B.M.K. BAJPAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These are the two writ petitions assailing the orders passed by the State Industrial Court on 13.10.2005 in Criminal Appeal No. 12/M.P.I.R.Act/IV/2003 and on 28.3.2006 in Criminal Appeal No. 11/M.P.I.R.Act/IV/2003.

(2.) Since the facts and grounds raised in the two writ petitions are similar in nature and the Petitioners also in both the writ petitions being the same person, this Court is inclined to decide both the writ petitions by this common order.

(3.) To briefly narrate the facts, the case of the Petitioner is that the Petitioner at the relevant point of time was the Executive Director of Bhilai Steel Plaint (in short, 'BSP'), Bhilai at District Durg. That as per the provisions of the Factories Act, 1948 (in short, 'the Act of 1948') he was also the "occupier" as is defined in Section 2(n) of the Act of 1948.