CHITTARANJAN CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(2.) This petition has been filed for quashing the order dtd. 17/7/2013 passed by the learned Chief Judicial Magistrate, Dhanbad in Contract Labour (Regulation and Abolition) Act, 1970 Prosecution Case No.234 of 2013 whereby cognizance has been taken under Sec. 23 and 24 of the said Act, pending in the court of learned Judicial Magistrate, 1st Class, Dhanbad.

(3.) The complaint was filed stating therein that on 23/4/2013 the complainant inspected the premises of the establishment and found violation of Sec. 7 and 9 of the Contract Labour (Regulation and Abolition) Act, 1970 as there had been engagement of more than 20 workers through different unregistered contractors and there was no display of notice containing the rates of wages, hours of work, wages period, date of payment of wages, etc. and that is why notice was issued to the company.