Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

M/S.Bihar Cement Concrete Prod vs Employees Provident Fund Orgn on 8 August, 2012

Author: Aparesh Kumar Singh

Bench: Aparesh Kumar Singh

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W. P. (C) No. 785 of 2007
      M/s. Bihar Cement Concrete Products                                          ...   Petitioner
                                        Versus
      The Employees Provident Fund Organization & others...       Respondents
                                        ­­­­­­­
      CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH
                                        ­­­­­­
      For the Petitioner                       : Mr. D.K.Pathak,Adv.
      For the Respondents                      : Mr. P. P. N. Roy, Sr.Adv. 
                                        ­­­­­­

03/08.08.2012

Heard learned counsel for the parties. 

This writ petition has been preferred for quashing the order dated  16.11.2006   issued   by   the   respondent   no.2,   Regional   Provident   Fund  Commissioner, whereby he has assessed the damages under Section 14­ B of the Employee Provident Fund and Misc. Provision Act, 1952.   The  petitioner has also sought for quashing of the order dated 11.01.2007  passed by the respondent no.2, wherein an application for review on  behalf of the petitioner against the order passed under Section 14­B has  been rejected stating that the same cannot be re­opened. The petitioner  has also sought for quashing of the order dated 14.12.2006 issued under  the signature of respondent no.2 under Section 8F of the Act, whereby  the bankers of the petitioner have been directed to attach the amount  demanded and remit it to the respondents. 

Learned   counsel   for   the   petitioner   submits   that   the  Establishment, in question, was earlier in the name of the father of the  petitioner   and   on   his   death   the   Adityapur   Industrial   Area   Authority  allowed   the   transfer   of   the   name   of   the   Firm   in   the   name   of   the  petitioner   vide   order   dated   27.01.2006.     It   is   further   submitted   that  earlier   vide   order   dated   26.05.2006,   the   Regional   Provident   Fund  Commissioner   had   raised   a   demand   for   payment   of   interest   and  damages for the belated payment under Sections 7Q and 14­B of the Act  of 1952. However, it is submitted that the petitioner protested against  the said demand as it was passed without any opportunity of hearing to  the petitioner­establishment whereafter notices were again issued  vide  Annexure­ 6 dated 18.09.2006 to the petitioner asking him to show cause  why   the   orders   under   Section   14B   for   payment   of   damages   be   not  passed   against   it   for   having   committed   default   in   payment   of   the  provident   fund.   It   is   submitted   that   the   petitioner   sought   time   on  09.10.2006 giving reasons of his ill health and thereafter the case was  adjourned. Another request was made on 16.10.2006  vide  Annexure­8,  wherein it is stated on behalf of the petitioner that R.P.F.C was informed  that  the  name  of  the petitioner's establishment has been subsequently  ­2­ transferred   in   the   name   of   the   present   petitioner   and   also   the  outstanding dues levied for certain payment of interest have been made  in lieu of the demand raised earlier, which should be adjusted against  the   outstanding   dues.   It   appears   from   a   perusal   of   the   said   letter  contained   at   Annexure­8   dated   16.10.2006   that   petitioner   sought  exemption   from   payment   of   Rs.   50,621/­   as   unpaid   interest   under  Section 7Q of the Act.  It was also submitted on behalf of the petitioner,  if no such exemption is granted the petitioner is liable to pay under any  circumstances and for that four installments for payment of the same be  granted.   It is submitted that without allowing further time the order  contained at Annexure­9 has been passed by the Respondents­R.P.F.C.,  wherein   the   aforesaid   demand   under   the   provisions   of   Section   14­B  have been assessed as penal damage of Rs. 1,85,713/­ and penal interest  of   Rs.   50,621.00   under   Section   7Q   and   the   Establishment   have   been  directed to pay the said amount within 15 days on receipt of this order,  failing which steps for recovery under the relevant provisions of the Act  could be undertaken.  

The   petitioner   being   aggrieved   by   the   impugned   order,   had  moved this Court and also consequential orders, by which the bankers  of the petitioner have been asked to attach the amount and remit the  amount due as per the impugned order in favour of the Respondents­ Organization. 

Learned counsel for the respondents, on the other hand, submits  that the petitioner was originally assessed under the aforesaid Act since  1982 and has been regular defaulter.   It is further submitted that the  order   impugned   has   been   passed   after   giving   opportunity   as   would  appear from the averments and the documents annexed on the part of  the petitioner himself.  It is further submitted that the contention of the  petitioner that the order passed under Section 14­B should be reviewed  under  Section  7B  of   the  Act  is   misconceived   as  the  powers   of  under  section 7B is available against the orders passed under Section 7A of the  Act.  It is further submitted that the petitioner had an alternative remedy  where pre­deposit is required to be made, but in stead of availing the  same the petitioner had moved this Court in writ jurisdiction and as  such there is no flaw in the decision making process on the part of the  E.P.F.O. Further the impugned order also does not suffer on account of  lack of following the principle of natural justice, as the petitioner kept  on   asking   for   time   in   relation   to   the   assessment   of   damages   under  section 14­B,  obviously  since  the  original  demand  had also not been  ­3­ deposited in time leading to initiation of proceeding for assessment of  damages and interest under Section 7Q and 14­B of the Act. Moreover, it  is   submitted   that   the   impugned   order   has   taken   into   account   the  contention of the petitioner relating to financial difficulties and clearly  stated   that   these   are   no   mitigating   circumstances   to   rescue   the  petitioner's establishment from statutory liability arising under the Act  as   the   Act   itself   is   a   beneficial   piece   of   legislation   intending   to  ameliorate the conditions of the deprived section of the society being  the workmen covered under the Act.  It is submitted that the demands  have   been   made   for   long   and   because   of   failure   on   the   part   of   the  petitioner to deposit the original amount under damages and interest  has been levied in terms of the Act. 

I   have   heard   learned   counsel   for   the   parties,   and   after   going  through the records including the impugned order, it appears that the  respondents   had   after   passing   of   the   previous   order   as   contained   in  Annexure­4,   reconsidered   the   question   relating   to   assessment   of  damages   and   issued   fresh   notices   as   contained   in   Annexure­6   dated  18.09.2006. Thereafter the petitioner sought repeated time and in fact  did not come with any cogent reason or document to justify any reasons  for being relieved of the assessment of damages or less assessment of  damages.  It is also not in dispute that the assessment of damages was  done when the original amount lying with the Establishment has not  been   paid   and   ultimately   beneficiaries   of   the   said   amount   being   the  workmen, in question, are deprived for a long period of the benefits of  the   Beneficial   Scheme,   in   question.     From   perusal   of   the   impugned  order, it appears that the authorized representative of the petitioner had  himself   appeared   on   notice   and   made   his   submission   before   the  Respondents­R.P.F.C., who took into the account the contention of the  petitioner relating to the question of financial difficulties and prolonged  illness of the original Proprietor for certain periods, but has proceeded  to hold that the employer cannot escape from the statutory liability for  payment of provident fund dues on account of such alleged financial  difficulties.   The   respondents   authorities   has   thereafter   proceeded   to  assess the damages under section 14­B as well as penal interest under  section 7Q of the Act.

From the aforesaid facts, it, therefore, appears that neither the  principle of natural justice has been violated in passing the impugned  order   nor  the   contention  of  the  petitioner   have   not  been  considered  while passing the impugned order.   It  is  trite  that in exercise of powers  ­4­ of   judicial   review   under   article   226   of   the   Constitution   of   India   in  certiorari jurisdiction,   it   is   the   decision   making   process which is  subject  to judicial review  and  not the correctness or otherwise of the  decision in the nature of an appeal. The appellate remedy was already  available under the aforesaid Act of 1952 to the petitioner who has failed  to   pursue   the   same   and   came   to   this   Court   straightway.     In   the  circumstances, I do not find any infirmity in the impugned order or in  the decision making process as such the writ petition is dismissed. 

(Aparesh Kumar Singh,J) jk