REGENT COMPUTRONICS PVT. LTD.

Veera Sivaji Vidhyalaya Matriculation Higher Secondary School Appellant

V/S

DEPUTY DIRECTOR, EMPLOYEES STATE INSURANCE CORPORATION Respondents

Referred Judgements :-

STATE OF HIMACHAL PRADESH V. GUJARAT AMBUJA CEMENT LTD. [REFERRED TO]
K S RASHID AND SON VS. INCOME TAX INVESTIGATION COMMISSION [REFERRED TO]
SANGRAN SINGH VS. ELECTION TRIBUNI KOTAH [REFERRED TO]
UNION OF INDIA VS. T R VARNA [REFERRED TO]
K S VENKATARAMAN AND CO PRIVATE LIMITED VS. STATE OF MADRAS [REFERRED TO]
FIRST INCOME TAX OFFICER SALEM VS. SHORT BROTHERS PRIVATE LIMITED [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. INDIAN HUME PIPE COMPANY LIMITED [REFERRED TO]
P KANNADASAN VS. STATE OF TAMIL NADU [REFERRED TO]
CITY AND INDUSTRIAL DEVELOPMENT CORPORATION VS. DOSU AARDESHIR BHIWANDIWALA [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CHHABIL DASS AGARWAL [REFERRED TO]
SIDDESHWARA CO-OPERATIVE BANK LTD. VS. IKBAL [REFERRED TO]

JUDGEMENT

(1.) The order passed, under Section 45-A of the Employees' State Insurance Act , 1948 (hereinafter referred to as "the ESI Act"), by the 1st respondent in proceeding dated 08.05.2019, and the consequential demand notice dated 08.08.2019, are under challenge in the present writ petition.

(2.) Learned counsel for the petitioner states that the petitioner is a Matriculation Higher Secondary School and his contention is that pursuant to the order of the Hon'ble Supreme Court, including the schools under the purview of the ESI Act, no opportunity was given to the petitioner enabling them to defend their case properly.

(3.) Learned counsel for the petitioner reiterated that after the judgment of the Hon'ble Supreme Court, no opportunity was provided to the writ petitioner enabling them to defend their case and hurriedly the impugned order came to be passed and a demand notice was also issued subsequently. Thus, the petitioner is constrained to move the present writ petition.

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VEERA SIVAJI VIDHYALAYA MATRICULATION HIGHER SECONDARY SCHOOL Vs. DEPUTY DIRECTOR, EMPLOYEES STATE INSURANCE CORPORATION

Referred Judgements :-

JUDGEMENT

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