Supreme Court - Daily Orders
Assistant Provident Fund ... vs The Management Of Rsl Textiles India ... on 3 January, 2017
Bench: Kurian Joseph, Rohinton Fali Nariman
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 96-97 OF 2017
[@ SPECIAL LEAVE PETITION (C) NOs. 1879-1880 OF 2015]
ASSISTANT PROVIDENT FUND COMMISSIONER,
EPFO AND ANR. Appellant(s)
VERSUS
THE MANAGEMENT OF RSL TEXTILES INDIA PVT. LTD.
THR. ITS DIRECTOR. Respondent(s)
J U D G M E N T
KURIAN, J.
Leave granted.
1. The appellants are before this Court, aggrieved by the final impugned Judgment and order dated 13.11.2013 in Writ Appeal No. 1639 of 2011 in Writ Petition No. 9850 of 2010 and Writ Appeal No. 1640 of 2011 in Writ Petition No. 26957 of 2010 passed by the High Court of judicature at Madras.
2. The High Court has taken a view that in the absence of a finding regarding mens rea/actus reus on the part of the employer, action under Section 14B of the Employee's Provident Fund and Miscellaneous Provisions Act, 1952 cannot be sustained. Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.01.07 10:25:13 IST Reason:
3. This issue is now wholly covered against the appellants in the decision rendered by this Court in Mcleod Russel India Limited Vs. Regional Provident 2 Fund Commissioner, Jalpaiguri and Others, reported in (2014) 15 SCC 263, wherein it has been held in paragraph 11 that ".....the presence or absence of mens rea and/or actus reus would be a determinative factor in imposing damages under Section 14-B, as also the quantum thereof since it is not inflexible that 100 per cent of the arrears have to be imposed in all the cases. Alternatively stated, if damages have been imposed under Section 14-B, it will be only logical that mens rea and/or actus reus was prevailing at the relevant time."
4. In the impugned Judgment, at paragraph 23, it has been specifically held by the High Court that "In this case, there is no finding rendered by the original authority or the appellate authority with regard to mens rea or actus reus, except saying financial crises cannot be a reason to escape."
5. In view of the above, these appeals are dismissed.
No costs.
.......................J. [ KURIAN JOSEPH ] .......................J. [ ROHINTON FALI NARIMAN ] New Delhi;
January 03, 2017.
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ITEM NO.44 COURT NO.7 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 1879-1880/2015
(Arising out of impugned final judgment and order dated 13/11/2013 in WA No. 1639/2011 13/11/2013 in WA No. 1640/2011 13/11/2013 in WP No. 26957/2010 13/11/2013 in WP No. 9850/2010 passed by the High Court Of Madras) ASSISTANT PROVIDENT FUND COMMISSIONER, EPFO AND ANR. Petitioner(s) VERSUS THE MANAGEMENT OF RSL TEXTILES INDIA PVT. LTD. THR. ITS DIRECTOR. Respondent(s) (with interim relief and office report) Date : 03/01/2017 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Amit Tyagi, Adv.
Mr. M. Yogesh Kanna, Adv.
For Respondent(s) Mr. T. Harish Kumar, Adv.
Mr. Navneet Dugar, Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
The appeals are dismissed in terms of the signed non-reportable Judgment.
Pending interlocutory applications, if any, are disposed of. (Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar (Signed non-reportable Judgment is placed on the file)