Amazon.com Inc. Chief Executive Officer Andy Jassy made comments to the media that violated federal labor law, a US National Labor Relations Board judge ruled Wednesday.
Comments Jassy made to reporters about the downsides of unionization “threatened employees that, if they selected a union, they would become less empowered and would find it harder to get things done quickly," NLRB administrative law judge Brian Gee wrote.
Gee cited various comments Jassy made in 2022, including telling CNBC that making workplace improvements is “much slower" with a union and saying at a New York Times conference that employees without a union are “better off" because “it’s not bureaucratic."
Gee also cited Jassy for telling the Bloomberg Technology Summit that in a union shop, “if you see something on the line that you think could be better for your team or you or your customers, you can’t just go to your manager and say, ‘Let’s change it.’"
While precedent establishes that a manager can make factually based predictions about “demonstrably probable consequences beyond his control," Gee wrote that Jassy “offered no objective basis" for his assertions.
The judge said Amazon should be forced to post a notice at its US facilities informing employees of their rights and committing not to threaten them.
Amazon, which didn’t immediately respond to inquiries, has denied wrongdoing in the case. US law allows companies to oppose and argue against unionization, but not to threaten to punish workers if they organize.
Rulings by NLRB judges can be appealed to labor board members in Washington, and from there into federal court. The agency lacks the authority to hold executives personally liable for violations or make companies pay punitive damages.
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