- (1.) IN this contempt petition, where the petitioner has stated non- compliance of the order passed in SAW No.183/2003 in relation to the award made in his favour as back as on 02.11.1993, on the earlier occasion, instead of issuing notices, we orally requested the learned senior counsel Mr. P.K. Lohra, who is appearing for the employer - Rajasthan State Road Transport Corporation in this Court, to take instructions in the matter.
(2.) THE learned senior counsel Mr. Lohra today submits that the Chief Manager of the Corporation at its Jodhpur depot has issued the order dated 31.07.2012 regarding pay fixation and grant of first selection grade to the petitioner. The learned counsel has placed before us a copy of the order dated 31.07.2012 for perusal. The learned counsel Mr. Vijay Bishnoi appearing for the petitioner admits that the said order dated 31.07.2012 has been received by the petitioner. Mr. Bishnoi, however, attempts to submit that all the requirements of fixation and grant of further selection grades have not been carried out. We do not consider it proper to enter into any other aspect of the matter in this contempt petition. Suffice is to observe that in case of any grievance remaining yet, it is open for the petitioner to take recourse to the appropriate remedies in accordance with law. So far the non-applicants are concerned, even if there had been want of compliance at the earlier point of time, the fault stands purged with issuance of the order dated 31.07.2012; and they cannot be said to be at willful or deliberate disobedience. With the observations foregoing, this contempt petition stands dismissed. ;