Rajasthan High Court - Jodhpur
M/S Sahakar Global Ltd vs Director, In-Charge Sub Regional ... on 9 November, 2020
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11845/2020
M/s Sahakar Global Ltd., Village Khandi Obri Toll Plaza,
Kherwada, Ratanpur, Udaipur (Raj.) Through Sh. Stephen
Donath Lobo S/o Donath Lobo Aged About 48 Years, R/o Lobo
Niwas Penkarpada, Near Micheal Chawl, Mira Road, Thane -
401107, Power Of Attorney Holder Of Principal Employer.
----Petitioner
Versus
1. Director, In-Charge Sub Regional Office Esic, Sro -
Udaipur, 5-Bhupalpura (R.k. Plaza), Near Shastri Circle,
Udaipur, Rajasthan.
2. Assistant Director, Sub Regional Office, Employees State
Insurance Corporation, Sro - Udaipur, 5- Bhupalpura (R.k.
Plaza), Near Shastri Cirlce, Udaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. M.R. Pareek
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 09/11/2020 The impugned order was passed under Section 45-A of Employees' State Insurance Corporation Act, 1948. Manifestly, an appeal lies against the said order as per Section 45-A. Thus, the writ petition is not maintainable and deserves to be dismissed.
In case, the petitioner presents an appeal before appellate authority with the requisite pre-deposit, within a period of 30 days, the same shall be treated to be within limitation and shall be considered and decided as per law. (Downloaded on 09/11/2020 at 09:40:33 PM)
(2 of 2) [CW-11845/2020]
The writ petition is dismissed with the above
observation.
(VIJAY BISHNOI),J
161-pratibha/-
(Downloaded on 09/11/2020 at 09:40:33 PM)
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