KAMAL NARAYAN JHA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Nobody appears on behalf of the Central Bank of India (hereinafter referred to as the 'Bank') .

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner being an employee of the Bank superannuated on 31.07.2006. Upon superannuation, though his terminal benefits were calculated but not paid for the reason that the loan he had taken from the Staff Co-operative Society had outstanding dues, and the same was sought to be adjusted. However, pursuant to the order of the Civil Court at Kolkata, certain amount was adjusted and the rest was credited into the account of the petitioner on 27.08.2008. But, immediately thereafter, the account was frozen on the ground that the petitioner owed more amount to various Co-operative Societies of the Bank. Being aggrieved, the petitioner has moved the Court.