ROSE GARDEN MATRIC HIGHER SECONDARY SCHOOL Vs. DIRECTOR

JUDGEMENT

(1.) The issue that is raised in this writ petition is no more res integra in view of a series of decisions passed by the Division Benches as well as Single Judges of this Court, which had been affirmed by the Hon'ble Supreme Court of India.

(2.) According to the petitioner/school, the Government has passed G.O. Ms. No.237 dated 26.11.10 bringing the schools within the ambit of the Employees State Insurance Act. Challenge was originally laid by various consortium and association of schools, which included the petitioner.

(3.) According to the learned counsel for the petitioner, the issue whether the Employees State Insurance Act could be made applicable to the unaided schools was referred to a Larger Bench by the Hon'ble Supreme Court and in that view of the matter, a Division Bench of this Court, vide order dated 16.6.15 in W.A. No.918 of 2013 has passed an order as under :-