Rongon Mukhopadhyay, J. - (1.) Heard Mr. A.K. Mehta, learned counsel for the petitioner and Mr. Laxman Kumar, learned counsel for O.P. No. 2.
(2.) In this application, the petitioner has prayed for quashing of the entire criminal proceeding in connection with Complaint Case No. 24 of 2004, including the order, dated 13.1.2004, passed by the learned Chief Judicial Magistrate, Chatra, whereby and whereunder cognizance has been taken for the offence under section 23 of the Contract Labour (Regulation and Abolition) Act, 1970. (Hereinafter referred to as the Act)
(3.) Allegation made in the complaint petition is that the accused persons mentioned at serial Nos. 1 and 2 being the Principal Offender had approved the job of loading of coal for execution by contractor/contract labour and on inspection it was found that the contract labours were engaged for executing the work of loading of coal besides transportation of coal from Piparwar Mines to Dakra Railway siding, which was prohibited by the Government of India, Ministry of Labour vide notification No. S.O.2063 dated 2.7.1998.;