MANAGEMENT OF TOSHNIVAL INSTRUMENTS MADRAS LTD Vs. PRESIDING OFFICER II ADDITIONAL LABOUR COURT MADRAS

JUDGEMENT

(1.) THE Management is the Writ Petitioner. Aggrieved by the Award of the Labour Court made in I.D.No.282/91 dated 19.5.1997, the present writ petition has been filed.

(2.) HEARD the arguments of Ms.Narmada Sampath, learned counsel for the petitioner/Management. The second respondent is not appearing either in person or through counsel.

(3.) BEFORE the Labour Court, the second respondent pleaded that he was denied employment with effect from 21.9.1990. Few weeks before the said date, he had met with an accident, which necessitated the workman to get himself treated in the hospital run by E.S.I., Corporation. When he went to ESI Corporation, he was informed that he was not insured and no subscription was paid by the Management. Then the workmen showed his pay slips, and it was seen amounts were deducted towards E.S.I. Hence action was taken by the E.S.I authorities against the management.