HARISH TANDON,J. - (1.) Vakalatnama filed today on behalf of the District Primary School Council Malda be kept with the record.
(2.) The petitioner has assailed the order of the Chairman, Malda District Primary School Council passed on 25th November 2008 whereby and whereunder prayer for payment of his salary is rejected.
(3.) On perusal of the said order it appears that the authorities have taken a stand that the petitioner, in course of his present employment, was employed in other trade which is not permissible under the statutory rules and further directed the petitioner to refund the amount which he enjoyed while engaging himself in the other trade. The aforesaid order was passed by recording the submission of the petitioner wherein he allegedly accepted his engagement as a Pharmacist under one Mihir Roy.;