ARYA TRAVELS REPRESENTED Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this miscellaneous application filed under Sec. 482 of the Code of Criminal Procedure (in short as the Code) prayer has been made for quashing the order dated 28.7.1997 passed by learned Chief Judicial Magistrate, Patna in Complaint Case No. 817(M)/97, by which he has taken cognizance under Sec. 20(3) of the Payment of Wages Act and Rule 21 of Payment of Wages (Air Transport Service) Rules, 1968.

(2.) IT appears that on 28.7.1997 Abhijeet Kumar, Labour Enforcement Officer (Central) Patna filed a petition of complaint against the petitioner for the offence punishable under Section 20(3) of the Payment of Wages Act and Rule 21 of Payment of Wages (Air Transport Service) Rule 1968 on the ground that on 30.1.1997 he inspected the firm of the petitioner named M/s Arya Travels inspected and observed the following:

(3.) NOTICE showing name and complete address of the Inspector has not been displayed as required under Rule 11(2).