AIR 1950 SUPREME COURT 188

Supreme Court Of India

Hon'ble Judge(s): M. H. Kania, S. Murtaza Fazal Ali, M. Patanjali Sastri, Mehr Chand Mahajan, B. K. Mukherjea , JJJ

(A) Industrial Disputes Act (14 of 1947) , S.7, S.15— Industrial Tribunal discharges judicial functions though not a Court. Per Kania C. J., Fazl ali and Mahajan JJ.; Mukherjea and Patanjali Sastri JJ. Contra. - The Industrial Tribunal set up under S. 7, Industrial Disputes Act, 1947, has all the necessary attributes of a Court of justice. The fact that the Government has to make a declaration under S. 15(2) of the Act after the final decision of the tribunal is not in any way inconsistent with the view that the tribunal acts judicially. Thus, the functions and duties of the Industrial Tribunal are very much like those of a body discharging judicial functions, although it is not a Court in the technical sense of the word.(Para 2 27 30 60) (B) Constitution of India , Art.136— Decision given by Industrial Tribunal - Appeal to Supreme Court on- Competency of. Industrial Disputes Act (14 of 1947) , S.15— Per Kania C. J., Fazl Ali and Mahajan JJ.; Mukherjea and Patanjali Sastri JJ., Contras. Certain words used in Art. 136 seem to have a special significance; these words are 'determination' 'cause' or 'matter' and 'tribunal.' These words greatly widen the scope of Art. 13....