2014 CRI. L. J. 626 ::(2014) 141 FacLR 29 ::(2014) 3 Gau LT 96 ::2014 (2) Gau LR 243 ::(2014) 134 AllIndCas 725 (GAU)

Gauhati High Court

Hon'ble Judge(s): P. K. Saikia , J

Criminal P.C. (2 of 1974) , S.482— Plantations Labour Act (69 of 1951) , S.36, S.18, S.2(e)— Plantation (Welfare Officers) Assam Rules (1977) , R.3(2)— Quashing of proceedings - Accused, one of Director of Tea Estate - Proceedings initiated against accused for non-appointing second welfare officer as per S. 18, though garden had more than 1700 workmen - Accused however not responsible for day to day administration of Estate - He was not even employer within meaning of S. 2(e) of Act in relation to garden - Proceedings initiated against him liable to be quashed. (Para 37 38 39)