KEDAR NATH MUKHOPADHYAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been filed under section 482 of the Coda of Criminal Procedure for quashing the entire criminal proceedings of I. D. Case No. 169 of 2003 Initiated against the petitioners Including the order dated 25. 2. 2003 whereby and whereunder cognizance of the offences under section 29 of the Industrial Disputes act, 1947 has been taken against the petitioners and some others. As per the case of the complainant [a Labour Enforcement Officer (Central) Katraagarh, Dhanbad] an award was passed on 19. 2. 2001 by the Central industrial Tribunal, Dhanbad in reference No. 26 of 1993 whereby Management of M/s. Bharat Coking coal Limited was directed to regularize the services of Lal Babu Singh and 17 others within 30 days from the date of publication of the award. But the petitioner No. 1 being Company Secretary and the petitioner No. 2 being the Director, (Pandp) nominated owner of M/s. Bharat Coking Coal Limited and other persons responsible in terms of section 32 of the Industrial Disputes Act for the implementation of the award, did not implement the award and thereby they violated the provision of section 18 read with section 32 of the Industrial Disputes Act and hence committed offence under section 29 of the Industrial Disputes Act, 1947. On the said complaint, cognizance of the Offence under section 29 of the Industrial Disputes Act was taken against the petitioners and others.

(2.) BEING aggrieved with that, the petitioners have challenged the order taking cognizance of the offence oh the ground that the company had already nominated the authorities to act as employer In terms of section'2 (g) of the Industrial Disputes Act and as such any other off loan of the company than the authority nominated to act as employer are not liable to ba prosecuted under section 29 of the Industrial Disputes Act.

(3.) IN this regard teamed Counsel appearing for the petitioners submitted that earlier also when notice was Issued to the authorities other than those who were nominated to act as employer to show cause as to why not they be prosecuted under section 29 of the industrial Disputes Act, the same was challenged before this Court taking the same plea on which cognizance order has been sought to be quaahed. This Court after taking Into consideration the fact that M/s. Bharat Coking Coal Limited by letter dated 4. 11. 1998 had already informed the regional Labour Commissioner (C), Government of india, Ministry of Labour, Dhanbad about the authorities of different units of the company who shall be competent to sign settlement, written statement, rejoinder etc. and also shall be responsible for implementation Of the award given by the industrial dispute Tribunal, this Court did hold in W. P. (L) No. 802 of 2002 that the officers, other man those who have been specified and prescribed by the company, are not liable to be prosecuted under section 29 of the Industrial Disputes Act.