LAWS(GAU)-2020-10-9

NARESH KUMAR SINHA Vs. UNION OF INDIA

Decided On October 12, 2020
Naresh Kumar Sinha Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The core dispute between the parties relates to non-implementation of the terms of an Award for last more than 26 years.

(2.) Heard Mr. G.N. Sahewalla, learned Senior counsel appearing for the petitioners. Also heard Mr. S.C. Keyal, learned A.S.G.I. representing the respondent No. 1/the Union of India as well as Mr. A. Dasgupta, learned Senior counsel for the respondent No. 2.

(3.) By this petition under Section 482 Cr.P.C., the petitioners have prayed for setting aside and quashing the proceeding in C.R. Case No. 46/2015 pending before the Court of learned Chief Judicial Magistrate ('C.J.M.' for short), Cachar at Silchar and the order, dated 27.01.2015 passed therein taking cognizance of the offence under Section 29 read with Section 32 of the Industrial Disputes Act, 1947 ('I.D. Act' for short) against them. PETITIONERS' CASE: