(1.) The facts necessary for the appreciation of the questions raised by the petitioners could be narrated in the following terms:
(2.) According to the petitioners, the following six persons left their jobs which they were holding before joining PESA. The details of the previous employment of those six persons are as under:- <FRM>JUDGEMENT_263_DRJ50_1999Html2.htm</FRM>
(3.) On the 3rd of July 1987, the resolution was passed in the Special General Body Meeting of PESA to dissolve PESA and transfer all assets and liabilities to SCOPE. The Resolution No.1 reads as under:-