JAYAPRADHA THEATRE Vs. REGIONAL DIRECTOR REGIONAL OFFICE OFFICE TAMIL NADU EMPLOYEES STATE INSURANCE CORPORATION PUNCHDEEPBHAVAN

JUDGEMENT

(1.) THE petitioner prays for issuance of writs in the nature of prohibition, restraining the II Metropolitan Magistrate / respondent no.2, to proceed in criminal complaint in C.C.Nos.745, 746, 748, 9723 & 9725 of 2005 as against the petitioner or its partners.

(2.) M/s.Jayapradha Theatre is a partnership firm, which has approached this Court with a prayer for issuance of writs of prohibition, restraining the II Metropolitan Magistrate to proceed with the complaint filed by the Deputy Director, Tamil Nadu Employees State Insurance Corporation.

(3.) THE petitioner brought this fact to the notice of Ministry of Labour, by submitting representation. THE petitioner submits that it is not covered under ESI Act.