ARVIND SARAF Vs. INSPECTOR OF FACTORIES

JUDGEMENT

(1.) PETITIONER prays that the complaint against the petitioner by the Inspector of Factories (Copy at page 15-16) be quashed.

(2.) COMPLAINT in question has been filed under Sections 28, 31, 61, 62 and 292 of the Factories Act, 1948 alleging various breaches listed in para 4 of the complaint. It is stated in the complaint that the breaches stated in para 4 of the complaint were reported by the Inspector who visited the factory of the petitioner on 13.8.1997 at 11.45 AM.

(3.) ACCORDINGLY , petitioner claims that on 13.8.1997 the factory was lying closed. That Shri K.L. Meena, the Factory Inspector made a surprise visit and filed the complaint without giving a reasonable opportunity to the petitioner to clarify the factual matrix.