MAHARISHI SHIKSHA SANSTHAN Vs. STATE OF U P

JUDGEMENT

(1.) -Heard Sri Shakti Swarup Nigam for the appellants and Sri K. R. Sirohi, senior advocate, assisted by Sri Rajesh Tiwari for the respondents.

(2.) THE appellant No. 1 before this Court is an unaided institution said to be recognised by the Central Board of Secondary Education. The institution had approached this Court by means of Writ Petition No. 53277 of 2008 challenging the notification issued in exercise of powers under Section 1 (5) of E.S.I. Act, 1948 dated 30th June, 2008 whereby educational institutions have been brought within the purview of the E.S.I. Act, 1948.

(3.) WE have heard learned counsel for the parties and have gone through the record.