MANAGEMENT OF KUMAR MEDICAL CENTRE, REP BY ITS PROPRIETOR P KUMARASWAMY Vs. EMPLOYEES STATE INSURANCE CORPORATION REP BY ITS ASSISTANT DIRECTOR

JUDGEMENT

(1.) THE petitioner has approached this court, with a prayer for issuance of a writ, in the nature of certiorari, to quash the notice, covering the petitioner under ESI Act.

(2.) THE impugned notice reads as under:-

(3.) THE petitioner is not covered under the Employees' Provident Fund & Miscellaneous Act, as employees working with him are less than 20.