MANAGING DIRECTOR HASSAN CO OPERATIVE MILK PRODUCERS SOCIETY UNION LIMITED Vs. ASSISTANT REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals, by special leave, are concerned with the liability of the appellants to pay ESI contribution in respect of the workers employed by the contractors in performance of the contract awarded to them for transportation of milk.

(3.) The two appeals arise out of different proceedings. Brief narration of facts in relation to each of the appellants may be set out first. Hassan Cooperative Milk Producer's Society Union Limited (for short, 'HCMPSU Ltd.').