- (1.) HEARD Sri Samiran Chatterjee, learned counsel appearing for petitioner, Sri Rajesh Tiwari, learned counsel appearing for respondent-Corporation and perused the record. .
(2.) WRIT petition is directed against the order dated 23.1.1992 (Annexure 10 to the writ petition) purported to have been issued under Section 45-B of the Employees' State Insurance Act, 1948 (hereinafter referred to as "Act, 1948") as amended from time to time requiring the petitioner to deposit Rs. 68074/- (Rs. 41464/- towards principle amount and Rs. 16610/- towards interest. Learned counsel for petitioner contended that without passing any order, whatsoever, and without assigning reasons for imposting such liability upon the petitioner, in a wholly illegal and arbitrary manner and with an attitude to harass the petitioner, the said demand has been raised against him.
(3.) FACTS , giving rise to present dispute as borne out from record are as under.;