AIR 1970 SUPREME COURT 196 ::1970 LAB. I. C. 256 ::19 FacLR 117 ::1969 2 LabLJ 713 ::36 FJR 286 ::(1970) 1 S C R 363 ::1970 (1) SCR 365

Supreme Court Of India

(From Labour Court (Central), Hyderabad)*

Hon'ble Judge(s): J. M. Shelat, V. Bhargava, C. A. Vaidialingam , JJJ

(A) Constitution of India , Art.136— Plea of limitation - Plea not raised either before Labour Court or even in special leave application before Supreme Court - Plea allowed as no fresh facts had to be investigated and as matter could be dealt with as pure question of law. (Para 17) (B) Industrial Disputes Act (14 of 1947) , S.33C(2)— Application under - Aricle 137 of Limitation Act, 1963, is not applicable - No limitation is prescribed for such application. AIR 1969 SC 1335, Disapproving.(1963) 2 Lab LJ 505 (Bom) (FB), Foll. Limitation Act (36 of 1963) , Art.137— (Para 17) (C) Constitution of India , Art.136— Finding of fact - Supreme Court in exercise of its discretion will not normally enter upon pleas on questions of fact or interfere with findings of facts recorded in @page-SC197judgment or decision under appeal. (Para 22) (D) Constitution of India , Art.136— Mixed question of law and fact - Question as to what was status of appellants on facts found by Labour Court and whether they were entitled to supervisory special allowance - Questi....