S. B. Sinha, J. - (1.) Leave granted.
(2.) Appellant is a statutory body constituted under the Food Corporations Act, 1964. Its functions, inter alia, are relate to procurement and distribution of foodgrains. It, inter alia, implements the food policy of the Government of India. The Act provides for regulation-making power. Pursuant thereto or in furtherance thereof regulations have been made laying the promotion policy of its officers known as FCI (Staff) Regulations.
(3.) Respondents herein were appointed in the Engineering section. Although Food Corporation is not an engineering-oriented organization, services of engineers are necessary for maintenance of godowns and other structures. They constitute about one per cent of its total work force. Admittedly, respondents were stagnated. There was no promotional avenue for them. Appellant itself had approached the Union of India for creation of promotional avenue and formulating schemes providing for Assured Carrier Promotion. Admittedly, several other categories of employees filed writ applications praying for a direction upon the appellant to formulate suitable schemes of organizational structure. Indisputably, a recommendation in that behalf was also made by Fifth Central Pay Revision Commission.;