(1.) By a common judgment dated 9-7-2009, this Court, in Civil Appeal No. 4187 of 2009 etc., allowed the appeals filed by the appellant-herein with the following observations/directions :-
(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 9-7-2009 passed by this Court in Civil Appeal No. 4187 of 2009 as "857 to read as 894 and 829 to read as 792".