MARUTI UDHYOG LIMITED Vs. MARUTI UDHYOG EMPLOYEES UNION

JUDGEMENT

(1.) This is a suit by the plaintiff i.e. a public limited company engaged in the business of manufacturing automobile vehicles. The plaintiff has sought a decree of permanent injunction restraining the defendants, their agents, members, employees and anybody on their behalf from holding demonstration and raising slogans etc. within the radius of 500 metres from the walls of the offices of the company and as well as the residences of the Managing Director and other Directors and further restrain them from interfering in the ingress and egress of the officers, employees, customers or anybody connected with the business of the company in their corporate office and other office of the plaintiff company.

(2.) Case of the plaintiff in brief is as under :- Plaintiff's company's corporate office is located at 25, Kasturba Gandhi Marg, New Delhi with Regional Office at Ansalaya Building Barakhamba Road, New Delhi and workshop at Naraina Industrial Area, New Delhi. The defendant No.1 is the Union and the other defendants are the office bearers of the Union except the defendants who are the SHOs of the concerned areas. The employees of the plaintiff company are the members of the Union. That in order to coerce and pressurise the plaintiff to concede to the demands with regard to the revision of the incentive scheme and other lawful demands, the defendants resorted to agitational tactics, holding of demonstrations, dharna in front of the factory at Gurgaon w.e.f 9.9.2000 which is continuing till date. The defendants have been instigating the employees to resort to work to rule, disrupt the operation of the factory and on the instigation of the defendants, the employees have been holding demonstrations within the premise, slowing down the production and also tool down strikes sine 3rd of October, 2000.

(3.) That on 2.11.2000, the defendants alongwith their families and beddings held demonstrations and dharna at the corporate office and continue to hold till such time their demands are met. The copy of the report of the Vigilance Department containing the speech of defendant No.2 is annexed hereto as Annexure P-2. A large number of employees alongwith their family members aided and abetted by outsiders and the defendants collected outside the Corporate office. New Delhi and held violent demonstration.