- (1.) The petitioner is an employee of the West Bengal Transport Corporation Ltd. He was appointed on 1st November, 2010.
(2.) The learned advocate appearing on behalf of the petitioner submits that according to the guidelines which are followed for implementation of the Career Advancement Scheme an employee is entitled to receive the benefit of first career advancement after completion of 8 years of service. According to the petitioner, he completed 8 years of service in the year 2018.
(3.) The grievance of the writ petitioner is that the Career Advancement Scheme benefit has not been extended in his case.;