GOWRISANKARAN K Vs. LABOUR ENFORCEMENT OFFICER

JUDGEMENT

(1.) Crl.O.P. Nos. 15482 and 11681 of 1999 are being disposed of by this common order, as both petitions for quashing would arise out of single complaint.

(2.) Mr. Gowrisankaran, Assistant General Manager, Indian Bank and Ms. Hamsa Priya, Proprietrix, Salute, the accused in C.C. No. 3085 of 1999 on the file of the XI Metropolitan Magistrate, Saidapet. Chennai, have filed both these petitions seeking for the quashing of the above proceedings.

(3.) The Labour Enforcement Officer (Central), the respondent herein, inspected the premises of the petitioner-bank on February 18, 1999 and found that the petitioner-bank had employed 11 contract labourers through Ms. Hamsa priya, Proprietrix, Salute, Chennai in violation of the prohibitory notification issued by the Central Government dated December 9, 1976 under Section 10(1) of the Contract Labour (Regulation and Abolition) Act, 1970.