AIROnline 2000 SC 659 ::2002 (10) SCC 417 ::(2003) 4 SCT 482.1 ::2003 SCC (L&S) 774 ::2003 (3) Lab LJ 560

Supreme Court Of India

Hon'ble Judge(s): S. Rajendra Babu, S. N. Variava , JJ

Industrial Disputes Act (14 of 1947) , S.11— Powers of Tribunal Scope Designation and pay scale of Assistant Personal Officer (APO) Claim as to by respondent No evidence to prove that respondent was functioning in post to which claim is made Respondent doing only small part of work which is done by APO only in capacity of a clerk doing liaison work Order passed by Tribunal allowing claim of respondent Is unjustified. (Para 4)