L.GANESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These Criminal Original Petitions have been filed challenging the private complaint instituted by the respondent against the petitioners for offences under Sections 7A, 32 & 41 of the Factories Act, 1948 r/w Rules 61-E & F of the Factories Rules, 1950 made thereunder.

(2.) The petitioners are the occupiers and the Manager of the Factory.

(3.) The first violation cited in the complaint is that one Suresh, a maintenance operator who was carrying on his work, cleaning the exhaust chimney sustained burn injuries at the back of his left hand. He was exposed to an unsafe working condition without being properly monitored. There is a violation of Sections 7A and 41 of the Factories Act, 1948 r/w Rule 61(E) and (F) of the Tamil Nadu Factories Rules, 1950.