Sunil Ambwani, J. - (1.) Petitioner, running a petrol pump (public retail outlet) for dispensing petrol/diesel has challenged an order dated October 17, 2002 issued by Deputy Director, Employees' State Insurance Corporation, Regional Office, Kanpur directing petitioner to make contribution under the Act from August, 1993 to May, 2000 and interest on the aforesaid amount failing which recovery shall be issued under Sections 45-C and 45-G of the Employees' State Insurance Act, 1948.
(2.) It was admitted by the counsel for petitioners that an Employees' State Insurance Court has been established under Section 75 of the Act at Etawah to decide any question or dispute, for the matters provided under Section 75, but since the issue relates to applicability of the Act, it was prayed that the matter be considered by this Court in the light of the decisions rendered by different High Courts.
(3.) I have heard Sri Ashok Khare, senior Advocate, assisted by Sri V.D. Chauhan for petitioner and Sri A.K. Srivastava for respondent Corporation.;