REGIONAL DIRECTOR, EMPLOYEES STATE INSURANCE CORPORATION Vs. BACKBAY EXPORT PREMISES CO-OPERATIVE SOCIETY LTD

JUDGEMENT

(1.) On 9-11-1982 the Insurance Inspector of the Corporation visited premises of Backbay Exports Co-op. Society Ltd., the respondents herein and found that the respondents were employing about 48 employees and rendering services of bill collection, accounts for administration of the premises, providing electricians, lift-men and plumbers etc. for a price.

(2.) On 8-9-1988 the appellant informed the respondents that on the basis of the Inspection conducted by the Insurance Inspector and on checking the muster-roll-cum-wage register the respondents establishment falls within the purview of Section 1(5) of the E.S.I. Act and covered from 1-7-80 provisionally. The respondent was allotted Code No.31-31698-102.

(3.) On 18-10-1988 the respondents letter gave parawise reply to the appellants letter dated 8-9-1988.