PUBLIC PROSECUTOR Vs. SYED NOOR MOHAMMED ALI

JUDGEMENT

(1.) THE short question which arises for consideration in this revision is whether the Assistant Inspector of Factories comes within the rule 13 (1) (c) of A.P. Factories Rules 1950 and conduct the prosecution in a case filed by the Inspector of Factories. THE First Additional Metropolitan Sessions Judge felt that though an Inspector could conduct the prosecution or defend a case, an Assistant Inspector of Factories, is not authorised to discharge those functions. His attention was not obviously drawn to G.O.Ms. No. 689 dated 2-8-1975 in terms of which the Assistant Inspectors of Factories were notified as Additional Inspectors of Factories. Having regard to the terms of this G.O , the revision has to be and is accordingly allowed restoring the order of the Munsif Magistrate, Special Court for cases under Labour and Factories Act. Hvderabad.