- (1.) This application has been filed for quashing of the entire criminal proceeding of I.D case no.322 of 2010 including the order dated 14.9.2010 passed by the Chief Judicial Magistrate, Dhanbad whereby and whereunder cognizance of the offence punishable under Section 29 of the Industrial Dispute Act was taken against the petitioners.
(2.) Mr.Mehta, learned counsel appearing for the petitioners submits that an award was passed against the petitioners on 4.3.2008 whereunder the petitioners were directed to give employment on compassionate ground to the widow of the deceased employee. The petitioners being aggrieved with that award filed a case bearing W.P.(L) No.5701 of 2008 before this Court.
(3.) Upon hearing on the point of admission,this Court stayed the operation of the award vide its order dated 9.11.2009. Ultimately that writ application got dismissed on 23.8.2010. Thereupon on 14.9.2010, a complaint was lodged for non-implementation of the award whereby cognizance of the offence was taken which has been challenged by way of this application.;