NGAITLANG DHAR Vs. EMPLOYEES STATE INSURANCE CORPORATION

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India with a prayer for issuance of a writ in the nature of Mandamus and/or Certiorari or any other appropriate Writ, Order and direction preferred by the petitioner herein.

(2.) Heard Mr. S. Deb, learned counsel for the petitioner who has submitted that the petitioner is a well-respected and reputed businessman of Meghalaya who has provided employment to numerous individuals through his various businesses.

(3.) The petitioner was, however, surprised to receive copy of communication dtd. 30/11/2021 being No:43000064460000704/ 11182021419/617/419 issued by the Authorised Officer, ESI Corporation Regional Office, Guwahati addressed to the Recovery Officer, ESI Corporation, Guwahati for recovery of contribution under Sec. 45C to 45-I of the Employees' State Insurance (ESI) Act, 1948 amounting to ? 69,719/- plus interest @ of 12% p.a. with effect from 21/7/2012. The petitioner was addressed as Proprietor/Principal Employer of M/s N Dhar Construction.