PINAKI DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing the entire criminal proceeding including the order taking cognizance under Sec. 22-A of the Minimum Wages Act in connection with C-2 Case No.161 of 2012.

(2.) The complainant is the Labour Enforcement Officer (Central), Chaibasa and the case has been lodged against Eureka Forbes Ltd. represented by Sri Sapoor P. Mistry (Chairman) and Sri Pinaki Das, Regional Head (ER), the petitioner.

(3.) The case of the complainant is that the above named accused persons were executing the contract work of intensive coach cleaning work at coach cleaning complex of Tatanagar Railway Station of South Eastern Railway, Tatanagar, District Singhbhum (E), Jharkhand and on inspection of the said establishment, the irregularity was observed that the accused person failed to display the notice showing the extract of the Act and Rules in Hindi and English at the work place which was breach of Rule 22.