K.SUKUMARAN Vs. THE SENIOR MANAGER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Standing Counsel for the respondent Bank, and the learned Government Pleader, apart from perusing the record.

(2.) The petitioner, having served the second respondent, retired on 31.10.2013 as Station Master. While he was in service, in 2001, along with two others, he stood guarantee to the loan obtained by one of his colleagues from the first respondent Bank.

(3.) Having committed default, the principal borrower retired from service in 2009 and later died in 2011. Two other sureties, too, also retired in 2011 and 2012 respectively.