Citation : 2021 Latest Caselaw 12027 Raj
Judgement Date : 2 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9184/2021
1. Sanatan Dharam Shikshan Sansthan, Ravinder Path Sri Ganganagar Through Its Secretary Shri Purshottam Goyal, Aged 70 Years Sri Ganganagar.
2. Sanatan Dharam Mahila B.ed College Sri Ganganagar, Managing Committee Chak 7Z Mirzawala Road Sri Ganganagar Through Its Secretary Shri Puroshottam Goyal, Sri Ganganagar.
----Petitioners Versus
1. The State Of Rajasthan, Through The Secretary, Labour And Employment Department, Jaipur.
2. Employees State Insurance Corporation, Panchdeep, Bhawani Singh Road, Jaipur Through Its The Regional Director (Insurance).
3. Employees State Insurance Corporation, I/3 And I/4 Pal Link Road Jodhpur Through Its Deputy Director (Insurance).
----Respondents For Petitioner(s) : Mr. BM Aggarwal For Respondent(s) :
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
02/08/2021
Learned counsel for the petitioners has submitted that the
issue regarding Private Educational Institutions to be treated as
'industry' is pending consideration before the Hon'ble Supreme
Court in the appeal preferred by one Private Educational
Institution Bhopalwala Arya Higher Sec. Management Committee,
Sriganganagar and the Hon'ble Superme Court has stayed the
operation of the jugement of the Rajasthan High Court wherein, it
(2 of 2) [CW-9184/2021]
is held that the Private Educational Institutions are 'industry',
however, despite that the respondents have issued a notice
(Annex.-2) directing the petitioners to get themselves registered
under the provisions of Employees State Insurance Act, 1948.
Issue notice. Issue notice of stay petition as well.
In the meanwhile, the respondent-State shall not insist the
petitioner- Institutions to get themselves registered under the
provisions of Employees State Insurance Act, 1948.
(VIJAY BISHNOI),J
Surabhii/61-
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