KARABI SAHA Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) (Oral)- Heard Mr. A.K. Bhowmik, learned senior counsel appearing for the appellant/writ petitioner. Also heard Mr. S. Chakraborty, learned Govt. Advocate for the State respondents.

(2.) Aggrieved by the order dated 27.2.2002 passed in WP(C) No. 249 of 2002, the unsuccessful writ petitioner has preferred the present appeal. The facts raised in the present appeal are not in dispute.

(3.) In petitioner obtained some loan from the third respondent Bank herein, sometime in the year 1987. At that point of time the petitioner/appellant was unemployed. Subsequently the petitioner secured employment under the State of Tripura as an Assistant Teacher in a Government school. By letter dated 18.4.2002 of the Education Secretariat, the petitioner was informed that the third respondent herein by its letter dated 8.2.2002 reported to the Inspectorate that the appellant was a defaulter to the Tripura Gramin Bank to the tune of Rs. 14,657. The third respondent Bank, therefore, requested the Inspectorate to recover the above mentioned amount from the salary of the appellant. Therefore, the Inspectorate had informed the appellant that an amount of Rs. 2,000 (Rupees two thousands) only per month would be deducted and the same would be remitted to the third respondent Bank towards the discharge of the above mentioned outstanding loan.