- (1.) HEARD the parties.
(2.) THIS application has been filed for quashing of the entire criminal proceeding of Complaint Case No. C/2 -1747 of 2002 including order dated 29.7.2002 whereby and where under cognizance of the offence punishable under Section 22A of the Minimum Wages Act, 1948 has been taken against the petitioner who at relevant point of time was the President of All India Women Conference, Telco, Jamshedpur. It is the case of the complainant that the complainant -Labour Superintendent and Inspector, Jamshedpur made inspection in the premises of M/s All India Women Conference, Telco, Jamshedpur and found number of irregularities with respect to maintenance of different registers supposed to be maintained under the Minimum Wages Act, 1948 or the Rules.
(3.) ON such allegation, a complaint was lodged which was registered as Complaint Case No. C/2 -1747 of 2002. The court on 29.7.2002 took cognizance of the offence punishable under Section 22A of the Minimum Wages Act. That order is under challenge.;