Supreme Court Explains Scope of Enquiry by Labour Court - (17 Oct 2019)
LABOUR AND INDUSTRIAL
Supreme Court has observed that a Labour Court or Tribunal while holding enquiry under Section 33(2)(b) of the Industrial Disputes Act, 1947 cannot invoke the adjudicatory powers vested in them under Section 10(i)(c) and (d) of the Act. Further they also cannot dwell upon the proportionality of punishment in the process of formation of their prima facie view under Section 33(2)(b).
Tags : SUPREME COURT ENQUIRY
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