Bombay High Court
Bank Of Baroda vs State Of Maharashtra on 16 April, 2013
Author: S.C. Dharmadhikari
Bench: S.C.Dharmadhikari
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kps
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.3785 OF 2011
1 Bank of Baroda
Having its address at
3rd Floor, Baroda House,
Behind Diwan Shopping Centre,
SV Road, Jogeshwari-West,
Mumbai-400102.
2 Bijoy Chakravarti
Age 47 years,
Occ: Chief Manager.
Having address at
Bank of Baroda,
Baroda Sun Tower,
C-34, G Block,
Bandra Kurla Complex,
Bandra East, Mumbai-51.
3 Vijay Bhatkar,
Age : 60 years,
Occ: Retired,
Then Deputy General Manager,
Had his address at
3, Walchand Hirachand Marg,
Ballard Estate, Mumbai-400001.
4 Vinayak Kadam,
Age : 54 years,
Occ: Chief Manager,
Having address at Bank of Baroda,
Mandvi Branch, Mumbai.
5 K.J.Patil,
Age : 54 years,
Occ: Manager,
3rd Floor, Baroda House,
Behind Diwan Shopping Centre,
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S.V.Road, Jogeshwari East,
Mumbai-400102. ..Petitioners
-Versus-
1 State of Maharashtra.
Through Advocate for the
State of Maharashtra,
High Court, Bombay.
2 Mr.D.B.Khedkar,
Adult, Occ: Inspector,
Security Guard Board for
Greater Mumbai and Thane District,
Bhandup, Mumbai-400078.
ig ..Respondents
WITH
WRIT PETITION NO.3866 OF 2011
1 Bank of Baroda,
having its address at:
Tardeo Branch, Everest,
J.D.Road, Tardeo,
Mumbai-400034.
2 Mr.M.D.Mallya,
Age : 59 years,
Chairman and Managing Director,
having address at: Bank of
Baroda, Baroda Corporate Centre,
C-26, G-Block, Bandra Kurla Complex,
Bandra East, Mumbai-400051.
3 Arun Tiwari,
Age : 54 years, General Manager,
having his address at: Bank of Baroda,
Greater Mumbai Zone, 3, Walchand
Hirachand Marg, 3rd Floor,
Ballard Pier, Mumbai-400001.
..Petitioners
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-versus-
1 State of Maharashtra.
Through its office at
Advocates for the State of
Maharashtra, High Court,
Bombay.
2 Mr.S.L.Naik,
Adult, Occ: Inspector,
Security Guard Board for
Greater Mumbai and Thane District,
Bhandup, Mumbai-400078.
ig .............
Mr.Sudhir Talsania, Senior Advocate a/w Mr.Vishal Talsania and
Ms.Radha Ved i/by Sanjay Udeshi & Company, for the Petitioners.
Mr.A.S.Shitole, APP, for the Respondent No.1/State.
Mrs.Lata Desai a/w Mrs.Pallavi Divekar, for the Respondent No.2.
............
CORAM : S.C.DHARMADHIKARI, J.
Reserved on : 26th March, 2013.
Pronounced on : 16th April, 2013 Judgment:
1 Rule.
2 The Respondents waive service. By consent, Rule is made returnable forthwith.
3 Since both Writ Petitions involve common questions, they are being decided by this common judgment. For properly appreciating the arguments of the parties, the facts in Writ Petition No.3785/2011 are referred to.
4 By this Writ Petition under Article 227 of the Constitution of
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India r/w Section 482 of the Code of Criminal Procedure, 1973, the Petitioners are challenging the order of the learned Additional Chief Metropolitan Magistrate, 38th Court, Ballard Estate, Mumbai in Complaint being CC No.13136/SS/2010 issuing a process and calling upon the Petitioners to appear in person or by pleader on the date and time specified in the same.
5 The Petitioners are also seeking to quash the said complaint being CC No.13136/SS/2010.
6 The Respondent No.2/original Complainant is the Inspector, Security Guards Board for Greater Mumbai and Thane District. He states that he is Inspector appointed under Section 16 of the Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 (for short, "the said Act"). Sub-Section (1) of Section 4 of the said Act, empowers the State of Maharashtra to make a Scheme. The Government has, accordingly, made a Scheme known as Private Security Guards (Regulation of Employment & Welfare) Scheme, 2002 (for short "the said Scheme"). By Section 6 of the said Act, the State Government has established a Board known as Security Guards Board for Brihan Mumbai and Thane District (for short "the said Board"). In paragraphs 3, 4, 5, 6 and 7 of the complaint, this is what is alleged:-
"3. Accused No.1 an Establishment as defined in clause 2(4) of Maharashtra Private Security Guards Act 1981. "Establishment" means an Establishment as defined in clause (8) of section 2 of the Bombay Shops and Establishments Act, 1948 (Bom.LXXIX of 1948). Accused No.2 is the Chief Manager State, Accused No.3 is the Dy. Gen. Manager, Accused No.4 is the Chief Manager & Accused No.5 is the Manager of Accused No.1. They are the persons to whom the affairs of the Establishment are entrusted, and who has the ultimate control over the affairs of the Establishment, they are therefore principal employer within the meaning of ::: Downloaded on - 09/06/2013 19:50:35 ::: *5* wp.3785.3866.11.con.sxw section 2(8) of the "The Maharashtra Private Security Guards Act, 1981" which defines as under:-
Section 2(8): "Principal Employer", in relation to any class or classes of the Security Guards deployed in factory or establishment by the agency or agent or Board means the person who has ultimate control over the affairs of such factory or establishment and includes any other person to whom the affairs of such factory or establishment are entrusted whether such person is called authorized representative, manager or by any other name prevailing in the factory or establishment.
Accused No.2 is the Chief Manager State, Accused No.3 is the Dy. Gen. Manager, Accused No.4 is the Chief Manager & Accused No.5 of Accused No.1, and they are the persons to whom the affairs of the Establishment are entrusted. Accused Nos.2 to 4 are the persons to whom day to day affairs of Accused No.1 is/are entrusted and they are the persons responsible for the affairs of the Accused No.1. The Accused No.2 to 4 has the ultimate control over the affairs of the establishment. The accused are therefore, principal employers within the meaning of said Act and Scheme also.
4. The Establishment of Accused No.1 is situated at Fiazen Apartment, S.V. Road, Jogeshwari (W), Mumbai 400102. The Head Office of the Accused No.1 is situated at Baroda House, S.V.Rd., Jogeshwari (W), Mumbai 4000102.
5. The Complainant states that the Accused No.1 is registered Principal Employer being Registration No.2485 dated . The Principal Employer is registered under Maharashtra Private Security Guards (Regulation of Employment & Welfare) Scheme, 1981 and is also covered under provisions of Clause 13(1) of the new Scheme. The Complainant states that as per Clause 25(2) of the new Scheme, it is obligatory on the registered principal employer, "that the registered Principal Employer shall not employ a security guard other than a security guard who has been allotted to him by Secretary in accordance with the provisions of the Scheme."::: Downloaded on - 09/06/2013 19:50:35 :::
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6. Under sub-section 2 of Clause 25, the Accused are under obligation to engage the Security Guards only who are allotted to them as per provisions of new scheme.
7. The Complainant visited the Establishment of Accused on 17.12.2009 at 11.30 am, Faizen Apartment, S.V. Road, Jogeshwari (W), Mumbai 4000102, on which day the Complainant found 1 Security Guards (Mr.Taufiz Khan) on duty who where engaged through security agency by name M/s Clear Secured Services Pvt.Ltd.. The accused are engaging in all 2 Security Guard through the said Agency. At the time of visit of the Complainant, Mr.K.J.Patil, Manager was present on behalf of the Accused. The Complainant noted the wages, duty hours, date of payment, ESIC, PF, Leave Wages and their other working conditions of the Security Guard present on duty and obtained his signature of the security guard against his names & details. The complainant also obtained the signature of the representative of the accused who was present at the time of inspection along with the seal of the accused establishment. The complainant further directed the accused, to produce records marked on page 2 of the Inspection Report and to comply with the directions as per page 2 of Inspection Report within stipulated time. However, the accused failed to produce the same and comply with the directions within the stipulated time. As the accused did not comply with remarks dated 17.12.2009 the complainant issued them show caused notices dated 30.12.2009.
The Complainant pointed out that by not engaging Guards allotted to them Accused were contravening the provisions of the said Act and Scheme and directed the Accused to engage only there Registered Guards with the Board.
The Accused replied to the show cause notice vide their letter dated 05.01.2010 wherein they stated that they were unaware of the visit remarks and that they will advise M/s DSPL the housekeeping agency to get in touch with the Board and comply with the visit remarks.
The Complainant vide letter 18.01.2010 replied ::: Downloaded on - 09/06/2013 19:50:35 ::: *7* wp.3785.3866.11.con.sxw to the Accused said letter and informed the Accused about handing over the visit remarks to Mr.K.J.Patil, Manager of Branch Office and that as the Accused was registered with the Board they have to engage Board Guards only.
The Accused once again sent a letter on 07.01.2010 to the Board requesting the Board not to take legal action against them. The complainant vide letter dated 18.01.2010 again directed the accused to employ Security Guards of the Board."
7 Thus, by failing to engage the Guards allotted to them by the Board under the provisions of the Scheme, the Petitioners/ accused have contravened the provisions of Clause 25(2) of the Scheme. They have committed an offence under the said Clause read with Clause 42 thereof.
8 On such complaint being filed, the Petitioners received the summons dated 12.10.2011 from the Court of Additional Chief Metropolitan Magistrate, 38th Court, Ballard Estate, Mumbai calling upon them to appear on 15.11.2011 at 11:00 AM. It is being aggrieved and dissatisfied with these summons and seeking quashing of the complaint itself that this Writ Petition has been filed.
9 Mr.Talsania, learned Senior Counsel appearing for the Petitioners/ Accused, submitted that the complaint read as whole does not disclose commission of any offence much less as punishable under the above referred provisions. It is urged that the allegations read as whole do not make any offence as against the Petitioners. The Petitioner No.1 is not the Employer or the Principal Employer within the meaning of the said Act. The two personnel are direct employees of the M/s Clear Secured Services Private Limited. The Petitioners cannot be said to be the persons who have ultimate control over the affairs of the Establishment and when the entire administration, management functioning and maintenance of ATM premises were outsourced to the service provider. The service ::: Downloaded on - 09/06/2013 19:50:35 ::: *8* wp.3785.3866.11.con.sxw provider would be the Principal Employer within the meaning of the said Act and not the Petitioner No.1. Therefore, the complaint could not have been filed as against them.
10 The complaint itself contains contradictory and self defeating averments. Mr.Talsania submitted that the complaint as against the Petitioner Nos.2 to 5 is ex-facie not maintainable. The Petitioner Nos.2 to 5 are being proceeded against in vicarious capacity. The Act does not provide for any vicarious liability. The Petitioners, therefore, cannot be proceeded against in any event.
11 It is then submitted that this Court has already taken note of such pleas of parties like the Petitioners and yet the Inspector proceeds to allege that each of the Petitioners have committed offence and made punishable under the said Scheme. For all these reasons, Mr.Talsania submits that the present Writ Petition be allowed. 12 Mrs.Desai, learned counsel appearing for the Respondent No.2/ Board, however, submits that the accused are registered with the Board as Principal Employer under Registration No.2485. As per the clause 25(2) of the said Scheme, every registered Principal Employer is under obligation to engage the registered security guards of the Board.
When the Inspector visited the Establishment of the Petitioners, he found one unregistered security guard by name Taufiq Khan on duty. After inquiries, it was stated that two security guards were engaged through the Security Agency. Despite the directions and subsequent show cause notice, the Petitioners failed and neglected to engage the registered security guards of the Board, therefore, they have committed offence under Clause 42 of the said Scheme. Thus, all ingredients necessary to constitute an offence under Clause 25(2) of the said Scheme r/w Section 3(3) of the said Act are present and the Complaint, therefore, should not be quashed.
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13 Mrs.Desai submits that all pleas that have been raised by
Mr.Talsania at the best would constitute the defence of the Petitioners and which they can always be raised at the trial. At this stage, no case is made out for quashing the complaint and the order issuing summons. She also submits that the argument of Mr.Talsania that the work of safeguarding and protecting the establishments of ATMs has been outsourced, has no substance. The agreement between the Petitioners and M/s Diebold Systems Private Limited does not include providing of security services of any nature. For all these reasons, if two security personnel were deployed by the agency, then, that is enough for proceeding against the Petitioners.
Mrs.Desai has relied upon the orders passed by this Court in Criminal Writ Petition No.1420/2010 (M/s FSI Global Business Solutions (India) Pvt.Ltd. and another v/s Mr.M.A.Parulekar & others) dated 30.08.2011. She also relies upon the order passed in the case of ICICI Bank v/s State of Maharashtra and others reported in 2010 III CLR 725. For all these reasons, she submits that the present Writ Petition be dismissed.
14 For properly appreciating the rival contentions, firstly a reference to the complaint allegations is necessary. The complaint is filed by the Inspector of the Respondent No.2/Board against the Petitioners and after referring to the act, what is alleged is that the Petitioner No.1 is an establishment as defined in Section 2(4) of the said Act. The Petitioner No.2 is stated to be the Chief Manager (State), the Petitioner No.3 is Deputy General Manager, the Petitioner No.4 is the Chief Manager and the Petitioner No.5 is the Manager of the Petitioner No.1. It is alleged that they are the persons to whom the affairs of the Establishment are entrusted and who have ultimate control over the affairs of the Establishment, therefore, they are Principal Employers within the meaning of Section 2(8) of the said Act. After referring to their posts, ::: Downloaded on - 09/06/2013 19:50:35 ::: *10* wp.3785.3866.11.con.sxw what is alleged is that they are the persons to whom the day to day affairs of the Petitioner No.1 are entrusted and they are responsible for the affairs of the Petitioner No.1. It is alleged that at the establishment of the Petitioner No.1 at Jogeshwari, Mumbai, it was noticed that the security guard through one agency was appointed. The Manager was present when the visit of the Inspector was held. The Inspector noted the wages, duty hours, date of payment and details of working conditions of the security guard present on duty and obtained his signature against his name and details. It is alleged that two security guards were engaged through a security agency by name M/s Clear Secured Services Private Limited. The signature of the representative of the Petitioners was also obtained. That is how it is alleged that the Petitioners have violated the provisions of the said Act and Scheme. By employing security guards through the security agency and failing to engage the guards allotted to them by the Board, the Scheme has been contravened and which is an offence as enumerated above.
15 Mrs.Desai is, therefore, justified in placing reliance upon the said Act and the Scheme.
16 As is rightly urged that this is an Act for regulating the employment of Private Security Guards employed in factories and establishments in the State of Maharashtra and for making better provision for their terms and conditions of employment and welfare, through the establishment of a Board therefor. The Preamble to the said Act reads as under:-
"An Act for regulating the employment of Private Security Guards employed in factories and establishment in the State of Maharashtra and for making better provisions for their terms and conditions of employment and welfare, through the establishment of a Board therefor, and for matters connected therewith."::: Downloaded on - 09/06/2013 19:50:35 :::
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17 The Act contains certain definitions one of which is of the
term "agency or agent" which is defined in Section 2(1). The "agency or agent" in relation to a Security Guard means an individual or body of individuals or a body corporate, who or which employs Security Guards in his or its employment on wages and undertakes to execute any security work or watch and ward work on contract, for any factory or establishment by engaging Security Guards in his or its employment, but does not include a sub-agency or sub-agent or the Board. The term "employer" is defined in Section 2(3) and in relation to a Security Guard in the direct employment of an agency or agent and deployed in a factory or establishment through such agency or agent, means such agency or agent.
18 In other words, the security guard is not an employee, in the present case, of the Petitioners, but he is employed by M/s Clear Secured Services Private Limited. That this M/s Clear Secured Services Private Limited is an employer of that security guard, is the matter which is to be viewed and considered distinctly, is the stand of the Petitioners herein. 19 As far as the present case is concerned, the Petitioner No.1 is alleged to be an establishment. It is alleged to be the Principal Employer, therefore, even if the agency or agent has deployed security guards in a factory or establishment as long as a person or entity like the Petitioners are proceeded against on the footing that they have ultimate control over the affairs of the establishment and later part of the definition in Section 2(8) of the term "Principal Employer" is inclusive so as to bring within its fold any other person to whom the affairs of such factory or establishment are entrusted, that is not something by which the Petitioners can straightaway wash of their hands and urge that no offence is committed ::: Downloaded on - 09/06/2013 19:50:35 ::: *12* wp.3785.3866.11.con.sxw by them. The allegations in the complaint proceed on the footing that the Petitioners have ultimate control over the affairs of the establishment. The Petitioner Nos.2 to 4 are arraigned as accused on further footing that they are authorized representatives, Managers and to whom the affairs of the establishment of the Petitioners have been entrusted. 20 The term "security guard" or "private security guard" is defined in Section 2(10) to mean as under:-
"2(10). "Security Guard" or "Private Security Guard" means a person who is engaged through any agency or agent or Board to do security work or watch and ward work in any factory or establishment but does not include the members of any principal employer's family or any person who is a direct employee of the principal employer."
21 The obligation of the State Government is to formulate the Scheme for ensuring employment of Security Guards. The Scheme is defined by Section 2(9) to mean a Scheme made under this Act. The Scheme ensures not only regular employment of security guards, but also provides for registration of the Principal Employer or Security Guards in any factory or establishment and provides for terms and conditions of the employment of security guards and makes a provision for general welfare of such security guards. The Scheme may provide for any or all matters enumerated in Section 3(2). It is, therefore, common ground that the Scheme in the present case has been formulated and prepared by the State Government. The Act also envisages monitoring and supervising of all the acts including the obligation of the Board to administer the Scheme. In that endeavour, the Board has been empowered to make appointments of the Inspectors and their powers are enumerated in Section 16. Sections 16 and 17 read as under:-
"16. Inspectors and their powers.::: Downloaded on - 09/06/2013 19:50:35 :::
*13* wp.3785.3866.11.con.sxw (1) The Board may appoint such persons as it thinks fit to be Inspectors possessing the prescribed qualifications for the purposes of this Act or of any Scheme and may define the limits of their jurisdiction.
(2) Subject to any rules made by the State Government in this behalf, an Inspector may:-
(a) enter and search at all reasonable hours, with such assistants as he thinks fit, any premises or place, where Security Guards are employed or work is given out to Security Guards in any factory or establishment, for the purpose of examining any register, record of wages or notices required to be kept or exhibited under any Scheme, and require the production thereof, for inspection;
(b) examine any person whom he finds in any such premises or place and who, he has reasonable cause to believe, is a Security Guard employed therein or a Security Guard to whom work is given out therein;
(c) require any person giving any work to a Security Guard or to a group of Security Guards to give any information, which is in his power to give, in respect of the names and addresses of the persons to whom the work is given, and in respect of payments made, or to be made, for the said work;
(d) seize or take copies of such registers, records of wages or notices or portions thereof, as he may consider relevant, in respect of an offence under this Act or any Scheme, which he has reason to believe has been committed by an employer [or principal employer]; and
(e) exercise such other powers as may be prescribed:
Provided that, no one shall be required under the provisions of this section to answer any question or make any statement tending to incriminate himself.
(3) Every Inspector appointed under this section shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
17. Cognizance of offences.
(1) No Court shall take cognizance of any offence made punishable by a Scheme or of any abetment thereof, except on a complaint in writing made by an Inspector or by a person specially authorised in this behalf by the ::: Downloaded on - 09/06/2013 19:50:36 ::: *14* wp.3785.3866.11.con.sxw Board or the State Government.
(2) Notwithstanding anything contained in the Code of Criminal Procedure, 1973, an offence made punishable by a Scheme or an abetment thereof shall be triable only by a Metropolitan Magistrate or a Magistrate of the first class."
22 A bare perusal of the same would indicate that the Inspectors have been given powers so that the implementation of the Scheme is smooth, proper and fair, so that the interest and welfare of security guards is protected. The offences are those which are enumerated in the Scheme and therefore, the Court can take cognizance of any offence punishable by the Scheme or any abetment thereof.
23 There are exemptions which can be given from the operation of all or any of the provisions of the Act or the Scheme made thereunder and that can be given vide Section 23 to all or any class or classes of Security Guards and on satisfaction mentioned in Section 23 being reached.
24 As far as the Scheme is concerned, the same is entitled "The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Scheme, 2002. Clause-2 sets out the objects and application of the Scheme and reads thus:-
"2. Objects and Application:-
(1) Objects:- The objects of the Scheme are :-
(i) to regulate employment of Private Security Guards employed in factories and establishment, and to make better provisions for their terms and conditions of employment and welfare through the establishment of a Board therefor and for matters connected therewith; (2) Application:- This Scheme shall apply to the registered Security Guards of the Board and the Security Guards in the employment of an employer agency deployed in any factory or establishment and employer agencies and registered principal employers, [in the State of ::: Downloaded on - 09/06/2013 19:50:36 ::: *15* wp.3785.3866.11.con.sxw Maharashtra] in the areas specified in the Scheduled appended hereto."
25 In Clause-3, the word "interpretation" is used as title, but that clause sets out various definitions. Some of the definitions in the Scheme are as under:-
"(b) "Board" means the Security Guards Board for Brihan Mumbai and Thane District constituted under Section 6 of the Act for the areas specified in this Schedule;
(e) "Employer agency" means an employer agency within the meaning of the term "Employer" as defined in section 2(3) of the Act which directly employs Security Guards and supplies them to principal employer for deploying in his factory or establishment and whose security guards are granted exemption by the Government;
(i) "register of employer agency" means the register of employer agency as defined in entry (e), registered with the Board maintained by the Board under the Scheme;
(j) "register of principal employers" means the register of principal employers maintained by the Board under the Scheme;
(k) "register of Security Guards" means the register of registered Security Guards of the Board and the Security Guards of the employer agency registered with the Board, maintained under the Scheme;
(l) "register of principal employer" means the principal employer whose name is for the time being entered in the register of principal employer maintained by the Board;"
26 In the present case, violation of clause-25 has been alleged. Clause-25 sets out obligations of registered principal employers and reads as under:-
::: Downloaded on - 09/06/2013 19:50:36 :::*16* wp.3785.3866.11.con.sxw "25. Obligations of registered principal employers:-
(1) Every registered principal employer shall accept the obligations of this Scheme.
(2) A registered principal employer shall not employ a Security Guard other than a Security Guard who has been allotted to him by the Secretary in accordance with provisions of clause 8(e):
Provided that prohibition contained herein not apply to the Security Guards directly employed by registered principal employers.
(3) A registered principal employer shall, in accordance with instruction as may be given by the Board, submit all available information of his current ad future requirements of Security Guards.(4)
A registered principal employer shall disburse to the Security Guard the wages and other allowances directly, if so directed by the Board and send to the Board a statement of such payment within such time and in such form as may be specified by the Board:
Provided that, if so directed by the Board, a registered principal employer shall remit to the Board the amount of wages and other allowances payable to the Security Guard within such time and in such manner as may be specified by the Board.
(5) A registered principal employer shall pay to the Board in such manner and at such time as the Board may direct, the levy payable under clause 39(1) and the gross wages due to Security Guards and any other amount due to Security Guard.
(6) A registered principal employer who makes default in remitting the amount of wages of Security Guards within the time limit specified by the Board, shall, if so required by the Board, deposit with the Board an amount equal to the monthly average of the wages credited by him in the Board during the previous twelve calendar months in order to enable the Board to make payment of wages to Security guards in time. The said amount shall be deposited with the Board within ten days from the date of order of the Secretary of the Board to that effect. If at any time the amount of such ::: Downloaded on - 09/06/2013 19:50:36 ::: *17* wp.3785.3866.11.con.sxw deposit falls short of the average of wage for twelve previous calendar months then the principal employer shall make good the deficit amount.
(7) A Registered principal employer, who persistently makes default in remitting the amount of wages of Security Guards within the time limit specified by the Board, shall further pay by way of penalty a surcharge of such amount not exceeding ten per cent of the amount to be remitted as may be determined by the Board. The said surcharge shall be credited to the Board within ten days from the date of the order of the Secretary of the Board to the effect.
(8) If a registered principal employer fails to make the payment of any amount due from him to the Board under aforesaid clauses within the time specified by the board the Secretary of the Board shall, without prejudice to the right of the Board to take any other action under the Scheme to which the principal employer may be liable for the said default, serve a notice on the employer to the effect that unless he pays his dues within three days from the date of receipt of the notice the supply of Registered Security Guards to him shall be suspended. On the expiry of the notice period the Secretary shall suspend supply of registered Security Guards to the defaulting principal employer until he pays all the dues.
(9) A registered principal employer shall keep such records as the Board may require, and shall produce before the Board or such person as may be designated by the Board upon reasonable notice all such records and any other documents of any kind relating to registered Security Guard and to the work upon which they have been employed and furnish such information relating thereto as may be set out in any notice or directions issued by or on behalf of the Board."
27 A bare perusal thereof would indicate that the registered principal employer shall not employ a security guard other than a security guard who has been allotted to him by the Secretary in accordance with ::: Downloaded on - 09/06/2013 19:50:36 ::: *18* wp.3785.3866.11.con.sxw provisions of clause 8(e).
28 Clause-42 of the Scheme provides for penalties and reads thus:-
"42. Penalties:-
(1) Whoever contravenes the provisions of clause 13, 24(7), 25, 26, 27 or 28 shall on conviction be punished with imprisonment for a term of three months or with fine which may extend to rupees five hundred or with both, where such contravention is a first contravention; and with imprisonment for a term of six months or with fine which may extend to rupees one thousand or with both, where such contravention is any subsequent contravention. If the contravention is continued further after conviction he shall be punished with a further fine which may extend to one hundred rupees for each day on which the contravention is so continued.
(2) Where an offence under the Act and the Scheme made thereunder has been committed by the employer agency and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part, of the proprietor, Partner, Director, Manager, Secretary or other Officer of the employer agency, such Proprietor, Manager, Secretary, partner, Director or any Officer shall also deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly."
29 Thus, the aim and object of the Act being understood, framing of the Scheme is necessary to fulfill it. The Scheme ensures that the intent of the Legislature is implemented. If the Security Guards are guaranteed protection from exploitation and also employment, then, naturally there are obligations and duties which have to be fulfilled by the Principal Employer. If they fail to do so, then, they have to be proceeded against as such failure on their part is made a punishable offence. In these ::: Downloaded on - 09/06/2013 19:50:36 ::: *19* wp.3785.3866.11.con.sxw circumstances, strictly speaking there is no need to refer to any judgments, but it would be proper to refer to the order passed in Criminal Writ Petition No.1420/2010 dated 30.08.2011 which is relied upon by Mrs.Desai.
30 There, the argument was that the Petitioners cannot be said to be guilty of any offence punishable under the Scheme because firstly, the Central Act, namely, the Private Security Agencies (Regulation) Act, 2005 has been brought into effect and secondly, that the Petitioner No.2 in that Writ Petition was not responsible for engaging services of security guards and that he is not authorized representative or manager of the Petitioner No.1. In dealing with both the contentions, the learned Single Judge (Honourable Mrs. Justice R.P.SondurBaldota) observed thus:-
"6. The Maharashtra Private Security Guards (Regulation of Employment And Welfare) Act, 1981 has been enacted for regulating the employment of private security guards employed in factories and establishments in the State of Maharashtra and for making better provisions of the terms of employment and welfare through the establishment of a board under Section 6. The Act refers to two employers i.e. "employer" and "principle employer". The definitions of the two terms under the Act read as follows :-
"S. 2(3) "employer" in relation to a Security Guard in the direct employment of an agency or agent and deployed in a factory or establishment through such agency or agent, means such agency or agent; S. 2(8) "principal employer", in relation to any class or classes of Security Guards deployed in a factory or establishment by the agency or agent or Board, means the person who has ultimate control over the affairs of the factory or establishment and includes any other person to whom the affairs of such factory or establishment are entrusted whether such person is called Authorized Representative, Manager or by any other name prevailing in the factory or establishment;::: Downloaded on - 09/06/2013 19:50:36 :::
*20* wp.3785.3866.11.con.sxw Clause-13 of the Maharashtra Private Security Guards (Regulation of Employment and Welfare) Scheme, 2002 requires, both the principal employer and the employer agency to register themselves with respondent no.2- Board. It requires every principal employer who had engaged private security guards before commencement of the Scheme to get himself registered with respondent no.2 by applying in the prescribed form. Clause-13(2) requires that every employer agency which has directly employed private security guards for deployment to various agencies to whose security guards the State Government has granted exemption from operation by issuing the necessary notification, shall get itself registered by applying in the form prescribed therefor. It is thus seen that there must be separate registration of the employer agency and principal employer with respondent no.2. Clause-42 of the Scheme is the penal clause provides that whoever contravenes the provision of Clause-13, shall on conviction, be punished with imprisonment for a term of 3 months or with fine which may extend to Rs.500/- or both. Admittedly, both petitioner no.1 and respondent no.4 are not registered with respondent no.2.
7. Mr. Cama, the learned Senior Counsel, appearing for the petitioner, submits that since respondent no.4 has been protected by the interim order dated 26th March, 2008 which protection is continued till date, no officer of respondent no.2 could have inspected the establishments where the security guards employed by respondent no.4 have been deployed. I find no merit in the submission for two reasons. Firstly, that the petitioners are not parties to the petition filed by respondent no.4 in which the interim order relied upon had been passed and secondly because the Scheme requires separate registrations by both, the employer agency and the principal employer with respondent no.2. Admittedly, petitioner no.1 is the principal employer. Perusal of the definition of principal employer quoted above, shows that the person having ultimate control over the affairs of the factory or establishment, is the principal employer and the term includes any other ::: Downloaded on - 09/06/2013 19:50:36 ::: *21* wp.3785.3866.11.con.sxw person to whom the affairs of the establishment are entrusted, whether such a person is authorized representative or manager or described by any other name prevailing in the establishment. Petitioner no.2 has been described in the complaint as the head of administration. Therefore, he would be covered by the definition of principal employer and as such cannot escape the liability under the Act and the Scheme."
31 This being the position in law, to my mind, everything depends upon the allegations in the complaint. If there are allegations in the complaint, then, that alone is relevant to determine as to whether the order issuing process is legal and valid or not. The complaint must be read as a whole and assuming that the allegations therein are true that it has to be decided as to whether any offence under the Scheme and the Act has been committed or not. I have reproduced the allegations in the present complaint only with a view to highlight that the statements as are made in paragraphs 3 and 4 of the complaint are enough to show that the offence is of engaging security guards through a security agency. That is not permissible once the Petitioner No.1 is an establishment as defined in Section 2(4) of the said Act and termed as Principal Employer within the meaning of Section 2(8) thereof. Once there is prohibition in devising any mode of employment of the guards other than the statutory scheme, then, violation of the statutory scheme having been made an offence punishable under the said Act, the complaint cannot be quashed nor the order issuing process.
32 The allegations are that employing two security guards through the agency, was a prohibited act. That act contravenes the provisions of the said Act and the Scheme. The Inspector, therefore, directed not to indulge in such acts, but to engage the security guards ::: Downloaded on - 09/06/2013 19:50:36 ::: *22* wp.3785.3866.11.con.sxw registered with the Board. To my mind, none of the arguments of Mr.Talsania and particularly that one agency M/s Diebold Systems Private Limited and M/s Clean and Clear Facility Management Services are the persons who were engaged by the Petitioners can be accepted. The argument is that, they were, therefore, responsible and ought to get in touch with the Board to clarify the matter. The stand of the Petitioners is that the Agencies will clarify the matter and the Petitioners need not answer any of the allegations in the show cause notice or otherwise. 33 In that regard, a perusal of the agreement styled as Caretaker Services Agreement would denote that if the scope of service is to provide such services other than security of the installation and establishment, then, at this prima facie stage even this argument cannot be of any assistance. The Service Provider has been engaged to provide the Caretaker Services as described in Annexure-1 to the agreement, but they do not include the security of establishment or activities such as watch and ward.
34 In these circumstances no view other than taken by the learned Single Judge in Criminal Writ Petition No.1420/2010 is possible. 35 Repeatedly, this Court has underlined and impressed upon the object and purpose of the said Act and the Scheme. In the case of Maharashtra Suraksha Rakshak Aghadi, Bombay and another v/s State of Maharashtra reported in 2002(4) Mh.L.J. 758, this Court held as under:-
"14. .......... The provisions or the Act and Scheme show that the Act and the Scheme are together intended to regulate the employment of security guards employed in factories and establishments through the middlemen such as the agents and agencies and to make better provisions for their terms and conditions of employment and to provide for their welfare. For this purpose, such security guards are pooled together and a Board is constituted for classifying them into different categories, for ::: Downloaded on - 09/06/2013 19:50:36 ::: *23* wp.3785.3866.11.con.sxw assigning them to different employers, for prescribing the rates of their wages, allowances and other service conditions, for making the other benefits and amenities available to them, for ensuring that the wages and other service conditions are promptly secured to them, for recovering the costs of operating the Scheme and for defraying the expenses of the Scheme and for taking action against the security guards and employers in case of non compliance with the provisions of the Act and the Scheme. For this purpose, all security guards who are not the direct employees of any employer, are required to register themselves with the Board and they are prohibited from taking employment with any employer other than as direct recruits. The security guards are further forbidden from refusing the assignment offered to them. Likewise, all employers who want to engage security guards otherwise than as their direct employees are required to register themselves with the Board and they are prohibited from engaging any security guard otherwise than as their direct employee. It is further enjoined upon the employers to take security guards (other than those engaged as direct employees) only from the pool of security guards registered with the Board. The registered employers are further required to pay such rates of wages and allowances and to give to the security guards such other service conditions as are decided upon and directed by the Board. The payment is made either by the Board after recovering the amount from the employers or is made directly by the employer as per the directions of the Board. The disciplinary action against the security guard including the dismissal and the termination of his employment is not left to employer, but is made the direct responsibility of the Board. The order passed by the Board in such matters is made appealable by providing that an appeal against such order will lie to the State Government. Thus the legislation is intended to eliminate the contract labour system in the field of the watch and ward and the security work. It also aims at stopping exploitation of security guards by the middlemen and ensuring them regular employment and better service conditions."::: Downloaded on - 09/06/2013 19:50:36 :::
*24* wp.3785.3866.11.con.sxw
36 In Narayanan Waghul and others vs. R.K.Mhatre, Inspector,
Security Guards Board, Criminal Application No.564/1988 decided on 18.08.1994, reported in 1995(1) Mh.L.J. 86, this Court held as under:-
"5. ............. The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 and the Scheme was enacted for regulating the employment of private security guards employed in factories and establishments in the State of Maharashtra for providing better provisions for their terms and conditions of their employment and welfare through the establishment of a Board. The Act provides security of services and safeguards the interest of the security guards employed by the factory or establishment. ....."
6. Reading of the aforesaid provisions indicated that the Security Guards employed by the factory or establishment are covered under the Act and the Scheme. ......................... What is relevant under the Act is identity of the employer which has been defined to be a factory or an establishment as defined in section 2(8) of the Bombay Shops and Establishments Act, 1948 and also section 2(4) of the said Act. The intention of the Legislature is to safeguard the interest and the service conditions of the Security Guards employed by the factories and establishments and it is explicit that Security Guards employed by the factories and establishments are covered under the provisions of the Act and the Scheme, irrespective of the place where they have been allotted work. The mere fact that a Security Guard has been put by the factory or the establishment at the residence of an Officer or at the staff quarters is not at all relevant for the purposes of the Act. It is not the place of posting which is a relevant consideration under the Act and the Scheme. What is material is as to whether the appointment has been made by the factory or establishment. As the petitioners are the employer and the petitioners are carrying financing activities which by nature is commercial, the business of the petitioners is fully covered under the definition of section 2(8) of the Bombay Shops and Establishments Act, 1948 ::: Downloaded on - 09/06/2013 19:50:36 ::: *25* wp.3785.3866.11.con.sxw and as such being employer they are amenable to the provisions of the Act and the Scheme. The Security Guards have been employed by the petitioners for providing safety to their employees. The services are incidental to the business activity carried out by the petitioners and the petitioners being a commercial establishment, are covered under the provisions of the Act and the Scheme and hence may be liable for prosecution for having contravened the provisions of the Act and the Scheme."
37 Finally, in the case of Maharashtra Suraksha Rakshak Aghadi vs. State of Maharashtra, reported in 2007(2) Mh.L.J. 46, a Division "19.
Bench of this Court held thus:-
We have got to note that this Act is a welfare legislation. It is enacted with a view to protect the private security guards who are not much educated and, therefore, they put in hard labour in various factories and establishments. With a view to stop exploitation, a Board is created under the said Act. The provision of exemption under section 23 of the said Act is an exception and not a rule. That being so, the State Government must zealously protect and scrutinise as to whether there is a real case for exemption after an overall examination of the facilities under a particular contracting agency. It is then only an exemption ought to be granted and not otherwise."
38 Therefore, to my mind, the Act being a welfare piece of legislation meant to make the service conditions of the security guards and protect them from exploitation, a complaint filed by the Inspector alleging violation of the provisions of the Act and the Scheme framed thereunder cannot be quashed or the order issuing process issued on such complaint cannot be set aside unless this Court is satisfied that the complaint read as whole does not disclose any offence punishable under the said Act and the Scheme. In the present case, such conclusion cannot ::: Downloaded on - 09/06/2013 19:50:36 ::: *26* wp.3785.3866.11.con.sxw be reached as the complaint alleges specific violation of the Scheme and consequently the Act. Once the complaint cannot be termed as an abuse of process of the Court, then, the proceedings in furtherance thereof cannot be quashed. It would be open for the Petitioners to raise all contentions and it is not as if the order issuing a process being upheld, these contentions cannot be raised. Clarifying that they can be raised at an appropriate stage, the Writ Petitions are dismissed. 39 As a result of the above discussion, I do not find any merit in these Writ Petitions and they fail. Rule is discharged in each of them.
40 At this stage, a request is made by the Petitioners' Advocate to continue the interim order passed on 22.12.2011 for a period of four weeks to enable the Petitioners to challenge this judgment in a higher court. In view of the fact that the Writ Petitions have been pending in this Court from 2011 and an interim order was passed on 22.12.2011, the request is granted and the interim order is continued for a period of four weeks from today. No further continuation will be granted.
41 Writ Petitions dismissed.
(S.C. Dharmadhikari, J) ::: Downloaded on - 09/06/2013 19:50:36 :::