L K AHUJA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for quashing an order dated 17-1-1983 whereby cognizance has been taken against the petitioners under Section 23/24 of the Contract Labour (Regulation and Abolition) Act, 1970, (hereinafter referred to as the Act).

(2.) Petitioners No. 1 to 8 except petitioner No. 4, S.K. Ahuja are partners of the firm known as Messrs. L. K. Ahuja and Company which undertakes contract works in different Government and private companies. As stated in the petition, petitioner No. 4 has no concern with the aforesaid firm.

(3.) From the statements made in the petition, it appears that opposite party No. 2 filed a complaint petition before the Chief Judicial Magistrate, Dhanbad alleging inter alia that the said firm has violated Rules 79 and 81(2) of the Contract Labour (Regulation and Abolition) Rules, (hereinafter referred to as the Rules), therefore, the petitioners being partners of the said firm have rendered themselves liable for prosecution under Section 23/24 of the Act.