- (1.) This is a reference By the Additional sessions Judge No. 2, Jaipur City, recommending inlay proceedings in criminal base No. 310 of 19bl unttet section 85 of the tmpioyees' state insurance Act inordinate referred to as the Act) pending before the him Magistrate, Jaipur, be stayed till the decision of miscellaneous proceedings Under Section 75 (2) of the am pending before the Employees' Insurance Court of Jaipur City (hereinafter referred to as the insurance warn;. The learned Additional Sessions Judge turtner recommended that the Judge of the insurance Court be Directed to expedite the disposal of the proceedings pending perom It.
(2.) The relevant facts giving rise to the present reie-rence may be briefly stated as follows: The Employees' . State Insurance Corporation through Its Regional Director filed a Complaint on 15/1961 against Mohan Dass Khandeiwai unaer section be we of the Act. It was stated that the firm M/s Jem uieiw cal and Pharmaceutical works Jaipur was a factory witmra the meaning of Sub-section (12) of section of the An and that Mohan Dass was Its Manager. The accuses was responsible for payment of the employer's contrition to the Corporation and he having made a default for the quarter ending 31st December, 1960, was guilty Under Section 85 of the Act
(3.) The accused denied the allegations made in the complaint and contended that the petitioner had severed air his connections with the said M/s Jem chemical arm Pharmaceutical Works on 18-9-1959 and was, therefore, not liable to pay any contribution and was not guilty to any of the contraventions or non-compliance with any of the requirements of the Act or the rules or regulations mane thereunder.;