Report No. 58

Three alternatives

7.18. Three alternatives were placed for soliciting opinion. The concept of National Appellate Court for Industrial Disputes has, no doubt, received support from some lawyers and Judges and, as we have already stated,1 we have not received any opinion from the trade-unionists and very few from t e employers. The opinions received from Governments are divergent. However, in regard to the National Appellate Court for Industrial Disputes, we would like to make two incidental observations. If one National Appellate Court for industrial disputes were established, it would, in substance, amount to the revival of the Labour Appellate Tribunal. We do not think it would be reasonably possible for the National Appellate Court to sit in one place and deal with all the disputes arising in the term of appeals against the decisions of Boards, Courts or Industrial Tribunals all over the country.

1. Para. 7.4, supra.