SRI TAPASH KARMAKAR Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) The instant writ petition is filed by the petitioner for quashing the impugned letter dated 06.05.2015 issued by the General Manager, Tripura Other Backward Classes Co -operative Development Corporation, the respondent No. 6 herein, whereby and whereunder, the respondent No. 6 requested the respondent No. 4 to arrange the remittance of the loan money amounting to Rs. 7,000/ - per month from the salary of the petitioner.

(2.) Heard Mr. D. Dutta, learned counsel appearing for the petitioner. Also heard Ms. A. S. Lodh, leanred Addl. G.A. appearing for the respondent Nos. 1 -5, Mr. P. K. Pal, learned counsel appearing for the respondent Nos. 6 and 8 and Mr. T. Debbarma, learned counsel appearing for the respondent No. 7. The brief facts, needed to be discussed, are as follows:

(3.) The petitioner, a Government Teacher working at Kawamaraghat High School (Primary Section), Amarpur, stood as a guarantor against the loan amounting to Rs. 2,85,000/ - taken by Sri Asish Debnath, the respondent No. 7 herein. When the respondent No. 7 failed to repay the loan amount, the respondent No. 6, The General Manager, OBC Co -operative Development Corporation, issued a letter to the respondent No. 4 on 06.05.2015 wherein the said authority requested the respondent No. 4 for making the arrangement to remit the loan money @ Rs. 7,000/ - from the salary of the petitioner and the said deducted amount shall be remitted to the respondent No. 8.