REGL DIR ESIC Vs. IT SOLUTIONS P LTD

JUDGEMENT

(1.) THIS Miscellaneous First Appeal is filed under Section 82 (2) of the Employees' State insurance Act, 1948 directed against order dated December 21, 2000 passed in ESI application No. 69/1999 on the file of the EI court (Addl. Industrial Tribunal) at Bangalore.

(2.) FOR the purpose of convenience and better understanding, the appellant and the respondent are hereinafter referred to as the applicant and respondent-ESI Corporation as arrayed in the Court below.

(3.) THE brief facts of the case leading to the filing of the appeal may be stated as under: