MARIMUTHU CHETTIAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The question involved in this petition is whether Ex. P. 1, a notification of the Government of Kerala dated 8 November 1957, is valid or not. The notification reads as follows :-

(2.) Section 85 of the Factories Act, 1948, is in the following terms:

(3.) The validity of Section 85 is not in controversy before me. In 1958-II L.L.J. 667 such a contention was raised but without success. The Court said: