SUSHIL KUAMR MAHESHWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Gopal Misra, learned counsel for the petitioner and P. K. Pandev, learned counsel appearing for the respondent No. 2 as well as learned Standing counsel. With the consent of learned counsel for the parties and looking to the nature of the issues raised in the writ petition, the writ petition is being disposed of at the admission stage itself, without inviting counter affidavit.

(2.) BY means of present writ petition, the petitioner has prayed for a writ of certiorari, quashing the notice dated July 25, 2007, issued by the Deputy Director/ Recovery Officer asking the petitioner to show cause as to why the petitioner be not committed to the civil prison in execution of the certificate for recovery. A writ of mandamus has also been sought for commanding the respondent No. 2 not to take any coercive measure in relation of the impugned notice and further directing the respondents No. 3 and 4 not to harass the petitioner on the basis of the impugned notice.

(3.) BRIEF facts of the case necessary to be noted for deciding the issues raised in the writ petition are that the petitioner is one of the directors of Company Sri Tirupati Perfumers pvt. Ltd. The petitioner's case is that petitioner closed the company w. e. f. March, 1995 and a formal closure notice dated March 24, 1995 was served to all concerned. In the year 2006, the petitioner came to know about the complaint filed by the Insurance Inspector under Sections 85/86 of the Employees' State insurance Act, 1948 (hereinafter referred to as '1948 Act')before the Chief Metropolitan magistrate, Kanpur Nagar. The complaint was with regard to arrears of contribution from september, 1994 to April, 1997. The petitioner received a notice dated July 25, 2007, which stated that the petitioner failed to pay the amount of arrears of Rs. 1,93,630/- for the period May, 1989 to May, 1991 and June, 1991 to December, 1996. The notice stated that it is proposed to execute the recovery certificate by arrest and imprisonment. The petitioner filed a reply dated September 3, 2007 to the notice, copy of which has been filed as Annexure-5 to the writ petition. The petitioner thereafter filed this writ petition challenging the aforesaid notice.