REGIONAL DIRECTOR ESIC Vs. RELIANCE CORPORATION

JUDGEMENT

(1.) Heard advocates for the appellants and respondents. This appeal is filed by the Regional Director Employee's state Insurance Corporation against the order of Judge, Employees' Insurance Court, bombay dated 30th March, 1992 by which the Application (ESI) No. 125 of 1986 and 25 of 1987 filed by the Respondents were allowed and it was declared that the Applicant firm is not liable to pay contribution as claimed by the Appellant/corporation in respect of its activities as an Interior decorator.

(2.) The trial Court had framed three issues. But the crucial Issue for the purpose of this appeal is Issues No. 1 which is modified by me as under :-

(3.) I am aware that this is not a Writ petition challenging applicability of the Act to the aforesaid persons, but it is an appeal arising out of an order in Applications filed by the respondent before the trial Court for a certain declaration that they are not liable to pay contribution. But the question is of equal importance to all. But it is a question of importance to the appellants as well as to the respondent and, may be to the similarly placed persons like respondent.