DHARMARATNAM Vs. STATE OF KERALA

JUDGEMENT

(1.) These two Writ Petitions being connected, they are disposed of by a common Judgment.

(2.) Briefly put, the case of the petitioners is as follows:

(3.) Petitioner in W.P.(C) No. 16055/08 J is also the owner of two autorickshaws. He is playing one of the vehicles, by availing a hire purchase loan and as far as the other autorickshaws are concerned, he has entered into rental agreements with respondents 5 to 8 as evidenced by Exts. P6 to P9. Herein also, the prayer is for a declaration that he is not liable to pay employer s contribution and also for a direction not to insist on payment of the contribution.