MOTI CEREMIC INDUSTRIES Vs. JIVUBEN RUPABHAI

JUDGEMENT

(1.) Learned advocate Mr. Thakkar is appearing for the petitioner Co. Nobody has appeared for the respondent workman, though served. This Court, while admitting this petition on 28/04/1989, has granted the interim relief subject to the provisions of section 17B of the Industrial Disputes Act, 1947 ("the ID Act" for short).

(2.) Nothing rankles more in the human heart than a brooding sense of injustice when only the rich enjoy the law as a luxury and the poor who need it most, cannot have it because its expenses put it beyond their reach. Threat to the existence of free democracy is not imaginary but real because democracy's very life depends upon making the machinery of justice so effective that every citizen shall believe in and benefit by its impartiality and fairness.

(3.) It was the boast of the Augusts that he found Rome of Bricks and left it of marble. But how much nobler will be our boast, when we shall have to say that we found law dear and left it cheap, found it a sealed book and left it a living letter.