ORISSA STATE HOUSING BOARD Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) The writ petition was heard on 3/11/2022 by this Bench. Paragraphs 1 and 2 from order dtd. 3/11/2022 are reproduced below.

(2.) Today Mr. Mishra produces letter dtd. 29/11/2014. It appears the letter was from Land-cum-Administrative Officer to Under Secretary to Government, Labour and ESI Department, Government of Odisha. There is no dispute that the letter was addressed to the appropriate Government, who rejected the proposal for exemption prayed for therein.

(3.) Mr. Ray relies on judgment of the Supreme Court in Employees' State Insurance Corporation vs. F. Fibre Bangalore (P) Ltd, reported in (1997) 1 SCC 625, paragraph 5. He submits, petitioner did not apply to the Insurance Court, raising dispute. As such, there should not be interference with impugned order of determination made under sec. 45A.