(1.) THE APPEAL : Canara Bank [appellant] is in appeal, by special leave, aggrieved by the judgment and order dtd. 4/11/2019 [impugned order] of a Division Bench of the High Court of Kerala at Ernakulam [High Court] dismissing an intra-court appeal that it had carried from the judgment and order dtd. 9/6/2016 of a Single Bench allowing the writ petition of Ajithkumar G.K. [respondent].
(2.) The facts leading to this appeal are not disputed. However, a brief resume is considered necessary to decide the appeal.
(3.) According to learned counsel for the appellant: