Kerala High Court
M/S.Kancor Ingredients Limited vs The Regional Director (Kerala) on 9 October, 1998
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 2ND DAY OF FEBRUARY 2012/13TH MAGHA 1933
WPC.No. 25639 of 2009 (Y)
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PETITIONER(S):
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M/S.KANCOR INGREDIENTS LIMITED,
KANCOR ROAD, ANGAMALLY SOUTH - 683 573
REPRESENTED BY ITS MANAGER - PERSONNEL
MR.S.VIBINKUMAR.
BY ADVS.SRI.JOSEPH KODIANTHARA (SR.)
SRI.TERRY V.JAMES
SRI.B.J.JOHN PRAKASH
RESPONDENT(S):
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1. THE REGIONAL DIRECTOR (KERALA),
E.S.I.CORPORATION, "PANCHDEEP BHAVAN"
NORTH SWARAJ ROUND, THRISSUR.
2. THE RECOVERY OFFICER,
REGIONAL OFFICE (KERALA), E.S.I.CORPORATION
"PANCHDEEP BHAVAN", NORTH SWARAJ ROUND, THRISSUR.
3. STATE OF KERALA,
REP. BY THE SECRETARY TO THE GOVERNMENT OF KERALA
LABOUR AND REHABILITATION (F) DEPARTMENT
GOVERNMENT SECRETARIAT, TRIVANDRUM.
4. KANCOR EMPLOYEES' UNION (CITU),
ANGAMALLY SOUTH - 683 573, ERNAKULAM DISTRICT
REPRESENTED BY ITS SECRETARY.
5. KANCOR FLAVOURS WORKERS UNION
ANGAMALLY SOUTH - 683 573, ERNAKULAM DISTRICT
REPRESENTED BY ITS SECRETARY.
6. THE RECOVERY INSPECTOR,
E.S.I.CORPORATION, "PANCHDEEP BHAVAN"
NORTH SWARAJ ROUND, THRISSUR.
R,R4 & R5 BY SRI.ASOK M.CHERIAN
R,R1,2 & 6 BY SRI.P.SANKARANKUTTY NAIR, SC, ESI CORPN
R R3 BY GOVERNMENT PLEADER SMT.ROSE MICHAEL.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
02-02-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX IN W.P.(C) No.25639 of 2009
EXT.P1 TRUE COPY OF ORDER DT. 13.3.1997 PASSED BY THIS COURT
IN CMP.NO.2387/97 IN OP1387/1997
EXT.P2 TRUE COPY OF JUDGMENT DT. 19.11.1997 OF THIS HON'BLE
COURT IN OP.NO.1387/1997
EXT.P3 TRUE COPY OF ORDER DATED 9.10.1998 OF THE THIRD RESPONDENT
EXT.P4 TRUE COPY OF THE NOTICE DATED 17.5.2000 ISSUED BY THE
SECOND RESPONDENT TO THE PETITIONER.
EXT.P5 TRUE COPY OF OBJECTIONS DATED 24.5.2000 FILED BY THE
PETITIONER BEFORE THE SECOND RESPONDENT.
EXT.P6 TRUE COPY OF APPLICATION DT. 31.5.2000 FILED BY THE PETITIONER
BEFORE THE THIRD RESPONDENT.
EXT.P7 TRUE COPY OF APPLICATION DATED 31.5.2000 FILED BY THE FOURTH
RESPONDENT BEFORE THIRD RESPONDENT.
EXT.P8 TRUE COPY OF APPLICATION DATED 31.5.2000 FILED BY FIFTH
RESPONDENT BEFORE THE THIRD RESPONDENT.
EXT.P9 TRUE COPY OF DEMAND NOTICE DATED 14.7.2000 OF THE SECOND
RESPONDENT.
EXT.P10 TRUE COPY OF INTERIM ORDER DATED 28.7.2000 IN CMP.NO.34491/
2000 IN O.P.NO.20591 /2000 PASSED BY THIS HON'BLE COURT.
EXT.P11 TRUE COPY OF JUDGMENT DATED 15.9.2006 PASSED BY THIS
HON'BLE COURT IN OP.NO.20591 OF 2000
EXT.P12 TRUE COPY OF NOTICE DATED 3.3.2008 OF THE 6TH RESPONDENT
TO THE PETITIONER.
EXT.P13 TRUE COPY OF LETTER DATED 12.3.2008 OF THE
PETITIONER'S ADVOCATES TO THE 6TH RESPONDENT.
EXT.P14 TRUE COPY OF LETTER DATED 18.3.2008 OF THE STATE BANK OF
TRAVANCORE TO THE PETITIONER.
EXT.P15 TRUE COPY OF PROHIBITORY ORDER DATED 17.3.2008 OF THE
SECOND RESPONDENT.
EXT.P16 TRUE COPY OF JUDGMENT DT. 19.3.2008 PASSED BY THIS HON'BLE
COURT IN W.P.(C) NO.9390/2008
EXT.P17 TRUE COPY OF RELEVANT EXTRACT OF THE STATEMENT OF ACCOUNT
OF THE PETITIONER FOR THE PERIOD 16.3.2008 TO 31.3.2008 OF
STATE BANK OF SAURASHTRA.
EXT.P18 TRUE COPY OF NOTICE DT. 28.3.2008 ISSUED BY THE
THIRD RESPONDENT.
W.P.(C) No.25639 of 2009
: 2 :
EXT.P19 TRUE COPY OF DOCUMENTS PRODUCED BY THE PETITIONER
BEFORE THE THIRD RESPONDENT.
EXT.P20 TRUE COPY OF ORDER DATED 3.6.2008 OF THE THIRD RESPONDENTS
DENYING EXEMPTION.
EXT.P21 TRUE COPY OF RECOVERY NOTICE ISSUED BY THE FIRST
RESPONDENT DATED 23.7.2009 DEMANDING FURTHER INTEREST
FOR DELAYED PAYMENT OF CONTRIBUTION.
EXT.P22 TRUE COPY OF NOTICE DATED 31.8.2009 ISSUED BY THE
FIRST RESPONDENT TO THE PETITIONER.
RESPONDENTS EXHIBITS:
EXT.R1(a) TRUE COPY OF THE COMPREHENSIVE BENEFITS PROVIDED UNDER
THE ESI ACT.
//true copy//
P.S. TO JUDGE.
"C.R."
V.CHITAMBARESH, J.
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W.P.(C) No. 25639 of 2009
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Dated this the 2nd day of February, 2012.
J U D G M E N T
Can the issue of exemption from the operation of the Employees' State Insurance Act, 1948 (the 'Act' for short) be raked up in a dispute under Section 75 thereof? This is the interesting question that arises for consideration in this writ petition.
2. The petitioner is a Public Limited Company operating an Oleoresin factory which had earlier enjoyed exemption from the provisions of the Act. Ext.P3 is the order passed by the State Government granting exemption from the operation of the Act for the period from 1.1.1998 to 31.12.1998. Such exemption was granted to the permanent employees of the factory under Section 87 of the Act which is extracted hereunder:-
"87. Exemption of a factory or establishment or class of factories or establishments.- The appropriate Government may, by notification in the Official Gazette and subject to such conditions as may be specified in the notification, exempt any factory or establishment or class of factories or establishments in any specified area from the operation of this Act for a period not exceeding one year and may from time to time by like notification renew any such exemption for periods not exceeding one year at a time."
The factory has since been covered by the Act and the dispute in this case relates to the denial of exemption for the period from W.P.(C) No.25639 of 2009 2 1.1.1997 to 31.10.1997 and 1.1.2001 to 31.12.2001. Ext.P20 is the order passed by the State Government as late as on 3.6.2008 denying the exemption sought for by the petitioner and it inter alia reads as follows:
"Government have examined the matter in detail and found that the benefits under E.S.I. Scheme are far superior and beneficial to the workers when compared with the benefits provided by the KANCOR Ingredients to their employees."
It is contended that the order is laconic and that the petitioner had a legitimate expectation of securing exemption especially when it enjoyed the same during the previous period.
3. The Employees' State Insurance Corporation contended that the writ petition is not maintainable since a dispute can as well be raised under Section 75 of the Act. My attention was drawn to Section 75 (1)(g) of the Act and the relevant portion thereof is as follows:
"75. Matters to be decided by Employees' Insurance Court. - (1) If any question or dispute arises as to -
(a) ------
(b) ------
(c) ------
(d) -------
(e) -------
(f) -------W.P.(C) No.25639 of 2009 3
(g) any other matter which is in dispute between a principal employer and the Corporation, or between a principal employer and an immediate employer, or between a person and the Corporation or between an employee and a principal or immediate employer, in respect of any contribution or benefit or other dues payable or recoverable under this Act, (or any other matter required to be or which may be decided by the Employees' Insurance Court under this Act) Such question or dispute (subject to the provisions of sub-section (2-A) shall be decided by the Employees' Insurance Court in accordance with the provisions of this Act."
The contention of the Employees' State Insurance Corporation in short is that the denial of exemption could be questioned only before the Employees' Insurance Court under the Act.
4. I have heard Mr.Joseph Kodianthara, Senior Advocate on behalf of the petitioner, Government Pleader on behalf of the State and Mr.Sandesh Raja.K., Advocate on behalf of the Employees' State Insurance Corporation.
5. It may at once be noticed that Section 75(1)(g) of the Act essentially deals with the dispute between the employer and the Employees' State Insurance Corporation. The dispute is also in respect of any contribution or benefit payable under the W.P.(C) No.25639 of 2009 4 Act in respect of an establishment covered by it. Section 75(1)
(g) of the Act does not speak of a dispute with the Government which only has got the plenary power to grant exemption. The order granting or denying exemption is certainly open to judicial review under Article 226 of the Constitution of India. I am fortified in this view by the judgment in Employees' State Insurance Corporation Vs. Pondicherry Agro Service and Industries Corporation Limited {(2011)2 LLJ 608 (Madras)}. The following excerpt from the judgment is apposite:
"-------- The E.S.I. Court constituted under Section 75 has no jurisdiction to take up or sit over the decision given under Section 87 of the Act granting an exemption. On the contrary, the power to grant exemption is a plenary power given to an appropriate Government. The Court constituted under Section 75 cannot decide such matters including the validity of an exemption notification or that it should provide the basis for grant of an exemption." (emphasis supplied) The High Court of Madras had followed the judgment of the High Court of Andhra Pradesh in Regional Director, Employees' State Insurance Corporation, Hyderabad Vs. Zuari Cement Limited and others {2008 Lab. I.C. 1602} wherein it is held as follows:W.P.(C) No.25639 of 2009 5
"There is no power specifically conferred there under to provide any sort of remedy like appeal, revision or review to fall well within the powers of jurisdiction under Section 75 of the Act to consider, go into or sit over any decision or order which has been taken under Section 87 of the Act........... Therefore any order passed therein becomes final unless taken in appropriate proceedings under Article 226 of the Constitution of India by way of writ. ........ It is not for the Employees' Insurance Court acting under Section 75 of the Act to assail or set aside the same. The said order granting or rejecting exemption under Section 87 of the Act is very much binding and conclusive on the Employees' Insurance Court as constituted under Section 74 of the Act." (emphasis supplied)
6. A reading of Ext.P20 order denying exemption in the instant case would reveal that no reasons have been assigned to justify the conclusion arrived at. It would not be sufficient to merely state mechanically that the benefits under the E.S.I. Scheme are far more superior and beneficial. The various benefits extended by the petitioner and the Employees' State Insurance Corporation have to be analysed item wise. A detailed order is warranted while granting or disallowing exemption under Section 87 of the Act. This is especially so since the interest of a large section of workers are involved whose representative also deserves to be heard in the exercise. W.P.(C) No.25639 of 2009 6 The principal beneficiary of the Act is the employees who have a right to be heard as held in Fertilizer & Chemicals Travancore Ltd. v. ESI Corporation (2009 (9) SCC 485). It needs no mention that exemption under Section 87 of the Act could be granted either prospectively or retrospectively under Section 91-A of the Act.
7. The petitioner would contend that it had a legitimate expectation of getting exemption for the period in question since it enjoyed exemption earlier. There is no case for anybody that the employees of the petitioner had availed of the benefits under the Employees' State Insurance Scheme during the relevant period for which exemption was sought. The petitioner also points out that there is no justification at all to deny exemption after the lapse of several years. The Employees' State Insurance Corporation would on the other hand contend that the delay is attributable to the pendency of other litigations relating to this factory. I am of the firm view that the question of exemption under Section 87 cannot be raked up in a dispute under Section 75 of the Act. The Employees' State Insurance W.P.(C) No.25639 of 2009 7 Court constituted under Section 74 of the Act cannot decide the legality or otherwise of an order relating to exemption passed by the State Government. I also find that the order denying exemption under Section 87 of the Act is bereft of reasons revealing a total non-application of mind.
8. I therefore quash Ext.P20 order passed by the State Government and direct the third respondent to reconsider the issue in the light of the observations supra. The same shall be done with notice to the petitioner, the Employees' State Insurance Corporation as also the representative of workers. It goes without saying that recovery proceedings initiated pursuant to Ext.P20 order would also stand invalidated. The third respondent shall pass fresh orders on the question of exemption under Section 87 of the Act within a period of three months from the receipt of this judgment.
9. The writ petition is allowed as above. No costs.
V.CHITAMBARESH Judge.
nj.
V.CHITAMBARESH, J.
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JUDGMENT Dated:- 2nd February, 2012
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