Bala Krishna Narayana, Pradeep Kumar Singh Baghel, J. - (1.) Heard learned counsel for the petitioner and the learned Standing for the State.
(2.) The petitioners M/s. Jain Cold Storage and Ice Factory Balrampur and Sri Pankaj Jain, Partner of M/s. Jain Cold Storage and Ice Factory, Balrampur have filed this writ petition with a prayer to issue a writ of certiorari quashing the order dated 11/13.08.1998 passed by the Deputy Labour Commissioner, Faizabad Region, Faizabad in exercise of his powers conferred upon him under Section 3 of the Child Labour (Prohibition and Regulation) Act, 1986 (hereinafter referred to as the Act).
(3.) Briefly stated the facts of the case are that Jain Cold Storage and Ice Factory was inspected by the Inspector/Labour Enforcement Officer, Faizabad on 11.12.1997 who in his report of the same date reported that he had found eight boys, who were aged below 14 years and whose names were disclosed by him in his report, were found working in the Cold Storage.;