AIR 1967 SUPREME COURT 469 ::14 FacLR 4 ::1967 (1) LabLJ 423 ::30 FJR 533 ::1967 (1) SCR 882 ::1968 (1) SCJ 229

Supreme Court Of India

(From: (i) Special Industrial Tribunal Delhi, (ii) and (iii) Punj At Delhi)*

Hon'ble Judge(s): K. N. Wanchoo, G. K. Mitter , JJ

(A) Industrial Disputes Act (14 of 1947) , S.10(1)(d), S.10(4), S.15— Reference of dispute to Tribunal - Terms of reference raising issue about legality and justification of strike and lock-out in particular mill on particular date - Held, Tribunal must confine its decision only to question whether strike and lock-out was legal and justified or not - It could not enlarge scope of its jurisdiction and decide that there was no strike or lock-out at all. (1966) 2 Lab LJ 194 and AIR 1963 SC 569, Disting. - Tribunal could, however, decide that dispute referred to was not industrial dispute at all. Case law referred. (Para 16 18 19 25) (B) Industrial Disputes Act (14 of 1947) , S.10, S.15— Reference of dispute to Tribunal - Tribunal must look to pleadings of parties to know exact nature of dispute. (Para 18) .....