Tejinder Singh Dhindsa, J. (Oral)
Counsel would submit that the petitioner-Haryana Ex-Service League had submitted an application to the Labour Department, State of Haryana seeking exemption from the provisions of the Employees State Insurance (ESI) Act and in response thereto, memo dated 26.04.2012 (Annexure P-17) from the office of the Financial Commissioner and Principal Secretary to Govt. of Haryana, Labour Department was received taking a view that as per Section 91 of the ESI Act, 1948 exemption for the past period cannot be granted after 01.10.2006 In such memo, advise had been tendered for submitting fresh application under Section 87 for exemption from the provisions of the said Act. Counsel would refer to the application dated 07.02.2014 at Annexure P-18 on the subject of seeking exemption from enforcing of the ESI Act, 1948 on the petitioner-Haryana Ex-Service League.
Learned counsel makes a statement as regards confining the scope of the present writ petition only for issuance of directions to the competent authority under the State Government to take a final decision on the application dated 07.02.2014 (Annexure P-18).
I find such prayer to be just and reasonable.
Without going into the merits of the controversy, I deem it appropriate to dispose of the writ petition with a direction to respondent No. 1 to consider the application preferred by the petitioner-Haryana Ex-Service League dated 07.02.2014 strictly in accordance with law and in the light of the statutory provisions governing the issue and to take a final view in the matter expeditiously and in any case within a period of four months from the date of receipt of the certified copy of this order.
Disposed of.