SALIM AHMED CONTRACTOR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against action of the respondents in raising demand against the petitioner in relation to his ESI contribution.

(2.) Submissions have been made that for the period the demand is being raised/has been raised, the petitioner had not under taken any work and had already completed work with Binani Cement in January, 2014 itself.

(3.) The orders passed by the respondents raising demand and/or making determination are all open to challenge under provisions of the Employees State Insurance Act, 1948 ('ESI Act'). No reason has been indicated in the petition for bypassing the said remedy.