ANDREW YULE Vs. UNI0N OF INDIA

JUDGEMENT

(1.) Review of the Judgement and Order dated 5th August 2019 passed in MAT No. 323 of 2019 (said appeal) is sought by the Petitioners/Appellants/ Writ Petitioners.

(2.) The said appeal (Intra Court/ Letters Patent Appeal) arose out of a Judgement and order dated 21st January 2019 passed by a Single Bench of this Court in W.P.No.18957 of 2019 (Andrew Yule Head Office Retired Employees' Association Versus Union of India and Ors.) (said writ petition).

(3.) In the said writ petition, mandamus was sought, to quash Memoranda of Settlement dated 21st December 1973 and 1983, to the extent they interfered with the petitioners' pension and gratuity.