- (1.) The writ petition is filed for the issuance of a Writ of Mandamus forbearing the Respondents or their men or agents or subordinates or any persons acting on their behalf, from taking any action to recover any money from the Petitioner M/s.G.R. Thangamaligai Jewellers Private Limited pursuant to the order Nos. TN/Ins-VI/51-19746-102, TN/Ins-VI/51-51465-102 and TN/Ins-VI/51-36983-102 dated 22.10.2009.
(2.) The brief facts of the case are as follows: The Respondent Corporation initiated proceedings against M/s.G.R. Thangamaligai Silver Artwares, M/s.G.R. Thangamaligai (P) Ltd., and M/s.G.R. Thangamaligai. On 21.5.2008, a notice was issued to M/s.G.R. Thangamaligai Silver Artware to appear for a personal hearing on 18.6.2008 in Ref. No. TN/Ins-VI/51-36983-102. In the same manner, on 2.7.2008, a notice was issued to M/s.G.R. Thangamaligai (P) Limited to appear for the personal hearing on 7.8.2008 in Ref. No. TN/Ins-VI/51-51465-102. Similarly, on 18.9.2008, a notice was issued to M/s.G.R. Thangamaligai for the hearing fixed on 10.11.2008 in Ref. No. TN/Ins-VI/51-19746-102.
(3.) The Competent Authority of the Respondent Corporation, thereafter, proceeded to hear the respective parties and three final orders were passed under Section 45A of the Employees' State Insurance Act, 1948 (hereinafter referred to as the ESI Act) on 22.10.2009 against one entity namely M/s.G.R. Thangamaligai (P) Limited, though the determination was made under three file numbers separately.;