INSTRUMENTATION LTD, KANJIKODE WEST Vs. VASU V.

JUDGEMENT

(1.) These review petitions are filed seeking a review of the judgments on the ground that there are factual errors that are apparent on the face of the record. It is submitted by the learned counsel for the review petitioners that the prayers sought for in the writ petitions are wrongly mentioned in the judgment.

(2.) Having heard the learned counsel appearing on either side, I find that there is substance in the contention. It is stated that the prayers in the writ petitions are with regard to recovery of amounts paid from the petitioners' pensionary benefits. I find that there is no such prayer raised in any of the writ petitions. The issue of recovery of the recoverable advances had arisen only consequent to the award of the Labour Court and that the order under challenge in the OP (LC)s.