- (1.) Leave granted.
(2.) These appeals are taken up alongwith Transfer Case (Civil) Nos.60-64/2004, 73/2004, 42/2005 and 47/2005.
(3.) In all these cases the basic issue is the legality of General Insurance (Rationalisation of Pay Scales and Other Conditions of Service of Development Staff) Amendment Scheme, 2003 (in short '2003 Scheme').;