M/S. OCL INDIA LIMITED Vs. THE REGIONAL DIRECTOR,EMPLOYEES STATE INSURANCE CORPORATION, BHUBANESWAR AND ANOTHER

JUDGEMENT

(1.) The above noted appeals under sub -section 2 of Section 82 of the Employees State Insurance Act, 1948 (hereinafter referred to as "the ESI Act") have been filed calling in question the order dated 24.12.2004 passed by the learned District Judge, Bhuaneswar as the Employees State Insurance Court, Bhubaneswar rejecting the applications filed by the appellant as the petitioner under Section 75 of the ESI Act giving rise to ESI Misc. Case Nos. 267/95 of 2001/1996, 261/351 of 2001/1993, 266/94 of 2001/1996 and 262/352 of 2001/1994.

(2.) The appellants by presenting the above applications under section 75 of the ESI Act prayed before the ESI Court for quashment of order passed by the Deputy Director, ESI Corporation, Bhubaneswar in raising the demand on account of the non -payment of the contribution as the employer towards overtime wages paid to the employees, the leave travel allowance, the cycle allowance as also the interest.

(3.) The following table is given for easy reference and to avoid unnecessary lengthy descriptions: -