ARUN TANDON, J. - (1.) Heard Sri Satish Chaturvedi, Advocate, on behalf of the petitioner, Sri. P.K. Asthana, Advocate, on behalf of respondent Nos. 1 and 2, and learned Standing Counsel, on behalf of respondent No. 3.
(2.) The Regional Director, Employees' State Insurance Court, Ghaziabad passed an order dated November 11, 1985 demanding an amount from the petitioner, employers to the tune of Rs. 35,035.00 plus interest of Rs. 3,734.30 towards their contribution under Employees' State Insurance Act. Against the said order, the employers filed the case in the Court of Employees State Insurance Court Ghaziabad, being Case No. 181 of 1983, under Section 75 of the Employees' State Insurance Act, 1948. In the said suit the employers had also filed an application for waiver of the deposit of 15% of the disputed amount as required under Section 75 (1-B). The said waiver application has been rejected by Employees' State Insurance Court, Ghaziabad by means of a non-speaking order dated June 20, 1986. Against this order the present writ petition has been filed.
(3.) On behalf of the petitioner it is contended that under proviso to Section 75 (2-B) it is mandatory that the Court has to pass the order in writing supported by reasons. The order dated June 20, 1986 is one line order which contains no reason and as such liable to be set aside.;