BURNPUR CEMENT LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It has been disclosed in the petition that the competent authority has decided that the Employees State Insurance Act shall be applicable upon the establishment with effect from 2017. However, demand has been issued for the year, 2015-16.

(2.) It has been further submitted that principal amount to the tune of Rs.5,75,526.00 have already been deposited. It has been further submitted that the demand of interest has further been demanded for that certificate case has been instituted against the establishment in question.

(3.) It has further been stated that the authority under the ESIC Act is not available under Sec. 45AA of the said Act, which is the provision of appeal, and that is why the writ petition has been filed.