SMT. BASU RANI PAUL Vs. EMPLOYEES STATE INSURANCE

JUDGEMENT

(1.) This appeal has been preferred by the appellant Basu Rani Paul, challenging the order dated November 15, 2016 passed in Writ Petition No. 380 of 2012 (Basu Rani Paul - Vs- Employees State Insurance Corporation and another).

(2.) The facts of the case are that appellant petitioner hereinafter referred to as PPC India preferred the writ petition aforesaid inter-alia praying for a direction to the effect that Employees State Insurance Act 1948 (hereinafter referred to as the ESI Act) is not applicable upon the petitioner establishment.

(3.) The PPC is a proprietorship firm having its office at Ramchandrapur, Narendrapur, South 24 Parganas where plastic injection mouldings are manufactured and employs six employees for this purpose. However, vide memo dt. July 6, 2011 issued by the Assistant Deputy Director/Authorised officer, Regional Office of Employees State Insurance Corporation was received by the establishment, proposing to proceed u/s 45A of the ESI Act for determination of the contribution payable in respect to employees of the establishment.