UNITED SPIRITS LTD Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is a licensee under the Kerala Distillery and Warehouse Rules, 1968, for manufacture of IMFL. State Government employees are deployed by the Excise Department at the petitioner's Unit for safeguarding its Revenue interest. In view of Rule 14(e) of the said Rules, the petitioner is liable to pay cost of establishment to the Government.

(2.) On this count, the respondents demanded payment towards medical reimbursement made to one of its employees, from the petitioner. It is aggrieved by such demand that the petitioner is before this Court.

(3.) A Division Bench of this Court considered the said issue in W.A. No.1456/2016. In the said judgment, the Division Bench held as follows:-