S.P.MEHROTRA, J. - (1.) THE present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying for quashing the Recovery Certificate dated 9-6-1999 (Annexure 3 to the Writ Petition).
(2.) IT appears that an inspection was made on 14-2-1999 under the Child Labour (Prohibition and Regulation) Act, 1986 in regard to the employment of one Satish (Respondent No. 3) by the petitioner for the manufacture of tin trunk in the establishment/unit of the petitioner. A Medical Certificate was also submitted by the Medical Officer, Saharanpur certifying that the age of the said Satish was approximately 13 years. Copy of the said Inspection Report with the Certificate of the Medical Officer has been filed as Annexure 1 to the Writ Petition. Thereafter, a notice dated 13-4-1999 was issued by the Assistant Labour Commissioner, U.P., Saharanpur under the aforesaid Act to the petitioner requiring him to pay a sum of Rs. 20,000/- on account of violation of Section 3 of the said Act, in view of the order dated 10-12-1996 passed by the Supreme Court in Writ Petition No. 465 of 1986, M.C. Mehta Vs. State of Tamil Nadu and others. Copy of the said notice dated 13-4-1999 has been filed as Annexure 2 to the Writ Petition.
(3.) AS the amount mentioned in the said notice dated 13-4-1999 was not deposited by the petitioner, Recovery Certificate dated 9-6-1999 was sent by the Deputy Labour Commissioner, U.P., Saharanpur to the Collector, Saharanpur. Copy of the said Recovery Certificate dated 9-6-1999 has been filed as Annexure 3 to the Writ Petition. The present Writ Petition has been filed on 18-11-2008 seeking reliefs as mentioned above.;