(1.) This is an appeal against the judgment and order dated 7th Jan., 1992 passed by the learned Judge dismissing the writ application. The appellate/petitioner filed a writ application challenging the office order No. 60 dated 29th July, 1991 passed by Smt. Supriva Acharyya, Administrator of Asiatic Society whereby the appellant/ petitioner was relieved from discharging the functions of public Relations Officer and that she was directed to carry on her duties as Assistant Public Relations Officer in the pay scale of Rs. 1400-2600.00.
(2.) The case of the appellant/petitioner is that the appellant petitioner was initially appointed as Receptionist-cum-Telephone Operator in the Asiatic Society in the year 1981 in the pay scale of Rs. 500-1100.00 and that in the year 1985 she was appointed as Assistant Public Relations Officer in the scale of pay of Rs. 425-8CO)- and the said pay was revised and from April 1985 she Was drawing the salary in the scale of pay of Rs. 140C-.600.00.
(3.) The Asiatic Society was founded on 15th Jan., 19M as an Institution in Calcutta and it is the oldest institution in this part of this country. In the year 1984 the Central Government passed an Act known as Asiatic Society Act of 1984 to declare the said Institution to be an institution of national importance and to provide for a Society registered under the West Bengal Societies Registration Act, 1961. The election of the office bearer of the Council of Asiatic Society held on 4th May, 1987 was set aside by the then President of the Society and that challenging the validity of the said action a writ petition was filed and ultimately the writ petition succeeded and against that an appeal was taken out. Then the appeal was taken out, the Division Bench of this Court, on an application filed by the Central Government, by an order dated 5th May, 1988 appointed Dr. Asim Dasgupta, Director of National Library as an Administrator of the said Society and he was directed to perform all the functions of the Council and the office bearers of the Society including the President, Secretary, Treasurer or any other office bearers of the society. The power and duties of all of them were directed to be solely and exclusively exercised by the Administrator. In the said order it was further provided that "it is made clear that no other person shall interfere with the working of the management of the affairs of the Society and no other person shall exercise any power whatsoever in connection with the Society except t+ the extent as may be by any order this court."