INDIAN HUME PIPE CO Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The writ petitioner, M/s. Indian Hume Pipe Company, has prayed for the issue of a Writ of Certiorari, to call for the proceedings of the first respondent viz. Employee's Provident Fund Appellate Tribunal in Case No.ATA/13 (14)/99 dated 26.11.1999 and quash the same, including the proceedings of the second respondent.

(2.) Heard Mr.P.Ramaswamy, learned counsel appearing for Mr.V.Mani, for the petitioner and Mr.V.Vibhishanan, learned counsel appearing for respondents 2 and 3. With the consent of either side, the writ petition itself is taken up for final disposal.

(3.) The petitioner company was established during the year 1926 and is engaged in the manufacture of reinforced Cement Concrete Pipes, Poles, etc. throughout India. The products manufactured by the petitioner company being heavy in weight, instead of transporting them, the petitioner has established several factories all over the country. The service condition in each of the establishment or factory is different. For each of the factory, separate factory licence has been secured and they are covered by separate E.S.I. Code numbers. It is clear that each factory is a separate and independent unit by itself.