R KISHORE KUMAR Vs. CHIEF INSPECTOR OF FACTORIES

JUDGEMENT

(1.) This Writ Petition is filed for issuing a Writ of Certiorarified Mandamus to quash the order dated 17.10.2008 passed by the first respondent vide proceedings No.rp1/30451/2008 and the consequential complaint proceedings in S.T.C. No.27 of 2008 on the file of the Chief Judicial Magistrate, Tutircorin and to direct the first respondent to consider the appeal preferred by the petitioner dated 03.10.2008 in accordance with law.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(3.) The brief facts that are necessary for the disposal of this Writ Petition are as follows: