- (1.) THE short question that arises for determination on this petition is whether the respondents were justified in denying the petitioners the benefits of Career advancement Scheme.
(2.) THE petitioners are employees of West Bengal State Minor Irrigation corporation Limited, an undertaking of the State Government (hereafter the corporation ). It is under the administrative control of the Department of Water investigation and Development.
(3.) THE petitioners are graduate engineers (civil ). In 1972 they were engaged as junior Engineers in Rural Engineering Services Scheme under the then agriculture and Community Department Development of the State Government. The scheme having been wound up, both of them were appointed as Sub-Assistant Engineer (Civil) in the Corporation, in the scale of pay of Rs. 300-600/-with a higher initial pay of Rs. 330/ -. Such appointments were purely on temporary and ad-hoc basis for a period of six months with effect from 1. 2. 1975, terminable with one month notice from either side.;