BHEL EML EMPLOYEES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The above captioned Writ Petition is preferred by the petitioners seeking the following reliefs:

(2.) When the matter was taken up today, Sri.V.S.Chandrasekharan, the learned counsel appearing for the petitioners, submitted that one Ramachandran P. and 179 others, who are members of the 1 st petitioner Union, had approached the National Human Rights Commission and had filed Case No.41/11/6/2020 and the Commission by order dated 31.01.2020 had disposed of the matter directing the Chief Managing Director, BHEL House, Siri Fort, New Delhi and the Chief Secretary, Government of Kerala, Secretariat, Thiruvananthapuram, to consider the representation and take appropriate action within a period of 8 weeks by associating the complainants. According to the learned counsel, in view of the order passed by the National Human Rights Commission, the petitioners herein would be satisfied if the writ petition is disposed of in terms of the said directions. In order to substantiate his contention, the learned counsel relies on Ext.P12, which is filed along with an affidavit.

(3.) Heard Dr.Thushara James, the standing counsel appearing for the 2nd respondent and also the learned Government Pleader.