CENTRAL GIASS EMPORIUM A PROPRIETORY CONCERN Vs. EMPLOYEES STATE INSURANCE CORPORATION

JUDGEMENT

(1.) This appeal is preferred under Section 82(2) of the Employee's State Insurance Act, 1948 (hereinafter referred to as "the Act"). The petitioner before the Insurance Court is the appellant before us.

(2.) By a notification issued under Section 1 (5) of the Act, the State Government has extended the provisions of the Act to all establishments employing 10 or more persons for wages on any day of the prceeding twelve months, and in any part of which a manufacturing process is being carried on with the aid of power or is ordinarily so carried on The patitioner is an Emporium for purchase and sale of glassware plywood, etc, situated at Jawaharlal Nehru Road, Hyderabad.

(3.) On 21-8-75 an Inspector of the Employees State Insurance Corporation, Hyderabad visited the petitioner-Emporium. On that occasion, the petitioner submittsd the relevant information in the prescribed form marked Ex. R-5, stating that from March 1974 to July 1975, 11 persons were employed en wages in it's establishment, besides three daily wage employees. The petitioner uses an electrically operated machine of 1 H P.in its premises for making grooves on glasses and for cutting them, etc. Ex. R 4 is the report submitted by the Inspector, R W 1 recommending that the provisions of the Act be extended to petitioner's premises- Thereupon Ex.P-1 was issued by the Corporation to the petitioner, calling upon it to comply with the requirements of the Act. The petitioner then