ASIS CHAUDHURI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner/appellant/employee has preferred this review application.

(2.) The case history in short is:-

(3.) The Review Application has been preferred by the Applicant/Appellant/Employee on the ground that the Hon'ble Division Bench ought to have considered that the learned Single Judge did not consider at the time of passing order, the prejudice caused to the applicant/employee, if the claim amount is to be given to the respondent no. 4/employer, as the fund is lying with the respondent no.3 in a special category scheme under LIC Cash Accumulation Scheme namely Group Gratuity Cash Accumulation Scheme having a Master Policy being No. GG(CA)-212435 which is only to be used for the welfare of the employee of the respondent no.4 and the fund is not be diverted from such Master Policy which is specially to be used only for the purpose of welfare of the employee of the respondent no.4.