As per case facts, the Bihar State Financial Corporation's Board initially resolved to implement 6th pay revision for its employees, citing its own resources. However, after a writ petition upholding ... this decision was allowed, the Board withdrew its resolution, claiming an erroneous profit calculation and significant cumulative losses. This led to an appeal challenging the Single Judge's order. The question arose whether the State Government held jurisdiction over the corporation's employee pay revision and if the Board's subsequent reversal of its decision was lawful, considering its prior affirmations of financial capability. Finally, the court determined that the State Government lacked jurisdiction over the corporation's pay revision matters due to its autonomous status under the relevant statute. The court found the corporation's change of stance and denial of benefits unjustified, especially after acknowledging sufficient funds previously. Consequently, the appeal was dismissed, affirming the Single Judge's directive for the corporation to implement the pay revision.