LAWS(PAT)-2007-4-50

ARYA TRAVELS REP Vs. STATE OF BIHAR

Decided On April 19, 2007
ARYA TRAVELS, REP. BY G.P. SAHU Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) IN this miscellaneous application filed under Section 482 of the Code of Criminal procedure (in short as the Code) prayer has been made for quashing the order dated April 16, 1996 passed by learned Chief Judicial magistrate, Patna in Complaint Case No. 384 (M)/96, by which he has taken cognizance under Section 20 (3) of the Payment of Wages act and Rule 21 of Payment of Wages (Air Transport Services) Rules, 1968.

(2.) IT appears that on April 16, 1996 abhijeet Kumar, Labour Enforcement Officer (Central), Patna filed a petition of complaint against the petitioners in the Court of C. J. M. , patna for the offence punishable under Section 20 (3) of the Payment of Wages Act and Rule 21 of Payment of Wages (Air Transport Services)Rules, 1968 on the ground that on October 26, 1995 the firm of the petitioners named Arya travels was inspected and observed the following:-

(3.) THE offences as observed by the complainant were incorporated in the inspection report-cum-show cause notice dated october 26, 1995 but the reply submitted by accused petitioners was not found to be satisfactory one and hence the complaint was filed. The learned Chief Judicial Magistrate by order dated April 16, 1996 took cognizance under Section 20 (3) of the Payment of Wages act and Rule 21 of the Payment of Wages (Air Transport Services) Rules, 1968.