TAMIL NADU ATOMIC POWER EMPLOYEES UNION (A GOVERNMENT OF INDIA ENTERPRISE) Vs. NUCLEAR POWER CORPORATION OF INDIA LTD , (A GOVERNMENT OF INDIA ENTERPRISE)

JUDGEMENT

(1.) Against the concurrent findings of the Courts below granting permanent injunction, the aggrieved defendant has filed the present second appeal.

(2.) The plaintiff is the Nuclear Power Corporation of India Limited located within the campus of Madras Atomic Power Station at Kalpakkam. It is a Government of India enterprises. The defendant is the Employees Union in the plaintiff's establishment.

(3.) The plaint averment is that, the plaintiff's organisation is a public sector undertaking under the Department of Atomic Energy. It is engaged in production of electric power to cater the needs of Southern states of India. Considering the sensitivity of the plaintiff's organisation, the Government of Tamil Nadu has notified in the gazattee on 03/11/1995 as prohibited area, the entire area where the plaintiff establishment is located. Thereby the access to general public is restricted.