REGIONAL DIRECTOR Vs. BISHOP MOORE VIDYAPITH

JUDGEMENT

(1.) This Appeal is filed under S.82(2) of the Employees' State Insurance Act (hereinafter referred to as the Act). The appellants are the Regional Director of the ESI Corporation (hereinafter referred to as the Corporation) and its Recovery Officer. They challenge a preliminary order passed by the Insurance Court, Palakkad, finding that it had jurisdiction in the matter. The respondent / applicant challenged the applicability of the Act to its school, that is situated in Alappuzha District. The appellants raised a preliminary objection, namely since the establishment wherein the 'insured' are working, is situated in Alappuzha District, the Court at Palakkad does not have jurisdiction.

(2.) Reasoning and finding of the Court:

(3.) Contentions of the appellants: