JOINT REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION LIMITED Vs. SRI RAMALINGA SOWDAMBIGAI MILLS LTD

JUDGEMENT

(1.) This appeal is preferred by the Joint Regional Director, ESI Corporation Ltd., Coimbatore, challenging an order dated 03.4.2003 passed in ESIOP.No.110/2001 by the Labour Court, Coimbatore Vide its order.

(2.) 2.1 The brief facts that are necessary for deciding the lis at hand are: The appellant has issued a notice dated 26.6.1995 to the Recovery Officer, ESIC, SRO, Coimbatore with a copy marked to the respondent herein directing him to recover an amount of Rs.13,18,576/- on delayed remittance of contribution payable for the period from January, 1975 to January 1987. Challenging the same, the respondent moved the District Court, Coimbatore, in ESIOP No.39 of 1996, which was later transferred to Labour Court and taken on its file as EIOP.No.110/2001.

(3.) Countering the same, the appellant in its counter has denied it and pleaded that limitation would not be applicable to the situations which the employer encountered.