KISHORE KUMAR K., DIRECTOR, INTIMATE MACHINES PRIVATE LTD. Vs. REGIONAL DIRECTOR, ESI CORPORATION, THRISSUR

JUDGEMENT

(1.) The applicant in I.C. No.31 of 2004 of the Employees Insurance Court, Kollam, whose application was dismissed through the impugned judgment, has come up in appeal.

(2.) The appellant establishment is engaged in manufacture of book binding machines. Admittedly, the establishment is covered under the Employees' State Insurance Act, 1949 (hereinafter referred to as 'the E.S.I. Act' for short). The case of the appellant is that they were paying timely contribution as per law. The authorities of the E.S.I. Corporation had issued an observation slip after conducting an inspection at the premises of the establishment and verifying some of the records, and directed the establishment to pay an amount of INR 2,312.00, being the contribution omitted to be paid for the period 2002-2003. Thereafter, Ext.B2, C18 notice was also issued demanding the payment of the said amount by threatening that coercive steps would be taken, if it is not paid. The appellant has approached the Employees' Insurance Court through I.C. No.31 of 2004; but the court below dismissed the application.

(3.) Heard the learned counsel for the appellant, Smt.Preethi Ramakrishnan and the learned standing counsel for the E.S.I. Corporation, Sri.P.Sankarankutty Nair.