KASARAGOD PRINTING AND PUBLISHING Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a Co-operative Society. They have been applying for and obtaining Ext.P1 series of orders of exemption from the provisions of the Employees State Insurance Act from year to year. The petitioner filed application for exemption for the period from 1.1.2001 to 31.12.2003 in continuation of the earlier orders. The same was rejected by Ext.P2 order. Pursuant to the same, by Ext.P3, the 3rd respondent demanded an amount of Rs. 1,92,702/- towards contribution payable by the petitioner under the Employees State Insurance Act. Coercive recovery proceedings have been initiated by Exts. P4 and P5. It is challenging Exts. P2 to P5 proceedings that the petitioner has filed this writ petition seeking the following reliefs:

(2.) A counter affidavit has been filed by respondents 2 and 3 taking the stand that the petitioner is not entitled to continuation of the exemption since there is no grounds for granting such exemption.

(3.) THEREFORE, there is no merit in this writ petition and accordingly the same is dismissed.