TATA CONSULTANCY SERVICES LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed for quashing the entire criminal proceeding in connection with C-III 222/2014 including the order taking cognizance dtd. 25/11/2014 whereby cognizance under sec. 23 and 24 of the Contract Labour (Regulation and Abolition) Act, 1970 has been taken against the petitioner which is pending in the court of ACJM, Ranchi.

(2.) The prosecution case has been lodged by the Labour Inforcement Officer (Central) who inspected the establishment on 24/3/2014 alleging therein that

(3.) The learned counsel for the Union of India submits that there is no illegality in filing the complaint which has been filed well within the time.