Supreme Court of India
Cemindia Co. Ltd vs Bachubhai N. Raval on 4 August, 1987
Equivalent citations: 1987 AIR 1956, 1987 SCR (3) 784, AIR 1987 SUPREME COURT 1956, 1987 LAB. I. C. 1648, (1987) 2 CURLR 226, 1987 4 JT 213, (1987) 55 FACLR 388, (1987) 71 FJR 198, (1987) 2 LAB LN 680, (1987) 2 SUPREME 276, 1987 (4) SCC 38, (1987) 3 JT 213 (SC), 1987 SCC (L&S) 357
Author: E.S. Venkataramiah
Bench: E.S. Venkataramiah, K.N. Singh
PETITIONER:
CEMINDIA CO. LTD.
Vs.
RESPONDENT:
BACHUBHAI N. RAVAL
DATE OF JUDGMENT04/08/1987
BENCH:
VENKATARAMIAH, E.S. (J)
BENCH:
VENKATARAMIAH, E.S. (J)
SINGH, K.N. (J)
CITATION:
1987 AIR 1956 1987 SCR (3) 784
1987 SCC (4) 38 JT 1987 (3) 213
1987 SCALE (2)187
ACT:
Employees' Provident Funds and Miscellaneous Provisions
Act, 1952: Section 1(3)(b)--Notification No. GSR
1398---Company engaged in 'building and construction indus-
try' Whether Act applies to workshop set up by such company
for maintenance and repairs of its equipment--Whether all
business operations to be taken in totality to determine if
company is engaged in such activity exclusively.
Words & Phrases: 'Building and construction indus-
try' Meaning of.
HEADNOTE:
By a Notification dated 26-9-1964 issued under Section
1(3)(b) of the Employees' Provident Funds Miscellaneous
Provisions Act, 1952, the Act was made applicable to the
establishments of engineers and engineering contractors not
being exclusively engaged in building and construction
industry. The Regional Provident Fund Commissioner called
upon the appellant company carrying on business as "engi-
neers and engineering contractors" and engaged in building
and construction industry, to show cause why it should not
be directed to comply with the Act in respect of the workmen
employed at its workshop in Bombay. The appellant contended
that the Act was not applicable since it was exclusively
engaged in building and construction industry and that the
workshop had been set up only for the purpose of carrying
out its work, ancillary to the building and construction
industry, and not any work for others. The respondent nega-
tived the contention and directed the appellant to make
contributions with effect from 1st December, 1963 in respect
of the workmen employed at its workshop.
The appellant assailed the validity of this notice in
the Bombay High Court, which declined to follow the decision
of the Calcutta High Court quashing a similar notice issued
by the department in respect of the appellant's workshop in
Calcutta, dismissed the petition and upheld the demand of
the department. It held that the Act applied as the appel-
lant was not only engaged in building and construction
industry
785
but was also engaged in running workshops for maintaining
and repairing equipment such as piling machines, drills,
etc., and hence it was an establishment of engineers and
engineering contractors which was not ' 'exclusively engaged
in building and construction industry."
Allowing the appeal by special leave, this Court,
HELD: 1.1 Where an establishment is engaged exclusively
in carrying on a particular type of business by setting up
any place of work with a view to carrying on the work of
repairs etc. to the tools, equipment, vehicles etc. used in
its business or to carry on any other activity which is
essential for its business effectively and which is not used
to carry on the work for the benefit of any third party but
utilised exclusively for the business of the establishment,
such establishment does not cease to carry on exclusively
the business in which it is engaged. It cannot also be said
that the establishment had commenced to carry on another
industry by the setting up of such a place of work. [790B-C]
1.2 Any such establishment which carries on an activity
which forms part of the building and construction industry
should be exempted from the operation of the Act because the
expression "building and construction industry" refers
collectively to all activities which have to be performed in
connection with the building and construction industry.
[789F]
In order to discharge effectively its functions as
engineers and engineering contractors engaged in building
and construction industry, an establishment has to maintain
a workshop or workshops where the work of smithy, welding,
cutting, carpentry etc. are carried on. Without these opera-
tions it is not possible for any person to carry on satis-
factorily the work of building and construction industry.
[789G]
1.4 Such a workshop in which works connected with the
business of building and construction industry were being
carried on in connection with such business for the owner
cannot be construed as a separate establishment for purposes
of the Act. [790H]
In the instant case, the work that is being carried on
at the appellant's workshop is work of maintaining and
repairing of the equipment belonging to the appellant only.
The appellant is not earning any income or profit by carry-
ing on the work of any other establishment. It cannot,
therefore, be said that the workshop established by the
appel-
786
lant is an independent establishment of engineers and engi-
neering contractors which is not exclusively engaged in
building and construction industry. [790D-E]
1.5 The High Court was in error in treating the workshop
in question as a separate unit of the business of the appel-
lant forming a separate establishment for purposes of deter-
mining whether the Act is applicable or not. It should have
taken all the business operations carried on by the appel-
lant in their totality into consideration in order to ascer-
tain whether the appellant is engaged exclusively in build-
ing and construction industry or not. By splitting up the
several operations carried on by the appellant in connection
with the building and construction industry into separate
units and thereby treating the workshop alone as a separate
establishment, the High Court misled itself into thinking
that the workshop of the appellant was governed by the Act
and thus committed the error of declaring the said workshop
as an establishment governed by the Act. [790F-G]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 3029 of 1986.
From the Judgment and Order dated 8.7.1985 of the Bombay High Court in Misc. Petition No. 488 of 1968. R.P. Bhatt, D.N. Mishra and Mrs. A.K. Verma for the Appellant.
C.V. Subba Rao for the Respondent.
The Judgment of the Court was delivered by VENKATARAMIAH, J. This appeal by special leave is filed against the Judgment dated 8.7.1985 in Miscellaneous Peti- tion No. 488 of 1968 on the file of the High Court of Bombay holding that the appellant was bound to comply with the provisions of the Employees' Provident Funds and Miscellane- ous Provisions Act, 1952 (hereinafter referred to as 'the Act') and the scheme thereunder and to make contributions in respect of its employees working in its workshop at Antop Hill, Wadala in Bombay.
The appellant is a company which is carrying on business as "engineers and engineering contractors" and is engaged in building and construction industry. By the Notification bearing No. GSR 1398 787 published in the Gazette of India dated 26.9.1964 (Part II, Section 3(i), page 1546) issued under section 1(3)(b) of the Act, the Act was extended to establishments of engineers and engineering contractors not being exclusively engaged in building and construction industry. By the notice dated 11th October, 1967 the Regional Provident Fund Commissioner of Bombay called upon the appellant-company to show cause why it should not be directed to comply with the Act in respect of the workmen employed at its workshop at Antop Hill, Wadala in Bombay. The appellant submitted its representation on 13th October, 1967 claiming that the Act was not applica- ble to it since the appellant was exclusively engaged in building and construction industry and the workshop in question had been set up only for the purpose of carrying out work ancillary to the building and construction industry in which it was engaged and that the appellant was not carrying on any work for others at the said workshop. The Regional Provident Fund Commissioner negatived the conten- tion of the appellant and directed that the appellant should make contributions with effect from 1st December, 1963 in accordance with the scheme framed under the Act in respect of the workmen employed at its workshop who were just 70 or 80 in number while the total working force of the appellant in its building and construction industry was in the order of 2,000. The appellant had established another workshop for its own purpose at Calcutta. On being served with a similar demand it had filed a writ petition in Writ Petition No. 614 of 1967 in the Calcutta High Court contending that the Act did not apply to such an establishment. In view of the above writ petition which was pending on the file of the Calcutta High Court, the appellant represented to the Regional Provi- dent Fund Commissioner, Bombay to stay further action under the Act till the disposal of the writ petition filed in the Calcutta High Court. The Regional Provident Fund Commission- er rejected the said request of the appellant and directed it to comply with the demand already made in respect of the workshop at Bombay. After some correspondence, the appellant filed Miscellaneous Petition No. 488 of 1968 on the file of the High Court of Bombay, out of which this appeal by spe- cial leave arises, questioning the validity of the notice issued to it calling upon it to comply with the provisions of the Act and the scheme made thereunder in respect of its workshop at Bombay.
It should be stated at this stage that the writ petition filed before the Calcutta High Court was allowed and the notice issued to the appellant to comply with the Act and the scheme made thereunder in respect of the workshop at Calcutta was quashed by the judgment of the High Court dated January 6, 1970 and that judgment has become 788 final..When the writ petition, out of which this appeal arises was taken up for hearing by the High Court of Bombay, it was brought to the notice of the High Court of Bombay that a similar notice issued in respect of the workshop at Calcutta had been quashed and a similar order should be passed on the petition before the Bombay High Court also. The High Court of Bombay declined to follow the decision of the Calcutta High Court and proceeded to pass the judgment upholding the demand made by the Regional Provident Fund Commissioner. Aggrieved by the decision of the High Court of Bombay, the appellant has filed this appeal by special leave.
The following basic facts are not in dispute in this appeal:
(i) that the appellant is engaged in building and construction industry and the appellant does not carry on any other business or profession;
(ii) that the workshop in Bombay is estab-
lished only for the purpose of maintaining and repairing the equipment used by the appellant in its building and construction industry; and
(iii) that the workshop in question does not undertake any job other than maintaining and repairing the equipment of the appellant.
The High Court in the course of its common judgment delivered in two writ petitions, one filed by the appellant out of which this appeal arises and another Writ petition filed by a company called Patel Engineering Co.
Ltd., has observed thus:
"In our view, on their own showing, the peti- tioner companies are not only engaged in building and construction industry, but are also engaged in running workshops for main- taining and repairing equipment such as piling machines, drills, air compressor pumps, con- crete miners and allied tools. In each of these workshops twenty or more persons are employed. The said workshops by themselves are not ones engaged in building and construction industry. Though it is true that these work- shops do not undertake any job other than maintaining and repairing the equipment of the petitioner-companies, still these workshops are not engaged in building and construction industry. They 789 are only aiding and facilitating the petition- er-companies which are carrying on building and construction industry. No doubt they do not undertake any job of maintaining and repairing equipment which does not belong to the petitioner-companies. Nonetheless these workshops themselves constitute establishment which employ more than twenty persons to do jobs which do not constitute building and construction industry. The petitioner-compa- nies are thus engaged not only in building and construction industry but also running either respective workshops. The said workshops themselves thus constitute establishments of engineers and engineering contractors. The workshops are not engaged in building and construction industry at all. That is suffi- cient to hold that the petitioner-companies are engineers and engineering contractors which are not 'exclusively engaged in building and construction industry'. Once it is shown that they are engineers and engineering con- tractors not being exclusively engaged in building and construction industry, by virtue of the notification of the Central Government under clause (b) of sub-section (3) of section of the Act, the Act applies to them."
The notification issued under section 1(3)(b) of the Act makes the Act applicable to establishments of "engineers and engineering contractors, not being exclusively engaged in building and construction industry". It follows that any establishment carrying on the business of engineers and engineering contractors which is exclusively engaged in building and construction industry does not fall within the scope of the notification and hence the Act would not be applicable to such an establishment. Any such establishment which carried on an activity which forms part of the build- ing and construction industry should naturally be exempted from the operation of the Act because the expression 'build- ing and construction industry' refers collectively to all activities which have to be performed in connection with the building and construction industry. In order to discharge effectively its functions as engineers and engineering contractors engaged in building and construction industry, an establishment has to maintain a workshop or workshops where the work of smithy, welding, cutting, carpentry etc. are carried on. Without these operations it is not possible for any person to carry on satisfactorily the work building and construction industry. The reason for taking this view is obvious. An establishment exclusively engaged in running a hospital does not cease to be an establishment exclusively carrying on the said business merely 790 because it sets up a Pharmacy Section for preparing and compounding medicines to be used exclusively by the patients at its hospital. Similarly an estalblishment which is exclu- sively engaged in providing shipping transport facilities does not cease to be an establishment exclusively carrying- on the said business merely because it sets up an on-shore workshop for effecting repairs exclusively to its own ships. Such illustrations may be multiplied. The point which is made out by these illustrations is that where an establish- ment is engaged exclusively in carrying on a particular type of business by setting up any place of work with a view to carrying on the work of repairs etc. to the tools, equip- ment, vehicles etc. used in its business or to carry on any other activity which is essential for its business effec- tively and which is not used to carry on the work for the benefit of any third party but utilised exclusively for the business of the establishment, such establishment does not cease to carry on exclusively the business in which it is engaged. It cannot also be said that the establishment has commenced to carry on another industry by the setting up of such a place of work.
In the instant case there is no dispute that the work that is being carried on at the appellant's workshop at Bombay is work of maintaining and repairing of the equipment belonging to the appellant only. The appellant is not earn- ing any income or profit by carrying on the work of any other establishment at the said workshop. In the above situation, we find it difficult to agree with the High Court that the workshop establishment by the appellant at Bombay is an independent establishment of engineers and engineering contractors which is not exclusively engaged in building and construction industry. The High Court was in error in treat- ing the workshop in question as a separate unit of the business of the appellant forming a separate establishment for purposes of determining whether the Act is applicable to the appellant or not. It should have taken all the business operations carried on by the appellant in their totality into consideration in order to ascertain whether the appel- lant is engaged exclusively in building and construction industry or not. If the High Court had approached the case from the above angle it would not have committed the error of declaring the workshop at Bombay alone as an establish- ment governed by the Act. By splitting up the several opera- tions carried on by the appellant in connection with the building and construction industry into separate units and thereby treating the workshop alone as a separate establish- ment, the High Court misled itself into thinking that the workshop of the appellant at Bombay was governed by the Act. We agree with the decision of the Calcutta High Court that such a workshop in which works connected with the business of building and 791 construction industry were being carried on in connection with such business of the owner cannot be construed as a separate establishment for purposes of the Act. We, there- fore, set aside the judgment of the High Court and quash the impugned notice issued by the Regional Provident Fund Com- missioner, Bombay, calling upon the appellant to comply with the provisions of the Act and the scheme made thereunder in respect of the workmen employed at its workshop at Bombay. The appeal is accordingly allowed. There is no order as to costs.
N.P.V. Appeal
allowed.
792