PATNI COMPUTERS SYSTEMS LTD. Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) HEARD Sri. Ashok Haranahalli, learned Senior Counsel appearing for the petitioners and the learned HCGP appearing for the Respondent.

(2.) THE present petition is filed seeking quashing of the entire proceedings in C.C. No. 1044/2010 pending on the file of the Metropolitan Magistrate, Traffic Court -V, Bangalore, in registering the criminal case against the petitioners and issuing summons against them.

(3.) THE learned HCGP has contended that the contract employees also come under the definition of 'Employees' and the petitioners have not paid bonus to them, therefore, they have committed an offence violating the provisions under Section 11 of the Payment of Bonus Act, 1965 (for short, 'the Act').