KERALA STATE CO-OP BANK LTD Vs. MATHEW

JUDGEMENT

(1.) The judgment dtd. 22/11/2022 in W.P.(C) No.32957 of 2022 is under challenge. Ext.P4 order of attachment was sought to be quashed. The further relief claimed was a direction to disburse Rs.6,69,450.00, which was held under attachment as per Ext.P4. The learned Single Judge allowed the writ petition. Respondents No. 1 and 2 in the writ petition assail the said judgment in this appeal filed under Sec. 5(i) of the Kerala High Court Act, 1958.

(2.) Heard the learned counsel for the appellants, the learned counsel for the 1strespondent and the learned Senior Government Pleader.

(3.) The 1strespondent retired as the Manager, Yendayar branch of the 1stappellant-Bank on 30/4/2022. His pensionary benefits were withheld by the 1stappellant stating that a huge amount was to be realised from him on account of his dereliction of duty. Hence, he filed W.P.(C) No.15990 of 2021 challenging that order, which was Ext.P6 therein. That writ petition was allowed ordering as follows: