LAWS(MAD)-1952-9-20

N.SANKARANARAYANA Vs. STATE

Decided On September 04, 1952
N.SANKARANARAYANA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THESE are two connected revision rises which have been filed against the convictions and sentences of the learned Additional First Class Magistrate, Kollegal, in C.C. Nos. 152 and 153 of 1951.

(2.) THE facts are: The area occupied by Kollegal in Coimbatore district is served by the Mysore railway. Kollegal itself has no railway station and Maddur is the nearest railway station. Therefore, an out -agency is working 'in Kollegal for the purpose of booking goods there for being sent to Maddur railway station. This out -agency at Kollegal has been taken by Royal Motor Service, Kollegal, through one Dr. Mahadevan. But it appears that it is managed by the petitioner before us who is stated to be a brother of that Dr. Mahadevan.

(3.) IN addition the Labour Inspector also found that the timings of work were not in consonance with the provisions of the Madras Shops and Establishments Act and what is more one particular individual was being employed constantly exceeding the spread over periods.