- (1.) Heard.
(2.) The intra-court appeal has been preferred as against the order dated 19.09.2011 passed by the Single Bench in CWP-1987/2011.
(3.) Earlier the petitioner had filed CWP-6674/1992 which was allowed by the Single Bench and direction was issued to the RSRTC to appoint petitioner Amar Singh as Conductor in accordance with the panel prepared under the advertisement notice dated 18.08.1986. An appeal (SAW-1395/2006) was preferred by the RSRTC which is pending consideration before the Division Bench of this Court in which vide order dated 06.08.2008 this Court directed appointment to be made as per advertisement dated 18.08.1986. Stay application was disposed of. Accordingly, order was issued on 16.09.2008 appointing the petitioner as Conductor subject to the decision of the SLP. The employee was taken back in service and was posted at Tijara Depot. The Civil Contempt Petition No.484/06 was filed which was dismissed vide order dated 25.09.2008 and liberty was granted to the employee to file contempt petition claiming other consequential benefits after the appeal is decided by the Division Bench of this Court. It is submitted that after dismissal of the contempt petition, order dated 16.09.2008 has been modified by issuance of order dated 18.05.2009 whereby appointment has been ordered and pay has been fixed at Rs.70/- per day which is in violation of the order of reinstatement passed by this Court. Hence, fresh writ petition was filed before the Single Bench. The Single Bench has observed that fresh order has been issued in violation of any part of the order passed by this Court, it was open to file fresh contempt petition without waiting for outcome of decision of the appeal pending before the Division Bench against the impugned order passed in CWP-6674/1992.;