ING VYSA LIFE INSURANCE CO LTD Vs. STATE

JUDGEMENT

(1.) Rule returnable forthwith. By consent of the parties the petition is taken up on board for hearing.

(2.) Heard Shri N. Sardessai, the learned Counsel for the petitioners and Shri M. Amonkar, the learned Additional Public Prosecutor for the respondent.

(3.) This petition seeks quashing of the complaint dated 15th October, 2009 filed by the respondent alleging that the petitioners have committed offence punishable under Section 10(1)(a) of the Equal Remuneration Act, 1976 ('the Act' for short). The respondent is the Labour Enforcement Officer (Central). The complaint is sought to be quashed on the ground that the respondent is not authorised to take any action under the Act.