A CHOCKLINGAM REGIONAL DIRECTOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioners herein are the office bearers of ESI Corporation. Respondent No.3, who is the former employee of the ESI Corporation, has filed a complaint for offence under Section 3(1) (ix) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act,1989 (for short 'the Act'). Petitioners pray for quashing the said complaint.

(2.) Section 3(1)(ix) of the Act reads, thus;

(3.) The principal grievance of the complainant is that giving of false and frivolous information by some of the petitioners to the superior of the complainant has led the superior to use his lawful power and such use of lawful power of transfer by the superior has caused injury and annoyance to the complainant.