Gujarat High Court
Arvind Chinubhai Mehta vs B.S.Shah - Insurance Inspector / ... on 22 April, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/20120/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 20120 of 2014
With
CRIMINAL MISC.APPLICATION NO. 20121 of 2014
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ARVIND CHINUBHAI MEHTA....Applicant(s)
Versus
B.S.SHAH - INSURANCE INSPECTOR / MANAGER & 1....Respondent(s)
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Appearance:
MR NITIN M AMIN, ADVOCATE for the Applicant(s) No. 1
MR SHASHIKANT S GADE, ADVOCATE for the Respondent(s) No. 1
MR NJ SHAH, APP for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 22/04/2015
COMMON ORAL ORDER
1 Since the question of law raised in all the captioned applications is the same, those were heard analogously and are being disposed of by this common judgment and order.
2 Rule returnable forthwith. Mr. N.J. Shah, the learned additional public prosecutor waives service of notice of rule for and behalf of the respondent No.2 - the State of Gujarat. The respondent No.1 - the Insurance Corporation, although served with the notice issued by this Court on 16.12.2014, has chosen not to appear either in person or through an advocate and oppose these Page 1 of 9 R/CR.MA/20120/2014 ORDER applications.
3 By these applications, the applicants herein original accused seek to invoke the inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973 praying for quashing of the Criminal Cases Nos.640 of 2002 and 778 of 2001 pending in the Court of the learned Metropolitan Magistrate, Court No.2, Ahmedabad, against them for the offence punishable under Sections 85(a) read with 39 and 40 of the Employees State Insurance Act, 1948.
4 The applicants before me are former Chairman & Managing Director and the Directors of the accused No.1 - Company, namely M/s. Shree Krishna Keshav Lab Limited. The said company was declared as a sick industrial company under Section 3(ii)(o) of the Sick Industrial Company (Special Provisions) Act, 1985 (SICA) on 19.10.2001. Under the scheme framed thereunder, a new management took over the charge and management of the accused No.1 - Company replacing the applicants herein.
5 It appears that the State Insurance Corporation filed a private complaint in the court of the learned Metropolitan Magistrate at Ahmedabad under Section 85(a) read with Sections 39 and 40 of the Employees' State Insurance Act, 1948 (at Annexure: 'A' to the application). The sum and substance of the complaint reads as under:
"1. That the complainant is the Insurance Inspector/Manager of the Employees' State Insurance Corporation. He is public servant within the meaning of Section 21 of the Indian Penal Code, 1860.Page 2 of 9
R/CR.MA/20120/2014 ORDER
2. That the accused are the principal employers and are responsible for supervision and control in the factor/establishment known and styled as M/s. Shree Krishna Keshav Lab Ltd. situated at Ahmedabad and it has been alloted Code No.37757467.
3. Complaint states that in accordance with law section 39 & 40 of the Employees' State Insurance Act 1948 the accused are required to pay contribution under the said Act read with Regulation 29 & 31 of the Employees' State Insurance (Genl.) Regulation 1950. the said contributions were required to be paid in respect of each employees of M/s. Shree Krishna Keshav Lab Ltd., alongwith employer's share of contribution at the prescribed rate and the contribution are required to be deposited into Employees' State Insurance Corporation Fund A/c. No.1 with State Bank of India within the specified periods. The accused have failed to pay the employer's contribution for the month of June, 03 as required under Sec. 39 & 40 of the ESI Act, 1948 read with Regulations 29 & 31 of the ESI (Genl.) Regulations, 1950 and thereby committed offences under Section 85(a) punishable under Sec. 85(i) of the ESI Act, 1948.
4. The Jt. Director has accorded sanction for this prosecution as required by section 86(1) of the ESI Act. Annexed herewith and marked Exhibit "A" is the original of the said sanction."
6 It appears that the learned Metropolitan Magistrate took cognizance of the complaints way back in the year 2004 and issued process against the accused persons. It also appears that the applicants filed discharge applications and such discharge applications were ordered to be rejected.
7 Mr. Amin, the learned advocate appearing for the applicants submitted that the complaints filed by the respondent No.1 are not maintainable. According to the provision of Section 39 of the Act, the employer has to make payment towards his contribution. According to the provision of Section 40 of the Act, the principal Page 3 of 9 R/CR.MA/20120/2014 ORDER employer shall pay the employee's and employer's contribution. If any principal employer fails to pay such contribution, it amounts to an offence punishable under Section 85 (a) of the Act. Mr. Amin submitted that the accused No.1 i.e. the Limited Company was the principal employer. No liability can be fastened upon the applicants herein in their capacity as Directors of the company.
8 The issue raised by Mr. Amin appears to be squarely covered by the decision of the Supreme Court in the case of Employees' State Insurance Corporation v. S.K. Aggarwal and others reported in AIR 1998 Supreme Court 2676. I may quote the observations made by the Supreme Court, as contained in paragraphs Nos.2, 3, 4, 5, 6, 7, 8, 9 and 10 as under:
"2. Thereupon the appellant lodged a complaint against the respondents of criminal breach of trust under Section 405 Explanation 2 of the Indian Penal Code read with Section 406 of the Indian Penal Code. On the basis of this complaint the learned Magistrate took cognizance and issued summons against the respondents to stand trial. The learned Magistrate also issued a search warrant for seizure of certain records of the company as prayed for by the complainant. Aggrieved thereby, the respondents filed an application under Section 401/482 of the Criminal Procedure code for quashing the proceedings in the said case. The High Court by its impugned judgment has quashed the proceedings on the ground that the respondents cannot be considered as 'employers' within the meaning of Explanation 2 to Section 405 read with Section 406 ofthe Indian Penal Code. Hence they were not liable for prosecution under Section 406. From this judgment the present appeal has been filed by the original complainant.
Section 405 Explanation 2 is as follows:
"405: Criminal breach of trust: Whoever, being in any
manner entrusted with property, or with any dominion
over property, dishonestly misappropriates or converts to his
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own use that property, or dishonestly uses or disposes of that property in violation of any direction of law prescribing the mode in which such trust is to be discharged, or of any legal contract, express or implied, which he has made touching the discharge of such trust, or wilfully suffers any other person so to do, commits "criminal breach of trust".
Explanation 1:....................
Explanation 2: A person, being an employer, who deducts the employees' contribution from the wages payable, to the employee for credit to the Employees' State Insurance Fund held and administered by the Employees State Insurance Act, 1948, shall be deemed to have been entrusted with the amount of the contribution so deducted by him and if he makes default in the payment of such contribution to the said Fund in violation of the said Act, shall be deemed to have dishonestly used the amount of the said contribution in violation of a direction of law as aforesaid."
Explanation 2 was inserted by the Employees' State Insurance Amendment Act 38 of 1975. Explanation 2 makes "a person being an employer" who deducts the employee's contribution from the wages payable to the employee liable for criminal breach of trust if he commits a default in the payment of such contribution to the Employees' State Insurance Fund. Under Section 11 of the Indian Penal Code the word "person" includes any company or association or body of person whether incorporated or not. The High Court has held that the term "a person being an employer" in Explanation 2 to Section 405 of the Indian Penal Code can refer only to the company who had employed the employees in question. The directors of that company could not be considered as employers under Explanation 2 to Section 405 of the Indian Penal Code. The complainant, however, contends that Explanation 2 to Section 405 of the Indian Penal Code should be read in the light of the employees' State Insurance Act, 1948. Under Section 40 of the employees' State Insurance Act the obligation to pay contribution in the Employees' State Insurance Fund has been cast on the principal employer. The relevant provisions of Section 40 are as follows: "40: Principal employer to pay contributions in the first instance:
(1) The principal employer shall pay in respect of every employee, whether directly employed by him or by or through an Page 5 of 9 R/CR.MA/20120/2014 ORDER immediate employer, both the employee's contribution.
(2) Notwithstanding anything contained in any other enactment but subject to the provisions of this Act and the regulations, if any, made thereunder, the principal employer shall, in the case of an employee directly employed by him (not being an exempted employee), be entitled to recover from the employee the employees' contribution by deduction from his wages and not otherwise:
Provided that no such deduction shall be made from any wages other than such as relate to the period or part of the period in respect of which the contribution is payable, or in excess of the sum representing the employees' contribution for the period.
(3)..............
(4) Any sum deducted by the principal employer from wages under this Act shall be deemed to have been entrusted to him by the employee for the purpose of paying the contribution in respect of which it was deducted. (5)....................."
The term "principal employer" has been defined in Section 2 (17) of the Employees' State Insurance Act, 1948 as follows: "2(17): Principal employer" means:
(i) in a factory, the owner or occupier of the factory includes the managing agent of such owner or occupier, the legal representative of a deceased owner or occupier, and where a person has been named as the manager of [the factory under Factories Act, 1948] (63 of 1948); the person so named;
(ii).............................
(iii) in any other establishment, any person responsible for the supervision and control of the establishment."
Section 2(17) defines the "principal employer" in a factory as the owner or occupier of the factory. "Occupier" of a factory is defined in Section 2(15) as having the same meaning assigned to it in the Factories Act, 1948. Section 2(n) of the Factories Act, 1948 as it stood at the relevant times, defined an "Occupier" to mean the person who has ultimate control over the affairs of the factory. Section 100 of the Factories Act dealt with the determination of occupier in certain cases. Under subsection (2) where the occupier was a company, any directors thereof could be prosecuted and Page 6 of 9 R/CR.MA/20120/2014 ORDER punished for any offence for which the occupier was liable.
3. Section 2(17) of the Employees' State Insurance Act, however, defines the principal employer as either owner or occupier taking care of all eventualities. when the owner of thefactory is the principal employer, there is no need to examine who is occupier. The owner will be the principal employer under Section 40.
4. The Employees' State Insurance Act does not define the term "employer" although under Sections 85B and 850 of that Act the term "employer" is used. The provisions of Section 40 in the light of these definitions have been considered by various High Courts in order to decided whether a director of a limited company can be considered as the principal employer liable to pay contribution under Section 40. A division Bench of the Bombay High Court in the case Suresh Tulsidas Kilachand and Ors. etc. v. collector of Bombay and Ors. Etc. (1984 [17] Labour and Industrial cases 1614) held that a director of a company by virtue of being a director is not principal employer contemplated by Section 2(17) of the Employees' State Insurance Act. He is not personally liable to pay employer's contribution under the Act. In the context of Section 2(17) read with Section 2(15) the Court held that whether a person is occupier or not has to be ascertained with reference to whether he is in ultimate control over the factory. When the definition of principal employer in Section 2(17) refers to the "owner" or "occupier" of a factory, the principal employer can be either the owner or the occupier depending upon the facts of each case. When there is an owner of the factory that owner must be considered as the principal employer liable for contribution.
6. Under Section 40 the words "owner" and "occupier" have been used disjunctively. The Court also referred to Section 100 of the Factories Act and said that even under the Factories Act, 1948, the Legislature has clearly contemplated that in the case of a factory, a company can be the "occupier". Therefore, when the owner of a factory is a company it is the company which is the principal employer and not its director. The Bombay High Court overruled the judgment of the single Judge of the Bombay High Court in so deciding.
7. The same view has been taken by the Madhya Pradesh High Court in the case of Employees' State Insurance Corporation, Indore v. Kailashchandra and Ors. (1989 [22] Labour and Industrial Cases Page 7 of 9 R/CR.MA/20120/2014 ORDER
760). The Madhya Pradesh High Court also said that when there is a default in payment of contribution by the company, the managing director, or other directors cannot be made personally liable. The contribution can be recovered from the company as the principal employer.
8. In the case of Employees' State Insurance corporation, chandigarh v. Gurdial singh and Ors. (1991 [24] Labour and Industrial Cases 52), this court held that the directors of a private limited company were not personally liable to pay contributions under the employees' state Insurance Act, 1948. The Court was considering a case where a private limited company was the owner of the factory and the occupier of the factory had been dully named under the Factories Act, 1948. The court said that the directors did not come within the definition of clause 1 of section 2(17) of the Employees' State Insurance Act. This Court also disapproved of the decision of a Single Judge of the Bombay High Court which has been subsequently overruled by the Division Bench of the Bombay High Court in the case of suresh Tulsidas Kilachand and Ors. Etc. v. Collector of Bombay and Ors. etc. (supra).
9. Therefore, even if we read the definition of "principal employer"
under the employees' State Insurance Act, 1948 in Explanation 2 to section 405 of the Indian Penal Code, the directors of the company, in the present case, would not be covered by the definition of "principal employer" when the company itself owns the factory and is also the employer of its employees at the head office.
10. In any event, in the absence of any express provision in the Indian Penal code incorporating the definition of "principal employer" in Explanation 2 to Section 405, this definition cannot be held to apply to the term "employer" in Explanation 2. As the High Court has observed, the term "employer" in Explanation 2 must be understood as in ordinary parlance. In ordinary parlance it is the company which is the employer and not its directors either singly or collectively."
9 Mr. Shashikant Gade, the learned advocate appearing for the respondent No.1 has placed reliance on the decision of the Supreme Court in the case of Sheoratan Agarwal v. State of M.P. reported in (1984) 4 SCC 352 and submitted that a person who is Page 8 of 9 R/CR.MA/20120/2014 ORDER incharge and responsible for the daytoday affairs of the company can be prosecuted under the provision of the E.S.I. Act. According to Mr. Gade, the directors being incharge of the management of the company, they are liable. I am afraid, this decision is of no avail to the Insurance Corporation. This principle has no application at all in light of the decision of the Supreme Court referred to above in the case of S.K. Aggarwal (supra).
10 In view of the above, the complaints should fail.
11 In the result, these applications are allowed qua the applicants herein. The proceedings of the Criminal Cases Nos.640 of 2002 and 778 of 2001 pending in the Court of the learned Metropolitan Magistrate, Court No.2, Ahmedabad, pending in the Court of the learned Metropolitan Magistrate, Court No.2, Ahmedabad, are ordered to be quashed qua the applicants herein. Consequently, all the further proceedings pursuant thereto stand terminated. Rule is made absolute qua the applicants herein. Direct service is permitted.
(J.B.PARDIWALA, J.) chandresh Page 9 of 9