BANGALORE URBAN AND RURAL CO-OPERATIVE MILK PRODUCERS SOCIETIES Vs. EMPLOYEES STATE INSURANCE CORPORATION BANGALORE

JUDGEMENT

(1.) By the impugned order, the Industrial Tribunal and ESI Court, Bangalore has dismissed the application filed by the appellant under Section 75 of the ESI Act.

(2.) The records reveal that the appellant is a 'federal society and carries on the business of purchasing and pasteurizing the milk. The milk procured by the members of the appellant-society is transported in lorries/vans to the appellant's dairy. For that purpose, contract is awarded on the basis of rate per kilometer to the lowest bidder. The contractor collects the milk from the various societies in cans on specified routes and transports it to the appellant's dairy. The empty cans are retransported and returned to the respective members of the societies.

(3.) The substantial question of law that arises for our consideration in this appeal is:-