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Royal Western India Turf Club Ltd. v. E.S.I. Corporation and Ors. - (Supreme Court) (29 Feb 2016)

Casual workers covered under Employees State Insurance Act, 1948

MANU/SC/0241/2016

Insurance

The Supreme Court rejected submissions of the Royal Western India Turf Club Ltd. that casual workers employed by it were outside the ambit of the Employees State Insurance Act, 1948. Terming such an approach "tenuous", the Court held the Club liable for making contributions to the Employees State Insurance Corporation, with interest. The Club's submissions before the Court that being temporary staff, engaged on race-days for issuing tickets, were not covered as 'employees' under the Act were rejected. Also were rejected 'consent terms' evidence such a status quo as the same pertained to an earlier period in which other establishments of the Turf Club were also covered.

Relevant : Employees State Insurance Corporation v. Hyderabad Race Club MANU/SC/0554/2004 Employees' State Insurance Corporation v. Gnanambikai Mills Ltd. MANU/TN/0308/1974 Section 2 Employees' State Insurance Act, 1948

Tags : STATE INSURANCE   EMPLOYEE   CONTRIBUTION  

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