GEORGE STANLEY Vs. DISTRICT MANGER

JUDGEMENT

(1.) HEARD learned counsel appearing for the appellant as well as learned Standing Counsel for the respondent Corporation.

(2.) IT is not in dispute that the appellant herein approached the learned Single Judge challenging recovery proceedings when attachment of Gratuity payable to him after his superannuation, as he stood as guarantor for the loan taken by respondent Nos.4 and 6. 5th respondent was also another surety for the loan sanctioned to 4th and 6th respondents.

(3.) THE 1st respondent Corporation authorities are entitled to recover the amounts from the surety or guarantor in accordance with law by resorting to other modes of recovery, if such recovery is within the prescribed period of limitation. All the amounts payable to the employee/appellant shall be disbursed to him within eight weeks from the date of receipt of a copy of this judgment and the 2nd respondent is directed to issue necessary certificate for such payment.