it. Costs made easy. "
(3.) IT was also directed by this court that if any amount is payable as a result of that order to the petitioners shall be only payable from January 25, 1989 the date on which the writ petitions were filed. The amount shall be paid as soon as possible but in no case later than three months.;