JAGDISH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court In spite of the intervention petition was rejected yesterday, counsel appearing for the intervenor was allowed to put forth his points when the matter was taken up for hearing.

(2.) This application has been filed for quashing of the order dated 10/08/2007, whereby and whereunder the then Chief Judicial Magistrate, Bokaro, took cognizance of the offence punishable under Section 31 of the Industrial Dispute Act, 1947, against the petitioners.

(3.) The case of the complainant is that certain workers, 9 in numbers, who were working in the Research & Development Centre for Iron and Steel at Bokaro, were removed from the service while a conciliation proceeding was going on. On such allegation, a complaint was lodged, which was registered as I. D. Case No. 08 of 2007, in which cognizance of the offence was taken against the petitioners under Section 31 of the Industrial Dispute Act vide order dated 10/08/2007, which is under challenged.