- (1.) WE have heard learned counsel for the parties.
(2.) THE appellant -petitioner appeared in the selections for the post of Conductor for which the written test as well as trade test were held. His name was not included in the select list. A writ petition being SBCWP No. 13230/2012 was filed by him in which an order was passed on 4.2.2014 to decide his representation. By an order dated 11.3.2014 passed by Shri Vimal Kumar Jain, Executive Director (Administration), Rajasthan State Road Transport Corporation, Headquarter, Jaipur, the representation was rejected on the ground that the appellant had failed to secure the minimum pass marks i.e. 30 marks in the Trade Test. In the order deciding the representation, it was further stated that appellant -petitioner is also not entitled to the benefit of the orders passed in the writ petitions, challenging the selections on the ground that the driving licence should not be a condition for eligibility to apply for the post of Conductor. It was stated that in compliance of the directions of this court passed on 30.7.2012 in Review Petition No. 57/2012 in SBCWP No. 3600/2012, the appointment orders of 55 persons were cancelled and that in the year 2009 -2010 and 2010 -2011, total number of 1584 posts have been filled -in. The remaining writ petitions were dismissed by order dated 9.11.2011.
(3.) THE appellant -petitioner challenged the order deciding his representation in writ petition being SBCWP No. 4300/2014, which was dismissed on 2.9.2014, giving rise to this Special Appeal. Learned Single Judge dismissed the writ petition on the ground that petitioner's case that even after passing the order on his representation, some candidates having lesser percentage of marks, were given appointment, was not correct and that if any candidate is still working having lesser percentage of marks than the petitioner, then he is required to file a contempt petition because the court is not required to pass orders all over again. The writ petition was dismissed with liberty to file a contempt petition, if any candidate having lesser percentage of marks than the petitioner is still working.;