- (1.)THE present writ petition has been preferred for issuance of an appropriate writ, order of direction in the nature of certiorari for quashing the notices dated March 17/18, 1998 and April 28, 1998, issued by respondent no. 2, inspector of Factories, Circle No. 2, Doranda, ranchi, whereby, he has summoned petitioner no. 2, namely, Richard Ian Thornton, Principal of Bishop's School, Old Hazaribagh Road, ranchi as also the Father Z. A. Therom, the president of petitioner no. 1, and directed them to get the school registered under the provisions of Factories Act, 1948 and Bihar Factories rules, 1950 and further to comply with various provisions of the said Act and Rules.
(2.)THE main point raised by the petitioners for determination is as to whether the impugned notices are on the face of it illegal, arbitrary and vindictive. The petitioners have also alleged mala fide against respondent no. 3, as according to them, he became inimical and annoyed because the request for admission of his daughter was not acceded to by the petitioners.
(3.)ACCORDING to the petitioners, the notice for registration under the Factories Act was issued solely on the ground that a generator was there in the school, which was being used at the time of load-shedding and, thus, it was covered under the provisions of Factories Act.