IPCA LABORATRIES LIMITED Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) In brief facts of the case are that the petitioner no.1/IPCA Laboratories Limited is a company registered under the provisions of the Companies Act, 1956 and having its registered office at Kandivali, Industrial Estate West Mumbai, Maharashtra. The Company is engaged in the business of manufacturing and marketing of life saving drugs and has directly employed nearly 17,000 people in India as well as indirect employment to several more thousand people in the country.

(3.) The case of the petitioners is that petitioners no.2 to 8 are the Office bearers of petitioner no.1/Company including its Director, Manager/HR, Account Officer etc., and the company is governed by mandatory provisions under different Labour laws. According to the petitioner a contractor, is deployed by them to maintain its employees establishment, and the contractor is also required to maintain its separate account/code before the various authorities like Employees Provident Fund Organization, Employees State Insurance Organisation, GST, Service Tax etc., and the contractor is also required to submit the legal dues/contributions made by him in respect to its employees before the concerned authorities, and thereafter, the same are to be credited in favour of the employees.