- (1.) A short but interesting question falls for determination in this appeal preferred by Employees State Insurance Corporation against judgment dated February 7, 1991, delivered by learned Single Judge in Writ Petition No. 1933 of 1986, (Reported in 1991 (3) Bom. C. R. 436 ). The facts which give rise to the judgment are as follows : the appellants - Corporation is constituted under the provisions of The Employees State Insurance Act, 1948 (hereinafter referred to as "the Act") and Elphinstone Spinning and Weaving Mills Limited was an `establishment contemplated under the Act and was required to deposit employers contribution with the Corporation under the provisions of the Act. Respondents Nos. 4 to 10 are Directors of Elphinstone Spinning and Weaving Mills, which is respondent No. 11. Respondent No. 11 was taken over by respondent No. 3 - National Textile Corporation after the Ordinance dated October 18, 1983 was promulgated and which was subsequently made into Act known as Textile Undertaking (Taking over the Management) Act, 1983. Prior to the date of take over respondent No. 1 was appointed as Technical Director and was nominated as an `occupier of the Mills for the period commencing from May 3, 1980 and ending with November 1, 1983. The employers contribution for the period commencing from January 1977 and ending with September 1983 was not remitted by the Mills and thereupon the Corporation served notices dated November 28, 1984 upon respondent No. 1 and respondents Nos. 4 to 10 to remit unpaid contribution. After service of notice, the Mills were taken over and the proceedings instituted by the Company to challenge taking over of the Mills are still pending before the Supreme Court.
(2.) RESPONDENT No. 4 and respondents Nos. 7 to 10 preferred Writ Petitions Nos. 19 to 22 and 228 of 1981 on the Original Side of this Court under Article 226 of the Constitution complaining that the Corporation cannot demand contribution from the Directors as the Directors are not liable under the provisions of the Act. The claim of the Directors was upheld by learned Single Judge by judgment dated October 26, 1990. The appeal preferred by Corporation before the Division Bench ended in dismissal and Special Leave Petition filed in the Supreme Court is pending disposal. After notices issued against the Directors were quashed by this Court, respondent No. 1 approached the Employees State Insurance Court by filing application under section 75 of the Act for a declaration that he was not liable to pay any part of the amount. The application was resisted by the Corporation claiming that respondent No. 1 was personally liable for the employers share of contribution by virtue of being an `occupier and covered by provisions of section 2 (17) of the Act. The contention raised by respondent No. 1 was upheld by the Employees State Insurance Court by order dated April 23, 1986 and it was held that respondent No. 1 is not liable to pay the amount of Rs. 9,48,805. 50 or any other amount which was due as employers contribution.
(3.) THE Corporation preferred Writ Petition No. 1933 of 1986 under Article 226 of the Constitution on the Original Side of this Court to challenge the legality of order passed by the Employees State Insurance Court, inspite of the fact that appeal is provided to this Court against the said order. The reason for not filing the appeal but a writ petition is not for to seek because the Corporation joined not only respondent No. 1 to the petition but the Directors of Elphinstone Mills as party respondents and sought relief against respondent No. 1 as well as other Directors in respect of unremitted contribution. The trial Judge by impugned order dismissed the petition holding that the declaration given by Employees State Insurance Court was in accordance with law and the Corporation could not seek any relief in the writ petition against the Directors of Elphinstone Mills in view of the earlier proceedings adopted by the Directors and decisions of this Court. The judgment of the learned Single Judge is under challenge.;