Banerjee, J. - (1.) A very short point calls for our decision in this appeal, viz., whether dismissal of an employee can be made with retrospective effect; if not, what should be the compensation payable to such an employee.
(2.) On 1-10-1943, the plaintiff appellant was appointed temporarily as a sub-overseer under the District Board of 24-Parganas. He was appointed substantively in the post, with effect from 21-3-1945. His scale of pay on substantive appointment was Rs. 50-5-150/-.
(3.) In May, 1947, the plaintiff appellant was transferred to Basirhat. His activities while posted at Basirhat have brought about the present situation.;