LADY BIRD SCHOOL SAMITI, BIKANER THROUGH ITS SECRETARY GIRISH GEHLOT SON OF SHRI MOHAN LAL GEHLOT, AGED ABOUT 57 YEARS, BY CASTE GEHLOT, RESIDENT OF GAYATRI NAGAR, PURANI GINNANI, BIKANER Vs. THE DEPUTY DIRECTOR, REGIONAL OFFICE, EMPLOYEES STATE INSURANCE CORPORATION, PANCHDEEP BHAWAN, BHAWANI SINGH MARG, JAIPUR (RAJ.)

JUDGEMENT

(1.) - This appeal is directed against the judgment dated 3.8.2015 passed by the Employees' Insurance Court, Bikaner ('the Court'), whereby the application filed by the appellant under Sections 75 & 85 of the Employees' State Insurance Act, 1948 ('the Act') has been rejected.

(2.) The appellant filed an application under Sections 75 & 85 of the Act against the notice, whereby the appellant was required to deposit a sum of Rs.13,593/- and further sought injunction against the respondent authorities from proceedings against the appellant.

(3.) The application was opposed by the respondent and on the pleadings of the parties, five issues were framed by the Court. One of the issues pertained to maintainability of the proceedings under Sec. 75 of the Act.