JAYRAM KARSAN TANK Vs. DEPUTY REGIONAL DIRECTOR

JUDGEMENT

(1.) THE present appeal is directed against the judgment and order of the Employees' Insurance Court at Nagpur dated 16th December, 1981 in Insurance Case No. 3 of 1980, alleging that the learned trial Court wholly M/s conceived the law while deciding the application filed by the appellant/applicant under Section 75 of the Employees' State Insurance Act, 1948.

(2.) THE appellant/applicant filed an application under Section 75 of the Employees' State Insurance Act, 1948 (hereinafter referred to as "the Act") challenging Order No. INS/II/(3)/23/1498/91 "SFV80-3019, dated 21st/22nd May, 1980, covering the period from December, 1977 to March, 1980 and directing to deposit Rs. 6,405/- and Order No. 23-1498-91-"SF'5075 dated 28th July, 1978 directing to pay Rs. 314.70 as bad and illegal and to quash the same and further to stop the recovery proceedings initiated by the respondent before the Judicial Magistrate, First Class, Nagpur.

(3.) THE Act is made applicable to the Nagpur area and the industries using power and employing 10 or more persons, with effect from 27th November, 1976.