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Report No. 58 Chapter 7 Disputes Concerning Industrial Relations Question 8 7.1. We now proceed to deal with question No. 8 formulated in our Questionnaire. This question reads thus: "(a) Do you favour the creation of a National Appellate Court for industrial disputes whose decision will be final, subject to appeal as indicated below? (b) In the alternative, do you favour the creation of a Commission for Industrial Relations as recommended by the National Labour Commission? (c) Or, would you recommend the revival of Labour Appellate Tribunals, as they existed previously? (d) If you are in favour of any of these alternatives, should appeals to the Supreme Court from the decisions of the proposed National Appellate Court or Labour Appellate Tribunal or National Commission on Industrial Relations (i) be allowed with special leave, or (ii) be allowed with special leave but only if a substantial question of law of general importance is involved, or (iii) be allowed subject to any other limitation, or (iv) not be allowed at all? (e) What should be the status and terms and conditions of service of Judges appointed to the above Court or Commission?"    |
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