SENIOR STATE MEDICAL COMMISSIONER Vs. RAJINDER SINGH

JUDGEMENT

(1.) This order shall decide two revision petitions which are between the same opposite parties but the complainants are different. Both the complaints entail similar facts and law point and would be decided in a single judgment.

(2.) Rajinder Singh, the complainant has filed a complaint against the OPs on the allegation that he was working in M/s. GSM Surgicals Ltd., 441, Industrial Area, Phase-9, Mohali, Punjab, and his employer deposited ESI contribution, i.e., Employee's contribution @ 1.75% and the Employer's contribution @ 4.75% of his salary.

(3.) Likewise, the other complainant, in the second case, was working in M/s. Intellinet Global Services ltd., Phase-VIII, Industrial Area, Mohali, Punjab and her employer deposited the ESI contribution like the previous one.