LATHA MAHALINGAM Vs. THE DIRECTOR

JUDGEMENT

(1.) The petitioner is a Rice Mill. The respondent Corporation passed an order under Section 45 A of Employees State Insurance Corporation Act, directing the petitioner to pay contribution from April 2001 onwards. Various orders are passed in this regard.

(2.) The petitioner sent a letter dated 05.02.2008 to the respondent Corporation to review those orders. The Assistant Director, Sub Regional Office, Employees State Insurance Corporation, Madurai sent a letter No. 57/39155 -05/INS.II/SRO/MDU dated 08.02.2008, directing the petitioner to pay Rs.5,000/ - towards interest and damages and on such remittance, the request of the petitioner to review the orders under Section 45 A of the Act will be considered. Accordingly the petitioner remitted Rs.5,000/ - through State Bank of India.

(3.) The grievance of the petitioner is that instead of reviewing the orders passed under Section 45 A of the Act as promised in the aforesaid letter dated 08.02.2008, the respondent Corporation has sent recovery notices and those recovery notices are questioned before this Court.