The main issues revolve around the revision of pay scales, allowances, and the comparability of the employer’s units for wage determination – unal to re-examine the case afresh within six months – The Court found that the High Court overstepped its jurisdiction by re-appreciating evidence and making independent factual determinations – The Court referenced several cases to establish the scope of the High Court’s jurisdiction and the industry-cum-region test for wage revision
SUPREME COURT OF INDIA DIVISION BENCH THE VVF LTD. EMPLOYEES UNION — Appellant Vs. M/S. VVF INDIA LIMITED AND ANOTHER — Respondent ( Before : Aniruddha Bose and Sanjay Kumar,…