BHAGWANDAS Vs. STATE OF M P

JUDGEMENT

(1.) FEELING aggrieved by the order passed by the Inspector, Child Labour (Prohibition and Regulation) Act, 1986, dated May 16, 1997 requiring the petitioner in Writ Petition No. 1014/1997 to deposit an amount of Rs. 20,000 for having employed a child labourer and the order dated May 12, 1997 passed by the same authority requiring the petitioner in Writ Petition No. 31 of 1998 to deposit an amount of Rs. 40,000 for having employed two child labourers in violation of the directions issued by the Hon'ble Apex Court vide its judgment and order in Writ Petition (C) No. 465 of 1986, decided December 10, 1996, M. C. Mehta v. State of Tamil Nadu and Ors. , they have now approached this Court seeking redress praying for quashing of the aforesaid orders.

(2.) THE respondent authority has filed separate counter-affidavits in opposition to each of the aforesaid writ petitions.

(3.) A large number of writ petitions have been filed challenging similar orders passed by the Inspector, appointed under the aforesaid Act. The present petitions and the other writ petitions, being Writ Petition No. 89/1996, 1966/1997, 1976/1997, 2132/1997, 2164/1997, 4/1998, 97/1998, 179/1998, 307/1998, 551/1998 and 594/1998 had been directed to be listed together and have been heard along with the present writ petitions.