DINESH DINDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is an employee of the West Bengal Transport Corporation Limited, formerly known as the Calcutta Tramways Company (1978) Limited hereinafter referred to as 'the Company' for the sake of brevity.

(2.) The petitioner availed non-refundable house building/marriage loan from the Company on two occasions, one in 1992 for an amount of Rs. 6,000/- (rupees six thousand) only and the other on 22nd January, 2002 amounting to Rs. 25,000/-(rupees twenty five thousand) only.

(3.) The petitioner applied for a further loan on 14th October, 2015. After making the said application the petitioner came to learn that there were four entries of loan amount recorded against his name. According to the petitioner, out of four entries, two loans were admittedly obtained by him, but the rest two loans amounting to Rs. 17,000/- (rupees seventeen thousand) only and Rs. 27,000/- (rupees twenty seven thousand) only were not taken by him.