RUSTOM G. JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, both the Writ Petitions are heard finally and decided at the stage of admission, as the short issue is involved.

(2.) In these Writ Petitions, the order dated 6 th February, 2014 passed by the learned Metropolitan Magistrate, 29 th Court, Dadar, Mumbai in C.C. No. 190/SF/2014 and C.C. No. 189/SF/2014 issuing summons under the Factories Act, 1948 and the order dated 5th November, 2014 passed by the learned Additional Sessions Court in Criminal Revision Application No. 564 of 2014 and Criminal Revision Application No. 563 of 2014 thereby confirming the order of the Metropolitan Magistrate is challenged. Pursuant to the order of Metropolitan Magistrate, summons was issued under section 59(1) r/w. Section 92 of the Factories Act. The said order was challenged.

(3.) In these Petitions, non-payment of overtime with all allowances is the issue.