Narendra Nath Tiwari, J. - (1.) The petitioner is a club. It is an Association of officers/retired officers of M/s. Tata Motors Ltd. According to the petitioner, the officers of M/s. Tata Motors Ltd. automatically become the members of the club and the retired employees of the Company are made the associate members, if they elect to be so after their retirement. A few outsiders, who are in some manner associated with M/s. Tata Motors Ltd., are also made the temporary associate members. The Petitioner-club is a place for informal gathering of the family members of the members. It provides various recreational facilities. The entry in the club is restricted to its members.
(2.) Admittedly, the club is registered as an establishment within the provisions of the Bihar (now Jharkhand) Shops and Establishment Act. The club has 38 employees and they are getting various types of benefits/facilities. The petitioner claimed that its employees are getting benefits more than what are provided by the Respondent-Employees State Insurance Corporation.
(3.) The petitioner-club received Letter No.R/60.15577/Ins-II/417 dated 22nd/25th June, 2007 (Annexure-5) issued by the Respondent No.4, whereby the petitioner was asked to deposit Rs. 3,29,437/-, as the amount determined towards contribution for the period from November, 2004 to April, 2007 failing which the recovery of the amount shall be made through a certificate proceeding, as provided under Sections 45(C) to 45(I) of the Employees State Insurance Act, 1948 (hereinafter to be referred as the 'Act').;