- (1.) The petitioner has challenged the Impugned notice issued by the Recovery Officer, Employees' State Insurance Corporation, Ranchi dated 14th June, 2005/16th June, 2005, whereby the petitioner has been directed to deposit Rs. 23,992/-in Employees' State Insurance Fund Account No. 1. It has been mentioned in the said notice that if the petitioner fails to deposit the amount, warrant of arrest shall be issued against its proprietor. According to the petitioner, Its establishment is covered under the provisions of the Employees' State Insurance Act. The petitioner-restaurant was registered under Section 2(12) of the Employees' State Insurance Act, 1948 with effect from 21st December, 2000 and it has been allotted Employees' Code No. 60-7176-112. It has been further stated that the petitioner is a small restaurant with maximum strength of employees, below ten, After registration, the petitioner deposited the entire due contribution payable by it for the period December, 2000 to March, 2005. In spite of the compliance of the said provision and deposit of the amount, the respondents Issued impugned notice dated 14th June, 2005/16th June, 2005, asking the petitioner to deposit Rs. 23,992/-, as balance amount, with threatening that failure thereof shall entail the action and issuance of warrant of arrest.
(2.) The petitioner has challenged the said notice on the ground that the same is vague, unspecific and without any description on the basis of which the said amount has been worked out.
(3.) It has been submitted that the notice does not show the amount already deposited by the petitioner. The petitioner is unable to understand as to how this amount has been said to be due when the entire amount has already been deposited by the petitioner.;