KUDANKULAM NUCLEAR POWER EMPLOYEES UNION Vs. SITE DIRECTOR NUCLEAR POWER CORPORATION OF INDIA LIMITED

JUDGEMENT

(1.) Heard learned Counsel for the petitioner. The grievance of the petitioner is with regard to allotment of accommodation, which according to the petitioner Union is in violation of the seniority norms and incorrect fixation of priority for allotment.

(2.) We have considered the same and we find that this issue relates to allotment of accommodation as per the Kudankulam Nuclear Power Project Accommodation Rules. The petitioner Union claims to have represented the matter through their representation dated 19. 10. 2018 and having failed to get any response from the management, the present writ petition has been filed.

(3.) At this stage, we do not find any reason to entertain the writ petition treating it to be maintainable, keeping in view the nature of relief claimed, but, at the same time, for the purpose of redressal of grievances, the petitioner having approached the management through representation dated 19. 10. 2018, we deem it fit and appropriate to dispose of this writ petition with liberty to the petitioner association to pursue their representation before the competent authority of the Kudankulam Nuclear Power Project, Tirunelveli District, who shall in accordance with any Rules governing the same, consider the said representation and pass orders as expeditiously as possible preferrably within a period of three [3] months from the date of receipt of a copy of this order.