Ashis Kumar Chakraborty, J. - (1.) The writ petitioner was a permanent employee of M/s. Gluconate Health Limited, a Company within the meaning of the Companies Act, 1956 (hereinafter referred to as "the Company").
(2.) With effect from October 1, 1963 the petitioner was appointed as the Laboratory Assistant of the factory of the Company. With effect from July 10, 1979 the petitioner was transferred from the factory to the Head Office of the Company where he worked till June 12, 1994. However, with effect from June 13, 1994 the Company transferred the petitioner from the Head Office to the factory.
(3.) The petitioner challenged his said transfer to the factory by filing the writ petition, W. P. 694 of 1997 before this Court. On July 8, 1997 when the said writ petition, W.P. 694 of 1997 was taken up for hearing, a learned Single Judge of this Court found that in the meantime, the petitioner had accepted his transfer from the Head Office to the factory of the Company. Thus, by an order dated July 8, 1997 the learned Single Judge did not interfere with the order of transfer of the petitioner to the factory of the Company. The learned Single Judge, however, disposed of the said writ petition by holding that in terms of the impugned order of transfer, the petitioner would be entitled to all existing benefits as he was enjoying on the date of issuance of the transfer order.;