ANJAN BANERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner, Anjan Banerjee, is employed as Assistant Resident Commissioner-cum-Assistant Director, Tourism, Government of Sikkim. The petitioner was appointed in 1974 under the State Trading Corporation of Sikkim having its office at 4C, Poonam, 5/2, Russel Street, Calcutta-700 017.

(2.) The case of the petitioner is that, although the petitioner was appointed in the year 1974, his salary is being deducted at source under the provisions of the Sikkim State Income-tax Manual, 1948, since 1982. The petitioner lodged repeated protests against this deduction from his salary because he was posted at Calcutta. The authorities in Sikkim being respondents Nos. 8 to 11 did not pay any heed to the protest lodged by the petitioner.

(3.) The petitioner's case now before this court is :