V D SHARMA Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing the proceedings titled as Inspector CLA Vs. V.D. Sharma under Section 24 of the Contract Labour (R&A) Act 1970 and Rules made therein pending in the court of Shri Shahabuddin, Metropolitan Magistrate, Delhi.

(2.) The three complaints were filed in the court of Metropolitan Magistrate, Karkardooma, Delhi and the petitioner has filed three separate petitions under Section 482 Cr.P.C. being Cr.M.(Ms) 2657/93, 2658/93 & 2659/93. All the aforesaid petitions are disposed of by this order. 3.The Labour Commissioner, Delhi Administration on inspection under Contract Labour (R&A) Act 1970 and Rules made therein found following irregularities and contraventions. The contraventions are set out as under:

(3.) "Notices" showing rates of wages hours of work, date of payment etc. nout found displayed at the above site in r/o above contractors & contract Labour. <FRM>JUDGEMENT_203_DRJ31_1994Html1.htm</FRM>