HINDUSTAN UNILEVER LIMITED Vs. SANJAY DATTU PATIL

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This writ petition challenges an award passed by the Court of Civil Judge, Senior Division, at Daman on a reference made to it under the Industrial Disputes Act 1947, by the appropriate government.

(3.) The subject matter of controversy before the Court related to applying a settlement signed between the Petitioner and its workmen on 16 June 2001 to the Respondent employee. Originally, the Respondent had refused to sign the settlement. He instead raised an industrial dispute in the matter. The reference resulted into an award in the negative. The Respondent thereupon filed a writ petition, at the hearing of which, this court set aside that award and remitted the matter to the court for a fresh hearing. The court, thereafter, heard the parties and passed an award directing the Petitioner to sign the settlement with the Respondent by amending a particular clause and extend its benefits to him. That award is the subject matter of challenge in the present petition.