VEDANTA ACADEMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed seeking to call for the records pertaining to the impugned Government Order in G.O.(Ms) No.237, Labour and Employment (K1) Department, dated 26.11.2010, issued by the first respondent and consequential notice No.56001141399/82020181239, dated 20.08.2018, issued by the third respondent herein and to quash the same.

(2.) In identical circumstances, in respect of similarly situated petitioner, this Court had an occasion to consider the same issue and passed order in W.P.No.3317 of 2019, dated 19.02.2019, in the case of Rose Garden Matric Higher Secondary School vs. 1.The Director, Employees State Insurance Corporation and another. In the said case, the petitioner sought mandamus to forbear the respondents from invoking the provisions of the Employees State Insurance Act , 1948, till the disposal of the question of law that whether the Employees State Insurance Act , 1948 will apply to the Educational Institutions, which is pending before the Larger Bench of the Hon'ble Supreme Court of India in Civil Appeal No.897 of 2002. The aforesaid order is applicable to the present case in all aspects. The order passed in the said writ petition is reproduced hereunder for the sake of clarity:

(3.) Thus, by following the above said order passed by this Court earlier, this Writ Petition stands dismissed as devoid of merits. No costs. Consequently, connected miscellaneous petitions are dismissed.