SAROSH J GANDHY Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application, the petitioners have prayed for quashing of a criminal proceeding for which cognizance for an offence under Section 33(2) of the Industrial Disputes Act, 1947 has been taken as against the petitioner by an order dated 23 -12 -1985 passed by Sri 0.P. Sinha, A.C.J.M., Jamshedpur, in case on 2528 of 1985.

(2.) The facts of the case He in a very narrow compass.

(3.) A departmental proceeding was initiated by the Management of M/s. Tata Engineering and Locomotive Company as against one Sri P. Thakur. In the said departmental proceeding, the aforementioned Sri C.P. Thakur was found guilty. The Management of Tata Engineering and Locomotive Company, thereafter, dismissed the said Sri C. P. Thakur. Thereafter, a complaint petition was lodged by Sri Subodb Thakur, Labour Commissioner, Jamshedpur before the Additional Chief Judicial Magistrate, Jamshedpur alleging, inter alia therein as follows, as stated in the application itself.