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PETITIONER: R.P.F. COMMR.
Vs.
RESPONDENT: K.T. ROLLING MILLS PVT. LTD
DATE OF JUDGMENT22/11/1994
BENCH: HANSARIA B.L. (J) BENCH: HANSARIA B.L. (J) KULDIP SINGH (J)
CITATION: 1995 AIR 943 1995 SCC (1) 181 JT 1995 (1) 138 1994 SCALE (4)1023
ACT:
HEADNOTE:
JUDGMENT: The Judgment of the Court was delivered by B.L. HANSARIA, J. The Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter the ’Act’) was enacted to serve beneficent purpose and it does constitute a welfare measure, as it seeks to create a fund which could be drawn upon by certain categories of employees working in factories and some establishments to meet pressing demands, so also to provide pension after the employees have ceased to be in + From the Judgment and Order dated 12-7-1993 of the Bombay High Court A. No. 384 of 1993 in W.P. No. 3271 of 1987 182 service. So the Act has to be construed in such a way, in case two views be possible, which advances the object. This has been the outlook of the Court for over three decades by now, as the same was first focussed in R.P.F Commr v. Shree Krishna Metal Manufacturing Co.1 and was reiterated in R.PE Commr v. Shibu Metal Works2. 2.The purpose of the aforesaid prologue is to find out as to when power under Section 14-B of the Act should be allowed to be used and whether it would in consonance with the object sought to be achieved by the Act if delay in invoking the power is allowed to stand in the way. As in the present case we are concerned with the order of the Regional Provident Fund Commissioner, Maharashtra (the Commissioner) levying damages on the respondent for default in the payment of the contribution in exercise of power under Section 14-B, let it be noted what this Court had said about this section in Organo Chemical Industries v. Union of India3. In that case this Court was called upon to decide the constitutionality of Section 14-B, which was challenged as violative of Article 14 having conferred unguided power. It rejected the contention. It also spelt out the purpose of imposition of damages, stating that the same was meant to penalise defaulting employer, as also to provide reparation
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for the amount of loss suffered by the employees. It was pointed out that it is not only a warning to employers in general not to commit a breach of the statutory requirements, but at the same time it is meant to provide compensation or redress to the beneficiaries i.e. to recompense the employees for the loss sustained by them. 3.There is no dispute in the present case that the respondent had defaulted in depositing the contributions both its own and as well as of the employees in time. The Commissioner, after applying his mind to the period of delay as well as to the quantum, imposed a sum of Rs 52,034.80 as damages. The order of the Commissioner came to be challenged before the Bombay High Court by the respondent who has set aside the order solely on the ground that the proceeding was bad because of unreasonable delay in initiating the same. The Court pointed out that though Section 14-B has not laid down any period of limitation, the power has to be exercised within reasonable time. As the default related to the period from July 1968 to October 1977, relating to which proceedings came to be initiated in 1985, the High Court regarded the delay as unreasonable, and so, fatal. The Regional Provident Fund Commissioner has preferred this appeal with the aid of Article 136 of the Constitution. 4.There can be no dispute in law that when a power is conferred by statute without mentioning the period within which it could be invoked, the same has to be done within reasonable period, as all powers must be exercised reasonably, and exercise of the same within reasonable period would be a facet of reasonableness. When this appeal was heard by us on 1 1962 Supp (3) SCR 815: AIR 1962 SC 1536: (1962) 1 LJ 427 2 (1965) 2 SCR 72: AIR 1965 SC 1076: (1965) 1 LLJ 473 3 (1979) 4 SCC 573 : 1980 SCC (L&S) 92 : (1980) 1 SCR 61 183 7-9-1994 and when this aspect of the matter came to our notice, we desired an affidavit from the Commissioner to put on record regarding the point of time when he came to know about the default and to explain the cause of delay. Pursuant to that order, the Commissioner filed his affidavit on 10-11-1994, according to which the power of levying damages came to be delegated to the Commissioner by an order dated 17-10-1973. As, however, large number of establishments were in existence in the State of Maharashtra the number of which in 1985 was 22,189 and there was only one Regional Provident Fund Commissioner having power to levy damages, delay was caused in detection of the cases of belated payment. According to the affidavit, the default at hand was located on 19-4-1985 and the damages came to be levied by order dated 5-11-1986. 5. The aforesaid shows that the delay was of 12 years viewed generally and was of 1 1/2 years qua the case at hand. Though the general period of delay is quite long, unreasonably long, but if it is borne in mind that in view of large number of establishments in the State of Maharashtra, default at hand came to notice only in April 1985, the killing effect of delay gets eroded. We do not, therefore, think if the order merits to be struck down on the ground of delay, when it is also kept in mind that the default related even to the contribution of the employees, which money the respondent (after deducting the same from the wages of the employees) must have used for its own purpose and that too without paying any interest, at the cost of those for whose benefit it was meant. Any different stand would encourage the employers to thwart the object of
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the Act, which cannot be permitted. 6. Shri Mohan, learned counsel for the respondent, pleads that keeping in view what had been ordered by this Court in Christian Medical College and Brown Memorial Hospital v. R.PE Commr4, we may not sustain the order of the Commissioner. In that case dues were not paid in time because of some controversy as to whether hospitals are covered by the Act. It was, therefore, contended that as the appellants would be complying with the provisions of the Act and would pay all the arrears, damages for delayed payment of the arrears may not be approved. This Court, having regard to the facts of that case, accepted the submission. The facts of the present case are entirely different. 7.We, therefore, set aside the impugned judgment of the High Court. But then we state that the respondent would not be called upon to pay any interest on the damages as fixed by the Commissioner, if it would pay the entire amount within two months from today. On the failure of the respondent to so pay, it shall have to pay interest at the rate of 18% from today till full realisation. 8. The appeal is allowed accordingly. No order as to costs. 4 1989 Supp (2) SCC 95 : 1989 SCC (L&S) 568 184