MANAGEMENT KANCHEEPURAM DISTRICT CONSUMER COOPERATIVE WHOLESALE STORES Vs. EMPLOYEES STATE INSURANCE CORPORATION

JUDGEMENT

(1.) The notice dated 02.07.2014 issued by the second respondent under Section 45-G of the Employees' State Insurance Act, 1948, is under challenge in the present writ petition.

(2.) The writ petitioner is Kancheepuram District Consumer Cooperative Wholesale Stores.

(3.) The contention of the writ petitioner is that the writ petitioner Cooperative Society is not liable to pay the ESI contribution and they have already submitted an explanation to the authorities concerned and further submitting an application before the Government for grant of exemption.