- (1.) By these special appeals, the Employees' State Insurance Corporation has challenged the order of learned Single Judge dated 8th August, 1990, whereby the writ petitions filed by the respondent-petitioners were allowed with cost. The appellant non-petitioner was directed to refund the ⅔rd of the amount deposited by the respondent petitioners as E.S.I. contribution in respect of the period ending on December 31,1983 with interest @ 12% per annum from the date of deposit and it was further directed to refund by payee draft in the name of petitioners within six months with interest and if an employee of the respondent petitioner requested within one year from 8th August, 1990 for the refund of the amount deducted from his wage deposited as his contribution in respect of the period ending on 31st December, 1983, the same would be refunded to him with interest ) 12% from the date of deposit.
(2.) Since the facts and question of law involved in these special appeals are similar they are being disposed of by one common judgment.
(3.) We may state some relevant facts in brief.;