JAY KAY MARBLES Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) IN this batch of petitions referred to the Division Bench by the learned Single Benches from time to time, the following questions are required to be decided by us:-

(2.) DURING the course of arguments, learned counsel appearing for the respondents stated that during the intervening period, the State of J and K has issued a notification SRO 157 dated August 10, 1994 whereby in exercise of the powers conferred under Section 74 of 1948 Act, the Govt. of Jammu and Kashmir has constituted the Employees Insurance Courts for the local areas of Revenue districts of Srinagar, Jammu and Kathua for the purpose of Section 75 of the Act. For ready reference text of this notification is reproduced as under:-

(3.) SECTION 74 of the 1948 Act enjoins upon a State Government to constitute an Employees' Insurance Court of such local area as may be specified in notification to be issued for this purpose by the State Govt. Section 75 of the Act prescribes and deals with the matters which are required to be decided by a Court constituted under Section 74 of the Act. For ready reference, it shall be advantageous to reproduce Subsection (1) of Section 75 of the Act which thus reads as under:-