- (1.) Heard Sri Avadhesh Kumar, learned counsel for petitioner and learned Standing Counsel for respondents.
(2.) The writ petition is directed against the order dated 28.02.2008 passed by Deputy Labour Commissioner, Lucknow imposing penalty of Rs. 20,000/- upon petitioner and directing him to pay the said amount and the recovery certificate dated 11.08.2008 for recovery of the said amount as arrears of land revenue.
(3.) Alleging that petitioner has been found employing one child labour and, therefore, violated provisions of Child Labour (Prohibition and Regulation) Act, 1986 (hereinafter referred to as "Act, 1986"), penalty of Rs. 20,000/- was imposed upon petitioner. Petitioner contested the allegations submitting reply which was received in the Office of Deputy Labour Commissioner on 12.04.2008 and also got the alleged child labour medically examined for the purpose of determination of age and on the basis of X-ray report, Chief Medical Officer, Unnao assessed age of alleged child labour as 21 years on 09.05.2008 but the same has not been considered by Deputy Labour Commissioner and he has issued recovery certificate.;