TARA SINGH Vs. LAXMI FLOAT GLASS LIMITED

JUDGEMENT

(1.) This writ petition by a workman, employed by the respondent No.1/Management, who was injured while working for the respondent No.1 seeks a mandamus to direct the respondent No.3, Zonal Manager, Employees' State Insurance Corporation (ESIC) and respondent No.4, Regional Manager, ESIC, Karampura to settle the claim of the petitioner within 10 days and for release of interim claim of Rs.2 lakhs and re-employment with respondent No.1 on easy terms and conditions.

(2.) It is not in dispute that the petitioner sustained certain injuries while working for respondent No.1 Company. It is also not in dispute that the petitioner had raised a claim before the Commissioner, Labour under the Workmen's Compensation Act on 4th June, 1999.

(3.) On a plea raised by the respondent No.1 Company, stating that the Company is governed by the Employees' State Insurance Corporation Act, 1948(hereinafter referred to as the said Act), the Labour Commissioner passed an Order on 20th December, 2000 and held that the petitioner is governed under Section 53 of the Act which reads as under:-