KARTHEBAN SUBRAMANIYAN Vs. LABOUR ENFORCEMENT OFFICER (CENTRAL)

JUDGEMENT

(1.) This petition has been filed to quash the private complaint filed against the present petitioner dtd. 27/2/2015, which has been taken on file by the District Munsif-cum-Judicial Magistrate, Thirukalukundram in S.T.C.No.102 of 2015.

(2.) The complainant's case is that the petitioner has not maintained Register Form D as required under the Equal Remuneration Act, 1976, which is punishable under Sec. 10(1)(a) read with Sec. 8 of the Act and Rule 6 the Equal Remuneration Rules, 1976. It is alleged in the complaint that when the Labour Enforcement Officer inspected the petitioner on 12/2/2014, it was found that the Bank is not maintaining Register in Form D as per Equal Remuneration Act, 1976 and the Rules framed thereunder and hence, a show-cause notice dtd. 12/2/2014 was issued and the prosecution has been initiated on 27/2/2015.

(3.) Heard the learned counsel for petitioner and the learned Central Government Standing Counsel appearing on behalf of the respondent.