STATE OF GUJARAT Vs. KANTIBHAI CHAGANLAL MEVADA

JUDGEMENT

(1.) This petition is directed against the judgment and award dated 20.12.2003 passed by the learned Labour Court, Palanpur in Reference Case No. 431 of 1995 whereby the petitioner was directed to pay compensation in the sum of Rs.20000/-.

(2.) The respondent herein was engaged by the petitioner as a Carpenter on a daily rated basis as and when work was available w.e.f. 21.06.1989 on purely temporary, ad-hoc and daily wage basis. He was given work as and when the work was available with the petitioner. The respondent was thereafter terminated on 04.05.1992. Therefore, the respondent, therefore raised a dispute which is culminated into aforesaid reference wherein the aforesaid award came to be passed.

(3.) It has been the consistent practice of this High Court not to enter into the merits of those matters wherein the claim is a petty claim, and claims upto Rs.25,000/- have been quantified by this Court as petty claims. In the present matter, the claim is of Rs. 20,000/. Therefore looking to the smallness of the amount under challenge, the present petition is dismissed. Rule is discharged with no order as to costs. It is made clear that this petition will not be treated as precedent.