REGIONAL DIRECTOR, EMPLOYEES STATE INSURANCE CORPORATION Vs. MITTAL CHAMEBRS OWNERS PREMISES CO-OP SOCIETY LIMITED

JUDGEMENT

(1.) On 10.4.1995, the Corporation informed the respondent society in Form C-11 that the respondent society was covered under the provisions of the Act and to start compliance w.e.f. 1.11.1986.

(2.) On 6.7.1995, the respondents informed the Corporation that the society is not amenable to the provisions of the Act.

(3.) O 19.9.1995 the Corporation finally conveyed the respondents that the society is covered under the Notification dated 18.9.1978 issued by the Govt. of Maharashtra under the provisions of Section 1(5) of the ESI Act, on the basis of number of employees employed by the respondents society. The respondent society challenged the coverage of the society under the Notification dated 18.9.1978 before the Employees Insurance Court by filing Application (ESI) No.37 of 1996. The Corporation strongly opposed the application by filing their written statement.