STATE BANK OF INDIA Vs. ALEX ZACHARIA

JUDGEMENT

(1.) The present intra-court appeal filed under Sec. 5 of the Kerala High Court Act, 1958, assails the judgment dtd. 5/10/2016 passed in W.P(C)No.19157 of 2008, whereby the learned Single Judge has allowed the writ petition.

(2.) The appellants herein were the respondents in the writ petition whereas the respondent was the petitioner. The respondent had filed the writ petition on the issue whether a retired officer of the State Bank of India is eligible for transfer travelling allowance and transportation charges in case he settles down in a foreign country and whether it is limited to those who settle down within India.

(3.) The respondent had filed the writ petition seeking for the following reliefs: