FAG PRECISION BEARING LTD Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) Admit. Mr.H.S.Shah, learned advocate for the defendant waives service of notice of admission.

(2.) M/s. FAG precision bearing Limited, appellant has filed this appeal under Section 82 of the Employees' State Insurance Act, 1948 (herein after referred to as 'ESI Act') against the judgment and award dated 21/11/2002 passed by the Judge, Labour Court in ESI Application No.34 of 1989. By the impugned judgment, the learned Judge has rejected the application of the applicant which has been filed under Section 75 of the ESI Act which provides that matter to be decided by the Employee's Insurance Court and against the order dated 30/12/2005 passed by the learned Judge, Labour Court in ESI Review Application No.1 of 2003. Earlier the matter was placed before this Court for hearing on 16/7/2007. In view of the observations made by this Court on 16/7/2007, the matter is taken up for final disposal.

(3.) M/s. FAG Precision Bearing Ltd. is a company registered under the provisions of the Companies Act, 1956 and is carrying on business of manufacturing of ball-bearing etc. The company is covered under the Employees' State Insurance Act, 1948 and it has been given a code number.