STATE OF TRIPURA Vs. PRAMODE DEBBARMA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BOTH the writ appeals having been carried from the common judgment and order dated 16. 01. 2001 rendered by the learned Single Judge in Civil Rule No. 276 of 1995 and Civil Rule No. 278 of 1995 based on common question of law structured on exactly identical factual premises have been taken up for hearing analogously and are being disposed of by this common judgment.

(3.) THE basic issue raised in both the writ petitions is as to whether the Chief Inspector under the Factories Act, 1948 (for short, 'the Act') is empowered under Section 65 of the act to make exemption from the application of provision of Section 59 of the act though the exemption under such Section has not been prescribed under Section 65 (2) of the Act.