Balia, J. - (1.) HEARD learned counsel for the parties.
(2.) THIS appeal is directed against the order passed by Single Judge dated 10.9.2001 in S.B. Civil Misc. Appeal No. 154/2001 and S.B. Civil Misc. Appeal No. 155/2001, which arose under Employees State Insurance Act, 1948 in respect of an order passed by E.S.I. Court on an application made by the Board. In these two appeals, by notification dated 14th March, 1985 issued by the Central Government the provisions of Employees State Insurance Act, 1948 (hereinafter called 'the E.S.I. Act'), has been extended to Hanumangarh Junction and Hanumangarh Town. As a result of the said notification E.S.I. Scheme became applicable and operative in the aforesaid areas w.e.f. 16.3.85.
(3.) AFTER the extension of the provisions of the Act to the area of Hanumangarh Town and Hanumangarh Junction, the Inspector of the E.S.I. Corporation, inspected the premises of the Assistant Engineer R.S.E.B. (O & M), Hanumangarh Town, in the presence of Shri Gurjeet Singh Arora, the then Assistant Engineer. After the inspection a notice was given to the appellant on 19th August, 1985 to file the return in accordance with the performa, which was attached with the notice and was also asked to get the employees of the Board registered under E.S.I. Act.;