V. BAKERS Q Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Challenge in the writ petition is to the garnishee notice issued by the 4th respondent to the banker of the petitioner i.e., the 6th respondent in the writ petition. The notice is issued under Section 45-G of the Employees' State Insurance Act, 1948 in Proceedings No.52Q/29262-0011 dated 22.07.2019 for recovery of a sum of Rs.9,60,796/-, whereby the 6th respondent-bank was directed to pay the said amount from the account of the petitioner maintained with the 6th respondent to the credit of 4th respondent, failing which 6th respondent-bank is also put on notice that it will be considered to be an employer in default in respect of the said amount specified in the notice and further proceedings may be taken against the 6th respondent for realization of the amount. The said action of 4th respondent in issuing the impugned notice is called in question as being illegal, arbitrary and contrary to the orders passed by this Court in Writ Petition No.15158 of 2019 dated 29.07.2019 and consequently to set aside the same.

(2.) Counter affidavit on behalf of respondent Nos.2 to 4 is filed opposing the relief sought for in the writ petition.

(3.) Heard Sri B. Chandrasen Reddy, learned counsel for the petitioner, Sri R. Shyam Sundar, learned Assistant Government Pleader for Labour appearing for 1st respondent and Sri B.G. Ravindra Reddy, learned Standing Counsel appearing for respondent Nos.2 to 4.