UNION OF INDIA THROUGH THE SECRETARY (FERTILIZERS), MINISTRY OF CHEMICALS AND FERTILIZERS, DEPARTMENT OF FERTILIZERS, SHASTRI BHAWAN, NEW DELHI Vs. PROSANTA KUMAR RAY, S/O SHRI MOHAN LAL RAY, RESIDENT OF FLAT NO. 54B, POCKET

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The Civil Review application has been filed for reviewing the order dated 24.8.2012 passed in CWJC No. 609/2007 by which the respondent-Union of India, Ministry of Chemicals and Fertilizer had been directed to examine the claim of respondent no.2- writ petitioner for payment under Voluntary Separation Scheme (VSS) and to ensure payment in terms of the Scheme to the respondent no.2- writ petitioner within a period of four months from receiving the representation.

(3.) Aggrieved by the said order the Union of India had filed an appeal before this Court being LPA No. 722 of 2014. By order dated 28.1.2015 this Court, inter alia, disposed of the appeal as withdrawn in the following terms:-