- (1.) The Court : The petitioners 73 in number are all employees of respondent Corporation which is "a Government Company incorporated under the Companies Act and carries on business predominantly Government activity of a monopolistic nature".
(2.) The petitioners have inter alia prayed for a direction to the respondents to forbear from giving any effect of further effect to the carrier advancement scheme as amended in 1998 and the order dated March 10, 2000 passed by the Managing Director being annexures 'K' and 'M' respectively to the instant writ application.
(3.) The background facts of the case are that the Government of West Bengal by its memorandum No. 6075-F dated June 21. 1990 introduced a career advancement scheme (annexure 'F').;