B.K. PANDURANGA Vs. THE STATE

JUDGEMENT

(1.) Learned HCGP takes notice for respondent.

(2.) The petitioner herein is arrayed as accused in a prosecution initiated against him under the provisions of Equal Remuneration Act, 1976, (for brevity, Act).

(3.) He is brought to book in the capacity of employer as contemplated under Sections 2 and 5 of the Act. That takes us to the definition clause of 'employer' as contemplated under Section 2(c) of the Act which reads thus: