BALARAJ JADHAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition, has been instituted in public interest, under Article 226 of the Constitution of India to ensure compliance by the authorities with the mandate of the Employees' State Insurance Act, 1948 (hereafter the 'ESI Act') as also seeking the following prayers:

(2.) With the object of providing benefits to the employees in case of sickness, maternity and employment injury and to make provisions for matters in relation thereto, the Legislature enacted the Employees' State Insurance Act, 1948 on the 19th of April 1948.

(3.) In order to effectuate administration of the purposes of the Act, the Central Government has established the Employees State Insurance Corporation ("ESIC" hereafter) in accordance with Section 3 of the Act. This corporation is a body corporate by the name of the Employees State Insurance Corporation having perpetual succession and a common seal.