UNITED BLEACHERS LTD Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) The petitioner prays for issuance of a writ in the nature of certiorari, to quash order No. T-11/11/56/4/2006-Rev.I dated May 18 , 2012, of the second respondent and the consequential order of the first respondent No. 56/006200/000/0109/ME/SRO/CBE/2011 dated June 14, 2012, with consequential prayer for issuance of a writ in the nature of mandamus, to direct the respondents to waive the damages for belated payment of contribution for the period up to March 31, 2003. It is not dispute that the petitioner-company was declared a "sick industrial company" by the Board for Industrial Financial Reconstruction (BIFR), New Delhi and scheme for its rehabilitation was sanctioned on March 24, 2003.

(2.) Under the scheme, it was decided that dues of the ESI Corporation are to be paid as under :

(3.) The case of the petitioner is that thereafter, on application filed by the petitioner, cut-off date was ordered to be changed from March 31, 2001 to March 31, 2003.