EMPLOYEES STATE INSURANCE CORPORATION, PANCH DEEP BHAWAN, GANESHPETH, NAGPUR Vs. CENTRAL INDIA INSTITUTE OF MEDICAL SCIENCES

JUDGEMENT

(1.) This appeal takes an exception to the order dated 24.4.2006 passed by the Employees State Insurance Court, Nagpur (for short "ESI Court") in Application (ESI) No.3/1999. By the said order, ESI Court allowed the application under Section 75 of the Employees State Insurance Act, 1948 (for short ESI Act) filed by respondent and set aside the communication issued by appellant informing respondent that institute of respondent falls within the coverage of provisions of the Employees State Insurance Act, 1948.

(2.) By the order dated 14.11.2006, this court framed the following substantial question of law :

(3.) The factual backdrop of the case relevant for the purpose of disposing of this appeal may be stated thus :