- (1.) The present revision petition has been filed under Article 227 of the Constitution of India for quashing of order dated 15.6.2009, Annexure P1, passed by the Employees' Insurance Court (hereinafter to be referred as 'El Court'), Chandigarh, on an application filed by the Petitioner under Section 75(2-B) of the Employees State Insurance Act, 1948 (hereinafter to be referred as the "ESI Act').
(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned E.I. Court.
(3.) Facts relevant for the decision of present revision petition are that Petitioner-Applicant filed an appli-cation under Sections 75 and 76 of the Act for setting aside order dated 29.4.2009 passed by the Deputy Director Employees' State Insurance Corporation, Chandigarh, vide which Applicant was held to be covered under Section 1(5) of the Act and directions were issued to the Applicant for the payment of contribution amounting to Rs. 82,563 for the period from October 2007 to March, 2008.;