Supreme Court - Daily Orders
Employees State Insurance Corporation ... vs Itd Cementation India Ltd. And Anr. Etc. on 27 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.15 COURT NO.7 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 576-598/2019
EMPLOYEES STATE INSURANCE CORPORATION AND ANR. ETC.Petitioner(s)
VERSUS
ITD CEMENTATION INDIA LTD. AND ANR. ETC. Respondent(s)
(I.A. FOR STAY IN W.P.(C)NO.936/2022 )
WITH
W.P.(C) No. 936/2022 (X)
(IA No. 165640/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 159274/2022 - STAY APPLICATION)
Date : 27-01-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Gaichangpou Gangmei, AOR
Mr. Sridhar Potaraju, Adv.
Mr. Arjun D. Singh, Adv.
Mr. Mahesh Srivastava, Adv.
Mr. Vaibhav Manu Srivastava, AOR
Mr. Abhishek Jaiswal, Adv.
For Respondent(s)
Mr. Rajiv Shukla, Adv.
Ms. Shivani Kapoor, Adv.
Mr. Prakash Ranjan Nayak, AOR
Ms. Geeta Luthra, Sr. Adv.
Mr. Mahesh Srivastava, Adv.
Mr. Vaibhav Manu Srivastava, AOR
Ms. Kavya Agarwal, Adv.
Mr. Abhishek Jaiswal, Adv.
Signature Not Verified
Mr. Jose Abraham, AOR
Mr. M.P. Srivignesh, Adv.
Digitally signed by
POOJA SHARMA
Date: 2023.01.28
12:46:22 IST
Reason: Mr. Sebastian Joseph, Adv.
Ms. Anju Joseph, Adv.
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Mrs. Anjali Mohan, Adv.
Mr. Rohan Sandal, Adv.
Mr. R. Sudhindu, Adv.
Ms. Prerna Amitabh, Adv.
Mr. Ashok Mathur, AOR
Mr. Sridhar Potaraju, AOR
Mr. Ajay Vikram Singh, AOR
Mrs. Priyanka Singh, Adv.
Mr. Shubham Singh, Adv.
Mr. Vikas Upadhyay, AOR
Ms. Ankita Kashyap, Adv.
Mr. Alok Tiwari, Adv.
Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
Mr. Rajiv Ranjan, Adv.
Mr. Vishal Meghwal, Adv.
Ms. Padhmalkshmi Iyengar, Adv.
Mr. Milind Kumar, AOR
Mr. Ashwani Kumar, AOR
Ms. Iti Sharma, Adv.
Mr. Puneet Sharma, Adv.
Mr. Anshay Dhatwalia, Adv.
Mr. Puneet Taneja, AOR
Ms. Laxmi Kumari, Adv.
Mr. Manmohan Singh Narula, Adv.
Mr. Amit Kumar, Adv.
Mr. Gaichangpou Gangmei, AOR
Mr. Arjun D. Singh, Adv.
Mr. G.S. Gerwal, Adv.
Mr. Hitesh Kumar Sharma, Adv
Mr. Akhileshwar Jha, Adv.
Ms. Niharika Dwivedi, Adv.
Mr. Ravish Kumar Goyal, Adv.
Mr. Narendra Pal Sharma, Adv
Mr. Anil Kumar, AOR
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UPON hearing the counsel, the Court made the following
O R D E R
IA No. 159274/2022 IN W.P.(C)NO.936/2022 We clarify that the adjudication proceedings which are pending before the Employees’ State Insurance Corporation authorities will be restricted to those employees who are covered under the Circular No. P-12(11)-11/27/99-Ins.IV dated 14.06.1999, i.e., workers who are employed on regular employment and not those employed periodically or on temporary basis.
Learned counsel for the petitioners has clarified that they are not deducting or collecting any contribution from the workers covered under the Circular/Notification No. P-12(II)-11/60/2010- Rev.II dated 31.07.2015.
SLP(C) No. 13351/2018 titled “Builders Association of India Vs. The Employees State Insurance Corporation and Others”, will be listed along with the present matters.
(POOJA SHARMA) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
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