VENILAL MAGANLAL Vs. MAKANBHAI SOMABHAI PATEL

JUDGEMENT

(1.) , J.

(2.) CHALLENGE is made by the petitioners to the order dated 14th March, 1985 of the Competent Auhtority (2nd Labour Court at Surat) under the Minimum Wages Act, passed in Minimum Wages Application No. 39 of 1981 filed by the respondent. The application filed by the respondent was partly allowed under the impugned order and the petitioners have been directed to pay to the respondent Rs. 264.60 ps. towards special allowance and one time of the said amount, i.e. Rs. 264.60 ps. towards compensation. The counsel for the petitioner urged that looking to the quantum of the amount ordered by the competent authority to be paid by the petitioners to the respondent which was not stayed by this court in these proceedings the possibility that the amount would have been paid by now by the petitioners to the respondents cannot be ruled out. It is further urged that looking to the size of the amount he does not consider it to be a proper case where the court's valuable time should be consumed in such a matter. However, the counsel for the petitioner submits that the decision given by the competent authority in this case may not be taken to be confirmed on merits by this court so that it may come in the way of the petitioner in other identical proceedings. The learned counsel for the petitioner submits that if that is made clear then he does not press this special civil application.