HAYAT KHAN Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) THIS writ appeal is directed against the order dated 11-11-2005 passed by the Learned Single Judge of this Court in Writ petition No. 20439/2005 (L-WC ). In doing, that the Learned Single judge of this Court had dismissed the writ petition of the appellant.

(2.) THE brief facts of the case are that the appellant-petitioner was running a motor-cycle repair shop under the name and style 'best service Centre'. The respondent No. 2 inspected the shop of the appellant on 18. 7. 2003 and reported that the appellant did employ a child labour in his shop and hence, he had registered a case for contravention of Section 3 of Child Labour (Prohibition and Regulation)Act. 1986 and issued a show cause notice to the appellant calling upon him to show cause as to why compensation should not be recovered from him. He had also registered a criminal case against him. Before the respondent No. 1. the appellant had also filed an application seeking permission of the respondent No. 1 to cross examine the respondent No. 2 with regard to his report. That application was allowed and the appellant had filed his written argument before the respondent No. 1.

(3.) THAT the respondent No. 1 had passed an order imposing compensation of Rs. 20,000/- as against the appellant and further directed him to deposit the said sum with the District Child Labour rehabilitation and Welfare Fund vide order dated 31-3-2005, copy at Annexure 'g' to writ petition. Further more, a recovery notice dated 30-7-2005 was also issued to the appellant by the respondent no. 3 notifying him that a sum of Rs. 20,000/- would be recovered by way of land revenue since the appellant did not pay the same.