- (1.) This writ petition has been filed challenging, inter alia, the illegal action on the part of the Municipal authority for deducting a sum of Rs. 2.000/- per month from the salary of the petitioner unauthorisedly.
(2.) The petitioner is an employee of the Kolkata Municipal Corporation.
(3.) The respondent No. 5 submitted a representation before the Municipal authority complaining that the petitioner being her husband is not maintaining her and as such, the said respondent prayed for certain monetary relief before the Mayor of the Kolkata Municipal Corporation for her maintenance.;