PRIVATE SCHOOLS COORDINATION COMMITTEE Vs. STATE & ORS

JUDGEMENT

(1.) Applicability of the Employees State Insurance Act, 1948 (hereinafter referred to as "the Act") to the appellant schools was questioned by the appellants in the petition (OWP) No. 845/2007, which has been dismissed vide judgment impugned dated 4.8.2009. Dissatisfied with the findings recorded in the judgment, instant LPA has been filed.

(2.) Heard learned counsel appearing for the parties.

(3.) Learned counsel for the appellants contended that the matter has not been correctly appreciated and questioned the applicability of the Act on the following grounds:-