ANGEL MATRICULATION SCHOOL Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) The order impugned issued under Section 45A of the Employees State Insurance Act dated 01.09.2017 and the consequential recovery order dated 17.05.2019 are under challenge in the present writ petition.

(2.) The writ petitioner is a Private Unaided Matriculation School, providing education to the children of the general public at the fees fixed by the Fee Committee. The petitioner states that School engages the services of the teaching faculty, non-teaching staffs and menial workers such as drivers, etc.,

(3.) The learned counsel appearing on behalf of the writ petitioner states that the petitioner School is not liable to pay the contribution under the ESI act and in this regard, the Hon'ble Division Bench also passed an order on 16.06.2015, which was filed by the Tamil Nadu Nursery Primary Matriculation and Higher Secondary School Managements Association. The writ petitioner is also a member of that Association and therefore, the order must be made applicable to the writ petitioner School also.