S.N. Srivastava, J. - (1.) This writ petition is directed against an award dated 2.3.2000 published on 5.12.2000. This Court by an interim order dated 9.4.2001 stayed operation of the award, provided the petitioner reinstates respondent No. 2 within one month and pays his salary regularly for the period he works. It is stated that petitioner reinstated respondent- workman. The matter came up for consideration before this Court and this Court by an order dated 9.4.2006 while clarifying the interim order dated 1.9.2006 directed that respondent-workman shall be paid salary/wages which the other counterparts working on the same post are getting. It was also directed that the current salary shall be paid to the respondent No. 2 regularly month by month from October, 2006. The arrears of salary/wages from the date of reinstatement till September, 2006 shall be paid within six months from the date of order.
(2.) Respondent-workman approached this Court with an application stating therein that the interim order has not been complied with and the current salary as directed by this Court has not been paid to him.
(3.) This Court by an order dated 9.11.2006, passed following order: "Supplementary affidavit is taken on record. By an order dated 1.9.2006, this Court directed the petitioner to pay current salary to respondent No. 2 regularly month by month from October, 2006. Learned Counsel for the respondent no 2 states that he has not received any salary inspite of this order. The Chairman, Uttar Pradesh State Road Transport Corporation shall appear before this Court on 5.12.2006 to explain his conduct and to show why appropriate proceedings should not be initiated against him for will ful and deliberate violation of the order dated 1.9.2006. In case of compliance is made, he need not appear and has to file the affidavit of compliance on the date fixed.";