- (1.) The petitioner is questioning the steps taken by the Employees' State Insurance Corporation for the purpose of recovery of contribution for the period from January, 1990 to March, 1992. He is also questioning the notice dated July 30th, 1991 issued by the corporation asking him to implement the provisions of the Employees' State Insurance Act, 1948.
(2.) The first question that has arisen for consideration is whether this writ petition dated December 20th, 2006 is maintainable at all. Questioning the notice dated July 30th, 1991 and certain other steps taken by the corporation with a view to enforcing provisions of the Employees' State Insurance Act, 1948. The petitioner filed a writ petition in this Court in 1992. In that an order dated May 7th, 1992 was made giving directions for affidavits and granting an interim order in terms of prayer (g) of that writ petition, or condition that the petitioner must invest rupees five thousand in short term deposit in a nationalized bank. That writ petition was dismissed by order dated September 23rd, 2003. No appeal was preferred against that order.
(3.) After the writ petition filed in 1992 was dismissed, the authorities of the corporation issued notices calling upon the petitioner to deposit the contributions. In response, he submitted representations disputing his liability. The amount payable was determined by the competent authority and certain proceedings in connection wherewith a notice dated December 4th, 2006 was issued were initiated. After all these, he has taken out the present writ petition contending that provisions of the Employees' State Insurance Act, 1948 have no manner of application to his proprietorship firm that is activities connected with intellectual properties.;