Harish Tandon, J. - (1.) The affidavit of service filed in Court today be kept with the record.
(2.) The petitioner alleges that the respondent no. 10, being the employee of the North Dum Dum Municipality is exploiting such position and had deceived the petitioner in not paying off the legal dues.
(3.) At the first blush this Court finds that such allegation is of civil dispute and, therefore, no interference is called for under Article 226 of the Constitution of India. However, the attention of this Court is drawn to the fact that apart from the same there is serious allegation against the said respondent over the disproportionate income and the same has been duly informed to the high official of the said Municipality, so that necessary steps or actions may be taken in this regard.;