BHARAT ELECTRONICS LIMITED Vs. BHARAT ELECTRONICS LIMITEDEMPLOYEES UNION

JUDGEMENT

(1.) THE petitioner is a Government of India Undertaking. The 1st respondent is a registered Trade Union representing employees of the petitioners. The Standing Orders applicable to the employees of the petitioner company was certified by the Certifying Officer for Maharashtra, Goa, Daman and Diu and the Regional Labour Commissioner (Central), Bombay on 7th July, 1981. The petitioner, on 8th November, 1985, made a proposal modifying the existing certified Standing Order by inserting additional Standing Orders 19 (xiv), 19 (xv), 19 (xvi) and 19 (xvii ). The 1st respondent also made a proposal for amending the Standing Order of Clause 10 in August, 1986.

(2.) THE modification proposed by the petitioners in Clause 19 of Standing Order will have the effect of prescribing certain political activities as misconduct. The modification proposed reads as under:---

(3.) AN appeal was filed before the Appellate Authority at the instance of the employees and the Appellate Authority by its order dated 29th December, 1989 changed the clauses approved by the Certifying Officer as under: