P.K.Majumdar, J. - (1.) This is an appeal from the judgment and order dated 7th September, 1989, passed by a learned Judge of this Court on a Writ application filed by the appellant. The learned Judge dismissed the writ application refusing to interfere with the impugned order dated 29th November, 1988.
(2.) The appellant, a Veterinary Inspector in the respondent Calcutta Society for the Prevention of Cruelty to Animals, was appointed by an order dated 31st July, 1981, issued by the respondent Calcutta Society for the Prevention of Cruelty to Animals (hereinafter referred to as 'the Society') as Hospital Surgeon of the Society with effect from 1st August, 1991. The said order provided that the total remuneration which the appellant was drawing as Veterinary Inspector would remain unchanged except conveyance allowance and further the appellant would be provided with a free unfurnished quarters where the appellant would have to remain, as the service as Hospital Surgeon was a emergent one. By the said order dated 31st July, 1982 the appellant was also directed to hold the post of Veterinary Inspector in addition to his duties as Hospital Surgeon, till the new incumbent joined.
(3.) By an order dated 29th November, 1988 issued by the Society, the appellant was informed that pursuant to the decision of the Executive Committee of the Society held on 28th November, 1988, the appellant, Hospital Surgeon of the Society, was directed to assume the charge of Veterinary Inspector in order to carry out field work in the interest of maintaining the provisions of Prevention of Cruelty to Animals Act, 1960. By the said order the appellant was also directed to hand over charge of Hospital Surgeon of the Society to one Dr. N. K. Saha, Assistant Superintendent of the Society, within 31st December, 1988.;