MURIGAPPA KARABASAPPA MEKKI Vs. STATE OF MYSORE

JUDGEMENT

(1.) There were two accused persons in CC.No.171 of 1969 on the file of the Munsiff and Judicial Magistrate, First Class, Laxmeshwar. An application dated 16-1-1970 filed by them was dismissed by the Munsiff-Magistrate by his order dated 10-3-1970. It is against that order that both the accused have come up here in this Revision Petition, praying that the entire proceedings in CC. 171 of 1969 be quashed and the petitioners be acquitted.

(2.) The Labour Inspector, II Circle, Gadag, filed the complaint against the accused on 15-3-1969. It was prosecuted by the State. The first accused is escribed as the Chairman, Doddapramanad Prathmik Pattin Vyavasaya Sahakari Sangh Niyamit, Laxmeshwar, and the second accused as the Secretary of that Society (hereinafter called the Society) . In the complaint the brief facts of the case are given as below by the Labour Inspector:

(3.) The Act is the Mysore Shops and Commercial Establishments Act, 1961, and the Rules framed thereunder are the Mysore Shops and Commercial Establishments Rules, 1963. I shall hereinafter refer to them as the Act and the Rules, respectively. The petitioners do not deny that the Society is an 'Establishment' within the meaning of S.2(1) of the Act.