(1.) The writ petition is under Article 226 of the Constitution of India, whereby and whereunder the order dated 04.12.2018 as contained under annexure-10 passed by the Presiding Officer, Labour Court at Dhanbad, by which the petition filed by the petitioner dated 22.06.2018 seeking leave to produce all the genuine documents such as attendance-cum-payment register of the employer of the petitioner and marked it as exhibit, has been rejected.
(2.) It is the case of the petitioner that a case under Section 75(1)(g) of the Employees State Insurance Act, 1948 has been filed being registered as E.S.I. Case No. 2/2013 for quashing the notice dated 29.11.2012, whereby and whereunder, the petitioner was directed to deposit Rs. 4,40,726/- towards contribution under Section 45(c) to 45(i) of the Act, plus amount of interest 12 per cent per annum calculating on the amount @ 104.02 per day w.e.f. 29.11.2012 to the date of recovery and further to quash the notice of demand dated 30.11.2012 which was issued by the respondents for recovery from the said amount.
(3.) The petitioner has filed appropriate application and questioned the demand for adjudication by the competent authority under the Employees State Insurance Act.