Kudankulam Nuclear Power Employees ... vs Government Of India on 11 April, 2023

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Madras High Court

Kudankulam Nuclear Power Employees ... vs Government Of India on 11 April, 2023

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                          W.P(MD)No.18483 of 2020


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 11.04.2023

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           W.P(MD)No.18483 of 2020

                     Kudankulam Nuclear Power Employees Union,
                     Rep. by its General Secretary,
                     Kudankulam Nuclear Power Project,
                     Radhapuram Taluk,
                     Tirunelveli District.                              ... Petitioner
                                                    Vs.

                     1.Government of India,
                       Ministry of Labour,
                       Rep. by its Secretary,
                       Shiram Sakthi Bhawan Rafi Mag,
                       New Delhi – 110 001.

                     2.The Site Director,
                       Kudankulam Nuclear Power Project,
                       Nuclear Power Corporation of India Ltd.,
                       Radhapuram Taluk,
                       Tirunelveli District.                          ... Respondents



                     Prayer : Writ Petition filed under Article 226 of the Constitution of

                     India, praying this Court to issue a Writ of Mandamus, to direct the

                     1st Respondent to refer the industrial dispute relating to the demand for

                     extension of two days Special Casual Leave per year to the employees of

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https://www.mhc.tn.gov.in/judis
                                                                              W.P(MD)No.18483 of 2020


                     the 2nd Respondent as given to the employees employed in the Head

                     Office in Mumbai and employed in other non-industrial units of NPCIL

                     for adjudication to the Central Government Industrial Tribunal cum

                     Labour Court, Chennai within a specified time as may be fixed by this

                     Court, Award costs.


                                  For Petitioner   : Mr.S.Arunachalam

                                  For Respondents : Mr.S.Jeyasingh,
                                                        Senior Panel Counsel for R1.
                                                    Mr.Krishna Srinivasan, Senior Counsel,
                                            For Mr.S.Ramasubramaniam and Associates for R2.


                                                          ORDER

Heard the learned counsel for the writ petitioner, the learned Senior Panel Counsel for the first respondent and the learned Senior Counsel for the second respondent.

2.In view of the subsequent development namely, entering into a bipartite settlement under Section 18(1) of the Industrial Disputes Act, 1947, nothing survives for further adjudication.

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https://www.mhc.tn.gov.in/judis W.P(MD)No.18483 of 2020

3.The writ petition is disposed of accordingly. No costs.





                                                                                      11.04.2023
                     NCC                : Yes/No
                     Index              : Yes / No
                     Internet           : Yes/ No
                     ias




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