MANAGEMENT OF RAJESH MASTERCRAFTS PVT. LTD. Vs. REGIONAL DIRECTOR, EMPLOYEES STATE INSURANCE CORPORATION

JUDGEMENT

(1.) Challenge in this appeal is to the order of the Employees' State Insurance Court (Principal Labour Court), Chennai dated 15.07.2019 made in E.I.O.P. No.270 of 2005.

(2.) The sum and substance of the issue on hand is, whether the appellant as a principal employer, is liable to pay contribution towards ESI for those employees, who are not covered by the ESI Code when the job work has been entrusted to a contractor, who has done the work outside the premises of the Principal employer?

(3.) After following due process, the authority came to the conclusion and passed an order under Section 45-A of the Employees' State Insurance Act, 1948, holding that the appellant, as the principal employer, is liable to pay the amount of Rs.1,70,102/-, which has been confirmed by the ESI Court, which is subject matter of the present civil miscellaneous appeal.