INSTRUMENTATION LTD Vs. VIJAYAN K JOS

JUDGEMENT

(1.) The writ petition was disposed of by judgment dated 1.6.2010 directing the review petitioners to release the VRS benefits due to the writ petitioner, accepting a bond towards the amount that is stated to be due from him. It is seeking modification of the aforesaid direction and enabling to retain the amount to be recovered and to release the balance amount, this review petition has been filed.

(2.) I heard learned counsel for the review petitioners and respondent herein.

(3.) Having regard to the facts highlighted, judgment will stand reviewed and modified directing that out of the total amount of Rs. 5,67,875/- due to the respondent, withholding of an amount of Rs.1,97,000/-, the balance amount due will be disbursed to the respondent herein, within four weeks from today.