- (1.) After hearing counsel for the parties, application is allowed. Delay of 95 days in filing this appeal stands condoned. LPA No. 1807 of 2010 (O & M) :
(2.) This order will dispose of 10 cases bearing LPA Nos. 1807, 1651, 1652, 1653, 1678, 1778, 1792 and 1810 all of the year 2010 and CWP Nos. 7306 and 7335 of the year 2013, as common questions of law and facts are involved therein. To dictate order, facts are being taken from LPA No. 1807 of 2010.
(3.) It is a case where Educational Institutions earning money like any other businessman, are trying to avoid their social liability to look after the medical needs of their teachers. In the past, as and when any educational institution was opened, there used to be element of social service. Presently, it is missing. Now the main aim of some educational institutions is only to extract money by any means and in any manner. Some institutions have become like corporate companies. Children of poor persons cannot even think of entering into such like institutions. It is very surprising that these institutions are objecting to giving benefit to its employees/teachers under the provisions of the Employees State Insurance Act, 1948 (in short "the Act"). The earning of these institutions is not so small that these institutions cannot contribute for the benefit of their teachers.;