ASHIM KUMAR BANERJEE, J. - (1.) The respondent No. 1 was a watchman of the appellant. He was appointed on September 9, 1954 when the company was in the private sector. The letter of appointment was issued by the then Labour and Welfare officer of the appellant company.
(2.) The service of the respondent No. 1 was guided by the standing order dated October 22, 1948.
(3.) The appellant company was subsequently taken over by th Government. After the appellant company was nationalized the regular service rule was prepared and was put to operation in 1985. Hence, although the respondent No. 1 became the employee of the Government Company after nationalisation his service was governed by the 1948 standing orders while he was dismissed from service by an order dated July 10, 1984.;