THE DEPUTY DIRECTOR Vs. THE BASIL HOSPITALITY SERVICES

JUDGEMENT

(1.) This Misc. First Appeal is filed against the order dated 5.7.2010 passed in E.S.I Application No.40/2007 on the file of ESI Court, Bengaluru partly allowing the application challenging the order under Section 45-A of the Employees State Insurance Act, 1948.

(2.) The respondent is a covered establishment undertaken the works of catering as well as house keeping for two clients, namely, The International School Bangalore and Columbia Asia Hospital, Hebbal during the wage period 2004-05 and 2005-06 and only the work of catering to another client namely, B.G.S. International School, Kumbalgodu, during the wage period 2004-05. The work of preparation of food was being undertaken within the premises of the respective clients.

(3.) The Insurance Inspector visited and verified the records for the period April 2004 to March 2006 on 30.1.2007 and served observation slip and later submitted inspection report along with additional remarks to the Regional Office of the respondent Corporation. Based on the inspection report and additional remarks enclosed to it, the authorised officer issued notice to show cause as to why contribution on the expenditures under the heads of accounts detailed therein should not be levied.