PAMIDIMUKKALA UMADEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The case of the petitioner, in brief, is : Petitioner is Chief Manager of District Cooperative Central Bank Limited, Guntur Koritepadu Branch. The said bank is having 42 branches in the District. While petitioner was working as Branch Manager of respondent No.5 bank about 300 loans were given to new members of Gorantla Primary Agricultural Cooperative Society.

(3.) Counter affidavit was filed by respondent No.3 on behalf of itself and on behalf of respondents 1, 2 and 4, wherein it is averred that petitioner violated the circulars and guidelines of the Bank while disbursing loans to its members and thereby caused loss to the bank. Basing on claim petition filed by respondent No.3 notice was issued to the petitioner. Inspite of issuance of notice calling for petitioner's explanation to show cause as to why petitioner's property should not be attached, petitioner neither submitted her explanation nor furnished security, as such, respondent No.3, who is competent to issue conditional attachment order, in view of G.O.Ms.34, Food & Agrl. (Coop-I), dtd. 18/1/1989, issued notice and conditionally attached property of the petitioner.