HINDUSTAN UNILEVER LTD. Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Challenging the Award dated 15th May 2013 passed in I.D.No.03 of 2011, the present writ petition is filed.

(2.) The petitioner is a Company engaged in the business of manufacturing and marketing of Fast Moving Consumer Goods(FMCG). The petitioner's factory is at Puducherry and started in the year 1997 and 129 workmen, 5 staff, 10 officers and 3 managers are working in the petitioner's factory. The 2nd respondent workman joined in the factory during the year 1999 and he was the General Secretary of the Union, when he was terminated from service. On 29.07.2009, when the 2nd respondent workman was not on duty at around 1.00 p.m, came to the factory in his own accord to meet the H.R Executive. He was permitted to meet H.R Executive only in her cabin. When he was sitting in H.R Executive cabin, he enquired about the meeting in the shop floor and abruptly left the place and barged into the shop floor. In the shop floor, the Production Manager and the other Executives were having meeting. The 2nd respondent disrupted the meeting, started using abusive language against the Executives and the Managers.

(3.) The learned counsel appearing on behalf of the writ petitioner seriously contended that the charges against the employee were serious in nature involving