(1.) The writ petitioner, the management of Fenner (India) Ltd., has prayed for the issue of a writ of prohibition prohibiting the respondent from claiming interest of Rs.1,89,564/= on the belated payment of ESI contribution for the period between January 1997 and October 1997 as not maintainable in law.
(2.) The writ petition is pending in the stage of notice of motion. Heard Mr.S.Ravindran, learned counsel appearing for the petitioner and Mr.G.Desappan learned counsel appearing for the respondent. With the consent of counsel on either side the petition itself is taken up for final disposal.
(3.) The writ petitioner a company registered under the Indian Companies Act has its office at Madurai employing about 1000 workman. The petitioner's establishment is covered under the Employees State Insurance Act and contributions both employer as well as employees used to be remitted regularly in respect of all eligible employees in time. In respect of employees who were not covered under the ESI Act, the petitioner company used to provide medical benefits.