Report No. 162
4.13. Laying down of the policy and machinery to curb litigation between employees and the Government.-
Unless a proper litigation policy is evolved by the Government or the public sector undertakings, it would be an idle parade of familiar knowledge to advance advocating the setting up of various tribunals. The Law Commission of India has already recommended the setting up of an Effective Grievance Cell to dispose of the problems raised by the staff in its 126th report as cited in Chapter III, supra.
We reiterate those recommendations without repeating them with the observation that unless an appropriate litigation policy and machinery is evolved to curb the problems, industrial relations will suffer and productivity will go down.
Back
