SUSHIL CHANDRA MAJUMDER Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. Roy, learned Counsel for the Petitioner, and Mr S. Deb learned senior counsel for Respondent No. 1. Also heard Mrs. Lodh, learned State counsel appearing for the Respondent Nos. 2 to 4.

(2.) The Petitioner, working as an Assistant Teacher in a Government school, by the present petition has challenged the communication dated 12 April, 2000 issued by the Insepctor of Schools, Santir Bazaar, South Tripura, whereby and where-under a sum of Rs. 1500/- (Rupees one thousand and five hundred) only was directed to be deducted from the monthly salary of the Petitioner towards realization of loan taken from the Respondent Bank.

(3.) The Petitioner obtained a loan on 31 March, 1987 from the Respondent Bank at Santir Bazaar Branch, prior to his appointment as Assistant Teacher in the Government school, with the conditions stipulated in loan scheme as enumerated in communication dated 10 November 1986. Thereafter, on being selected for appointment as Assistant Teacher, he joined the service in the year 1989. While he was serving as such, the Inspector of Schools issued the impugned communication directing deduction of the aforesaid amount from the salary of the Petitioner towards the loan advanced to him by the Respondent bank, which action has been put to challenge in the present writ petition.