- (1.) Heard Sri Chandra Kumar Rai, learned counsel for the petitioner and Sri Pramod Kumar Pandey, learned counsel appearing for the respondents.
(2.) This writ petition has been filed for issuing a writ of certiorari quashing the orders dated 24.9.2015 and 7.11.2015/9.12.2015 passed by the Regional Director (Appellate Authority), Employees State Insurance Corporation, Kanpur and order dated 15/10.4.2014 passed by the Deputy Director/Authorized Officer, Employees State Insurance Corporation, Kanpur.
(3.) The petitioner happens to be a factory and the respondent no. 3, while exercising the power vested in him under section 25A of the Employees' State Insurance Act, 1948 (in short, 'the Act'), determined the amount of contribution of the employees to the tune of Rs. 3,53,990/-. Before determining the amount, a show cause notice was served upon the petitioner on 16.5.2012. Pursuant thereto, the petitioner filed its reply on 26.6.2012 stating therein that the provisions of the Act were not attracted at the relevant time, but without taking into consideration, the order under section 45A of the Act was passed by the respondent no. 3 on 15/10.4.2014.;