RAJASEKHAR MANTHA,J. - (1.) The principal challenge in the instant writ petition by the employees of the Kolkata Metropolitan Development Authority (in short KMDA) is to an order dated 22nd January, 2014 passed by the KMDA pursuant to a direction of this Court in W.P. No. 842 of 2011 (Swapan Kumar Sardar & Ors. - Vs. - The State of West Bengal & Ors.).
(2.) The fact leading to the claims of the writ petitioners is that they were originally granted a Career Advancement Scheme (CAS), for the purpose of improving the administration and service benefits to the direct employees of the State Government and State controlled bodies. The said Career Advancement Scheme was allowed in or about the year 1995 on the recommendation of the concerned Pay Commission not only to the employees of the State Government but also to employees of the statutory bodies under it.
(3.) Subsequently, when the 4th Pay Commission was implemented in or about the year 2002 an improved benefit of a Modified Career Advancement Scheme (MCAS) was allowed exclusively to the State Government employees.;