SHIVANI Vs. EMPLOYEE STATE INSURANCE CORPORATION

JUDGEMENT

(1.) The petitioner, who is an "insured person", within the meaning of clause (14) in Section 2 of the Employees State Insurance Act, 1948 (hereinafter referred to as "the ESI Act") seeks, by means of the present writ petition, issuance of a writ of mandamus, to the respondent-Employee State Insurance Corporation (hereinafter referred to as "the ESIC"), to issue, to her ward Ms. Ashi, a "Ward of Insured Persons Certificate", so as to enable her to secure admission, in the MBBS course in an Institute affiliated to the ESIC, for the academic session 2018-2019. Inasmuch as, during the pendency of this writ petition, the said academic session is almost over, the entitlement of the petitioner, to the reliefs sought by her, would necessarily have to be gauged apropos the 2019-2020 academic session.

(2.) The petitioner is an "insured person", within the meaning of clause (14) of Section 2 of the ESIC Act, which defines the said expression thus:

(3.) The petitioner has two daughters, namely Ms. Ashi and Ms. Riya. "e-Pehchan" cards have been issued to the petitioner, as well as to her daughters, by the ESIC.