HASTHAM SHOES Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) The order and decree dated 21.07.2011 passed by the learned Principal Judge, Labour Court, Chennai in EIOP No.242 of 2005, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The substantial questions of law as raised by the appellant, are as follows:-

(3.) The substantial questions of law raised are relatable to the facts and circumstances, which were already adjudicated by the Competent Authority under Section 45-A of the Employees State Insurance Act (hereinafter referred to as "ESI Act" in short) as well as by the Employees State Insurance Court (hereinafter referred to as "ESI Court" in short) under Section 75 of the ESI Act.