- (1.) This application has been filed for quashing the order dated 16.12.1999 passed in C/2 Case No. 85/99 by Addl. Chief Judicial Magistrate, Ghatsila, whereby he took cognizance under section 22A of the Minimum Wages Act. It is submitted by Sri A.K. Das, learned Counsel for the petitioners that in the complaint petition it is alleged that petitioner's company violated provisions of Contract Labour (Regulation and Abolition) Act, 1970 and Contract Labour (Regulation and Abolition) Central Rules, 1971. It is submitted that learned court below without applying its mind on the complaint petition took cognizance under section 22A of the Minimum Wages Act There is no allegation in the complaint petition that any of the employee of the petitioner-company were paid wages in violation of Minimum Wages Act. Thus, no of fence under section 22A of Minimum Wages Act is made out. Accordingly, it is submitted that impugned order cannot be sustained.
(2.) Mr. S.K. Dubey, learned Addl. P.P. after going through complaint petition has not disputed aforesaid submissions.
(3.) Having heard the submissions, I have gone through the record of the case.;