NEW VICTORIA MILLS STAFF ASSOCIATION A UNIT OF NATIONAL TEXTILES CORPN MILLS STAFF ASSOCIATION KANPUR NAGAR Vs. UNION OF INDIA

JUDGEMENT

(1.) M. Katju, J. Heard Shri Somesh Khare for the petitioner and Shri P. K. Pan dey for respondent No. 2.

(2.) IT has been stated in paragraph 16 of the writ petition that the petitioner has applied for exemption under Section 88 of the E. S. I. Act. IT appears that this exemption application has been sent to the Central Government, whereas it should have been sent to the State Government. IT may be noted that under Section 88 of the E. S. I. Act, an exemption application has to be filed before the appropriate government and the expression "appropriate govern ment" has been defined in Section 2 (1) of the E. S. I. Act, as follows: ""appropriate Government" means, in respect of establishments under the control of the Central Government or (a railway administra tion) or a major port or a mine or oilfield, a Central Government and in all other cases, the (State) Government. " Thepetitioners establishment is not under the Control of the Central Govern ment nor is the Railway administration, port or a mine or oil field. Hence, the ap propriate government, so far as the titioners establishment is concerned, is me State Government. Hence, the peti tioner should have moved the said exemp tion application before the State Govern ment and not the Central Government. 4. However, I direct that if the petitioner moves such an application before the State Government within two weeks' from today, the impugned Circular dated 1-1-1997 shall remain stayed until the dis posal of the said exemption application. The State Government will decide the said exemption application within a period of three months of production of a certified copy of this order in accordance with law after hearing the parties concerned. 5. With the above direction, the peti tion is disposed of finally. Order accordingly. .