PT. RAVI SHANKER SHUKLA Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) This Miscellaneous Appeal is filed under Sec. 82 of the Employees' State Insurance Act, 1948 (hereinafter referred to as "Act of 1948") challenging the legality and sustainability of the judgment dtd. 13/4/2012 passed by Judge, Employees State Insurance, Labour Court No.2 Raipur in Case No.98/2007/E.S.I Act/New Case No.142/2012/ESI Act whereby claim filed by the appellant/University under Sec. 75 read with Sec. 76 of the Act of 1948 was rejected.

(2.) Perusal of order sheet dtd. 31/10/2012 would show that the appeal was admitted for hearing. However, no substantial question of law was framed. Even in the memorandum of appeal the appellant has not proposed any substantial question of law for consideration of this Court.

(3.) Under Sec. 82 (2) of the Act of 1948 it is provided that "an appeal shall lie to the High Court from an order of an Employees' Insurance Court if it involves a substantial question of law."