The High Court of Delhi has issued summons to Hewlett Packard (HP) India & its officials on a suit filed by one of its Ex-Employees alleging harassment & wrongful termination.
Summons were also issued to all defendants including the Chief Human Resource Officer, Global Compliance Program Manager, Ex-Managing Director of HP India, & others by the High Court of Delhi on Tuesday.
A bench of Justice V Kameswar Rao asked the defendants to file written statement within 30 days along with an affidavit of admission & denial of documents filed by the plaintiff Manoj Kumar Grover & listed the matter for further hearing on Sept 21.
In his suit, Grover said that he was aggrieved by the illegal & wrongful termination of his services vide a letter dated June 12, issued by the defendants.
The plaintiff said that he filed the suit in relation to the systematic persecution, harassment & victimization committed by the defendants, which he alleged is not only in violation of the applicable laws, but is also in complete violation of the assurances, representations & warranties provided in the global policies of the HP Group.
Grover, who had joined the company in 2004, in his suit said that "Having acted as the whistleblower & being the one to bring such rampant practices to the awareness of the senior leadership in HP India and to the relevant persons in HP Global, the plaintiff was shocked to see the brazen retaliation that the Plaintiff was being subject to in complete violation of the Global HP Policies".
Grover urged the HC to pass an order declaring that the plaintiff has been wrongfully terminated by finding the Termination notice to be unlawful, baseless & devoid of merit.
His suit also sought a compensation of Rs 1 crore for the loss of seniority due to the continuous harassment by the defendants for the period starting from 2016 till the date of filing the present suit & Rs 3 crores for the loss of reputation, Rs 17 crores for the loss of employment within the specified industry, Rs 10 crores due to the mental harassment incurred upon him & his family due to the physical & professional harm inflicted upon for the period beginning from 2014.
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