ASHOK KR MAJUMDER, S/O RAMANI MOHAN MAJUMDER Vs. STATE OF TRIPURA REPRESENTED BY SECRETARY-CUM-COMMISSIONER, EDUCATION DEPARTMENT, DIRECTOR OF SCHOOL EDUCATION, GOVT OF TRIPURA, INSPECTOR OF SCHOOLS STATE BANK OF INDIA MANAGER

JUDGEMENT

(1.) In this writ petition, the petitioner has questioned the memo dated 23.3.2000 (AnnexureA to the writ petition), issued by the Inspector of Schools, Santirbazar, South Tripura, respondent No.3 herein wherein it is stated that instalments of loan of S.B.I., Santirbazar will be recovered from the salary of the petitioner by way of 60 installments @ Rs. 755/ per month.

(2.) Heard Mr. AC Bhowmik, learned senior counsel, assisted by Mr.B.Deb, learned counsel for the petitioner as well as Ms AS Lodh, learned Addl. GA for the respondent No. 1 to 3. Also heard Mr. S Deb, learned senior counsel, assisted by Mr. Somik Deb, learned counsel for the respondent No.4, State Bank of India.

(3.) Brief facts of the case are as follows: