ASHIM RATAN MUKHERJEE Vs. LABOUR ENFORCEMENT OFFICER

JUDGEMENT

(1.) HEARD Mr. S. Medhi learned counsel for the petitioner.

(2.) LEARNED counsel appearing for the petitioner submits that order dated 30.12.1996 framing charge against the petitioner was improper and illegal in view of the Act that the Court below over -looked the provision of Section 211 of the Cr.PC as the Complaint Petition does net disclose any offence under Section 22 of the Minimum Wages Act.

(3.) IT was brought to the notice of this Court that the charge was framed without any reference to these rules and without mentioning as to what did the accused do which amounted to the violation of the provision of the said Rules. It is submitted that the allegations in the instant case has nothing to do with the Minimum Wages Act but the charge was framed by the Court below under Section 22 of the Minimum Wages Act.