ESI CORPORATION Vs. FCI WORKERS UNION

JUDGEMENT

(1.) Leave granted.

(2.) These appeals question the judgment and order dtd. 6/11/2017 passed by the High Court of Judicature at Madras, Madurai Bench, in CMA (MD) No.534 of 2017 and CMP (MD) Nos.5730 & 7713 of 2017.

(3.) The instant proceedings arose out a show-cause notice issued by the ESI Corporation as to why benefit of the notification dtd. 20/7/2009 be not extended to 52 employees working with Food Corporation of India at Tuticorin, Tamil Nadu.