ORISSA STATE HOUSING BOARD Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) The writ petition is taken up for hearing pursuant to record in order dtd. 3/11/2022.

(2.) Mr. Mishra, learned advocate appearing on behalf of petitioner and submits, rejection of exemption sought by his client is not relevant for adjudication of the writ petition since, under sub-sec. (4) in sec. 1 of Employee's State Insurance Act, 1948, it is to be first determined whether the Act applies to his client. This was not done. Instead, notice issued under sec. 45A.

(3.) Mr. Ray, learned advocate appears on behalf of the Corporation. He draws attention to communication dtd. 2/2/2016 issued by the Under Secretary to petitioner.