CALCUTTA TRAMWAYS CO. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Court: This is a matter of 2011, which is pending for last 9 years or so without any final decision. In this matter the petitioners being Calcutta Tramways Company (1978) Limited, (CTC, in short) prayed for not giving effect or further effect to the order dated 10th February, 2011 being Memo No. N/INS V/41-3980-73/324/233 issued by the Deputy Director of Employees' State Insurance Corporation (ESI, in short).

(2.) By the said order dated 10th February, 2011 the respondent no. 3, an officer of the respondent no. 2 ESI, directed CTC to pay certain amount towards CTC's unpaid contribution in respect of ESI Scheme under the Employees' State Insurance Act, 1948.

(3.) This direction of ESI gives rise to the present dispute.