NTPC LTD Vs. STATE OF U.P.

JUDGEMENT

(1.) Case called out in the revised list. None appears on behalf of the applicant to address the Court, however, learned Additional Government Advocate is present.

(2.) The matter is of the year 2010 and involved legal issue regarding which is the 'appropriate government' to file complaint in the present matter and therefore, I proceed to decide the application. The facts of the cases are similar in all three applications of the applicants, therefore, decided by a common judgment and order.

(3.) The present application under section 482 Cr.P.C., 1973 has been filed for quashing the entire proceedings of Complaint Case No.2896 of 2008, pending before the learned Judicial Magistrate/Civil Judge (Junior Division), Duddhi, Sonebhadra, which has been instituted by State of Uttar Pradesh through Labour Enforcement Officer, Pipri, Sonebhadra under section 18 of the Minimum Wages Act, 1948.