G K GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite parties.

(2.) The petitioner is aggrieved by the order dated 16.2.1999 passed in Complaint Case No. 39 of 1999, by the learned Addl. Chief Judicial Magistrate, Bermo at Tenughat, whereby, the cognizance has been taken against the petitioner and other co-accused persons for the offence under Section 29 of the Industrial Disputes Act, for non-compliance of the Award passed in M.J. Case No. 9 of 1987 by the Labour Court, Bokaro Steel City, Bokaro.

(3.) The petitioner, at the relevant time, was posted as Chief Engineer in DVC Bokaro Thermal, and he has also been made accused in Complaint Case No. 39 of 1999.