M/S YESHWANT GRAMIN SHIKSHAN SANSTHA Vs ASST.P.F.COMMR.NAGPUR .
Bench: DIPAK MISRA,A.M. KHANWILKAR,MOHAN M. SHANTANAGOUDAR
Case number: C.A. No.-000721-000721 / 2013
Diary number: 5808 / 2012
Advocates: ANAGHA S. DESAI Vs
B. RAMANA MURTHY
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 721 OF 2013
M/s Yeshwant Gramin …Appellant Shikshan Sanstha
Versus
The Assistant Provident Fund Commissioner & Ors. …Respondents
JUDGMENT
A.M. KHANWILKAR, J
1. The present civil appeal arises from the judgment and final
order passed by the High Court of Judicature at Bombay, Nagpur
Bench dated 17th January, 2012 in Writ Petition No. 4013 of 2011.
The High Court has dismissed the aforesaid writ petition filed by
the appellant, which had assailed the order of the Employees
Provident Fund Appellate Tribunal (for short ‘Tribunal’) dated 8th
April, 2011 whereby it was held that the appellant is deemed to
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have defaulted in depositing the provident fund contributions of 16
(sixteen) of its part-time employees.
2. Before dealing with the legal submissions and issues, it would
be apposite to set out the factual matrix leading to the filing of the
present appeal:
a) The appellant is a registered society under the Societies
Registration Act, 1860 and Bombay Public Trusts Act, 1950 and
runs 29 (twenty nine) schools and junior colleges in the Wardha
District, Nagpur. Out of which, 28 (twenty eight) schools and
colleges purportedly received 100% grant-in aid from the State
Government.
b) Between 1996 and 1997, due to administrative exigency 16
part-time librarians were appointed to some of the appellant’s
colleges, with the permission/approval of the State Government.
These librarians worked for lesser hours as opposed to the working
hours put in by regular, full-time employees. The appellant
contends that the entire process of appointment and approval was
monitored and supervised by the State Government. Further, the
appellant did not possess any direct control over the payment of or
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deductions to the salaries of its employees. It is done by the State
Authorities.
c) On 5th May, 1998, the appellant forwarded a bill of one of the
part-time librarians to the Education Officer, with a request to
deduct the provident fund. This request was declined vide a letter
dated 19th November, 1998, with a direction not to deduct provident
fund contributions of such part-time employees. Subsequently, on
5th March, 2004, the Director of Education issued a letter clarifying
that the contributory provident fund scheme was not applicable to
such part-time employees. In view of the aforesaid communications,
the appellant had reason to believe that it was not supposed to
deduct and/or deposit provident fund contributions of its 16
part-time employees.
d) On 6th October, 2005, the officers of Respondent No.1 visited one of
the schools of the appellant and sought details of the employees
and payments made on their behalf vis-à-vis provident fund
contributions.
e) The appellant submitted its response to the aforesaid query vide its
letter dated 18th October, 2005, wherein the appellant mentioned
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that as per the law, it was not required to deduct provident fund
contributions of the concerned part-time employees.
f) The appellant, however, received a summons from Respondent No.1
dated 23rd May, 2006, to appear in connection with failure to remit
provident fund dues of its employees. Further correspondence in
that regard ensued between the parties and adjournments were
taken in the matter.
g) Ultimately, Respondent No.1 heard the matter and passed an order
dated 1st August, 2007, holding that the appellant was liable to pay
a sum of Rs.16,89,796/- as outstanding provident fund
contributions.
h) The appellant then filed a review application dated 14th September,
2007 against the aforesaid order, on the ground that Respondent
No.1 had failed to appreciate certain material submissions and
objections raised at the time of hearing. Respondent No.1 dismissed
the said review with a one-page order, without granting a hearing.
i) During the abovementioned proceedings, 3 (three) out of 16
part-time librarians of the appellant were regularized w.e.f 29th
September, 2007. Another librarian was regularized w.e.f. 29th
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September, 2009. This was done with the approval of the State
Authorities.
j) Aggrieved by the aforesaid order passed by Respondent No.1, the
appellant filed an appeal before the Appellate Tribunal, which
rejected the appeal vide its order dated 8th April, 2011 inter alia on
the ground that there was no difference between full-time and
part-time employees and thus the appellant was bound to
deduct/pay the provident fund contributions in respect of the
part-time employees.
k) Respondent No.1 thereafter issued a demand notice dated 10th May,
2011 to one of the schools of the appellant for payment of the due
amount by 25th May, 2011. That was followed by a show cause
notice as to why a warrant of arrest be not issued by Respondent
No.1, dated 23rd June, 2011. The appellant replied to the said show
cause notice vide its letter dated 8th July, 2007, asking for one week
time to pay the amount as demanded.
l) In the meanwhile, the appellant also filed Writ Petition No.4013 of
2011 before the High Court, challenging the order dated 8th April,
2011 passed by the Appellate Tribunal. The High Court stayed the
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order and directed the appellant to deposit Rs.4 lacs in court, which
it duly complied with.
m)Ultimately, on 17th January, 2012, the High Court was pleased to
dismiss the said writ petition.
3. In light of the above factual matrix, the present appeal raises
the question of interpretation of Rule 20 of the Maharashtra
Employees of Private Schools (Conditions of Service) Rules, 1981, as
framed under the Maharashtra Employees of Private Schools
(Conditions of Service) Regulation Act, 1977 (for short ‘the State
Rules’ and ‘the State Act’ respectively); as also of Section 16 of the
Employees’ Provident Funds and Miscellaneous Provisions Act,
1952 (for short ‘the Central Act’). The primary issue is: Whether in
the present case, the provisions of the Central Act will apply to the
part-time employees in the schools/colleges of the appellant, whose
service conditions are governed by the provisions of the State Act
and State Rules. The relevant provisions are reproduced
hereinbelow:
Section 16 of the Central Act reads as:
“(1) This Act shall not apply-
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a) to any establishment registered under the Co-operative Societies Act, 1912 (2 of 1912), or under any other law for the time being in force in any State relating to co-operative societies, employing less than fifty persons and working without the aid of power; or
b) to any other establishment belonging to or under the control of the Central Government or a State Government and whose employees are entitled to the benefit of contributory provident fund or old age pension in accordance with any scheme or rule framed by the Central Government or the State Government governing such benefits; or
c) to any other establishment set up under any Central, Provincial or State Act and whose employees are entitled to the benefits of contributory provident fund or old age pension in accordance with any scheme or rule framed under that Act governing such benefits;
[(2) If the Central Government is of opinion that having regard to the financial position of any class of {establishments} or other circumstances of the case, it is necessary or expedient so to do, it may, by notification in the Official Gazette, any subject to such conditions as may be specified in the notification, exempt {whether prospectively or retrospectively,} that class of {establishments} from the operation of this Act for such period as may be specified in the notification.]”
Section 20 of the State Rules reads as:
“20. Provident Fund (1) Every employee (not being an employee who has opted for
pension) of an aided or unaided school working on a full time basis or every employee employed on part-time basis in more than one school run by the same Management and
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doing full-time load of work in these schools, shall subscribe to the Contributory Provident Fund under the Contributory Provident Fund Rules (Bombay) as in force from time to time.
(2) Every employee of an aided private secondary school working on a full time basis who was appointed before the 1st April 1966 and who had exercised in writing his option for a Contributory Provident Fund Scheme shall subscribed to that Fund as per rules made by Government and are in force in this behalf.”
4. Mr. Satyajit Desai, Ld. Counsel appearing for the appellant,
first submits that the schools of the appellant are receiving grant-in
aid from the State Government. The appellant receives 100%
grant-in aid and has no separate source of income. Further, the 16
part-time employees in question were appointed with the
permission and approval of the State Government. The appellant
does not even have direct control over the payment of and
deduction from its employees’ salaries. In fact, even the salary of
the concerned employees is directly issued by the State Education
Officer and deposited in their respective bank accounts.
5. Mr. Desai then submits that in terms of Section 16(1)(b) of the
Central Act, the said Act has no application to an establishment
which inter alia is under the control of the State Government,
which, as submitted above, is clearly the case. The appellant’s
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schools are governed by the State Act (and, by extension, State
Rules) which over-rides the Central Act by virtue of being a special
statute. Further, the appellant which had employed the part-time
employees is an establishment registered under the State
Co-operative Societies Act. The schools in which the part-time
employees were employed, have engaged less than 50 (fifty) persons
who were working without the aid of power. Consequently, the
Central Act has no application to such establishment even in terms
of Section 16(1) (a) of that Act.
6. With regard to the status of the employees, Mr. Desai submits
that regardless of whether the appellant’s employees are full time or
part time, to be eligible for provident fund as set out in Rule 20 of
the State Rules, they must be doing full time load work. In the
present case, the 16 part-time employees were assigned work only
for around 18 hours a week i.e. from 10:30AM to 2:00PM, as
against the normal work load of 30 hours per week for full time or
regular employees. In other words, they were not doing full time
work load and thus not covered by the Provident Fund Scheme
operated under the State Act. Consequently, the part time
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employees are not eligible to receive the benefit of the provident
fund scheme framed by the State.
7. Mr. Desai then submits that the State Government resolution
dated 3rd August, 2006, directed that all part-time librarians who
had completed 5 (five) years in private schools, such as that of the
appellant, were to be upgraded and made full time employees. This
was further reiterated by the letter of the Education Officer dated
30th March, 2007, whereby the appellant was directed to implement
the aforesaid resolution. The fact that now the full-time employees
were given provident fund benefits by virtue of being regularised,
itself shows that the part-time employees were not entitled to
provident fund benefits. The State Government therefore, did not
make any deductions from their salaries towards provident fund
employees’ contribution.
8. Without prejudice to any of the aforesaid arguments, Mr.
Desai also submits that the appellant was always willing to deduct
the provident fund contributions from the salary of its part time
employees and had even written to the concerned authority about
the same but was categorically asked to refrain from doing so by the
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Education Officer (Middle) Zilla Parishad, Wardha vide its letter
dated 19th November, 1998.
9. In reply, Mr. Vijay Prakash, learned counsel appearing for
Respondent No.1, submits that the scheme of contributory
provident funds (CPF) under the provisions of the State Act and the
State Rules is not applicable to the part-time employees of the
appellant. Rather, it is the employees’ provident funds (EPF) scheme
framed under the Central Act which is applicable. Mr. Prakash
buttresses his argument by submitting first that the Central Act
prevails over the State Act by virtue of the 1982 notification which
clearly brings educational institutions and, by extension, the benefit
of provident fund to the employees in such institutions, under the
ambit of the Central Act. Secondly, an establishment can be
excluded from the purview of the Central Act only if it belongs to/is
under the control of the State or Central Government and if its
employees are entitled to CPF/pension benefits. Even if it is
accepted that the appellant is controlled by the State Government,
the fact remains that the 16 part-time employees of the appellant
were not entitled to CPF/pension benefits by virtue of Rule 20 of the
State Rules itself, which clearly excludes them from receiving such
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benefits. Admittedly, the employees in question are part-time
employees. The Rule relied upon by the appellant in its favour
actually goes against it. Thus, the appellant’s schools cannot be
excluded from the purview of the Central Act.
10. Mr. Vijay Prakash would then submit that the Central Act
does not distinguish between part-time and full-time employees of
an establishment. An employee of such an establishment has to fit
into the definition of an employee as per the Central Act and not
any other Act. The appellant’s argument that it has part-time
employees, who are not liable to have their provident fund
deducted, will hold no ground as the Central Act makes no
distinction between such so-called part time employees and regular
employees.
11. Mr. Vijay Prakash submits that the appellant’s stance, that it
was willing to extend the provident fund benefits to its employees
but was restrained by the State Education Officer, is without merit.
The State Education Officer is only concerned with CPF scheme and
not with EPF scheme. Admittedly, CPF is inapplicable to the
part-time employees of the appellant, and thus there is no question
of the State Education Officer preventing the appellant from
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deducting EPF from its part-time employees’ salaries. Infact, the
High Court in the Impugned Judgment clearly records that the
appellant ought to have taken steps to resolve the issue with the
State Education Officer by resorting to appropriate remedies, which
it has failed to do.
12. Mr. Kunal Cheema, learned counsel appearing on behalf of the
State of Maharashtra, submits that Rule 20 of the State Rules is
not applicable to part-time employees unless they work in more
than one school run by the same management and are doing full
time load of work in those schools. If a school is fully aided and if
Rule 20 is applicable to such part-time employees, only then will
the provident fund be deducted by the State Government as per the
State Scheme.
13. Mr. Cheema then submits that as per Government Resolution
No.CCPS-1005/126/SER-4 dated 31st October, 2005, the
Government has introduced a new scheme titled ‘Defined
Contribution Pension Scheme’, to replace the existing pension
scheme applicable to government servants recruited on or after 1st
November, 2005. As per the resolution, the Government has inter
alia decided that the present pension scheme and the existing
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General Provident Fund Scheme will not be applicable to
government servants recruited on or after 1st November, 2005 in the
State Government.
14. Mr. Cheema finally submits that as regards the 16 part-time
employees of the appellant, the said employees cannot be employed
in a permanent post by virtue of being part-time employees. Thus,
the State Government cannot deduct/pay the provident fund dues
of such employees as they are not permanent employees.
15. After hearing the submissions advanced by the counsel for the
respective parties, we deem it necessary to examine the purport and
interplay of the provisions of the Central Act and State Act, in order
to get clarity on the issue of applicability of the relevant Act. First,
we may advert to the Central Act. Section 1 of the Central Act
elucidates the application of the said Act to the establishments
referred to therein. The same reads thus:
“1.Short title, extent and application–
(1) This Act may be called the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952. (2) It extends to the whole of India except the State of Jammu and Kashmir. (3) Subject to the provisions contained in section 16, it applies-
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(a) to every establishment which is a factory engaged in any industry specified in Schedule I and in which twenty or more persons are employed, and (b) to any other establishment employing twenty or more persons or class of such establishments which the Central Government may, by notification in the Official Gazette, specify in this behalf: “Provided that the Central Government may, after giving not less than two months’ notice of its intention so to do, by notification in the Official Gazette, apply the provisions of this Act to any establishment employing such number of persons less than [Twenty] as may be specified in the notification] (4) Notwithstanding anything contained in sub-section (3) of this section or sub-section (1) of section 16, where it appears to the Central Provident Fund commissioner, whether on an application made to him in this behalf or otherwise, that the employer and the majority of employees in relation to any establishment have agreed that the provisions of this Act should be made applicable to the establishment, he may, by notification in the Official Gazette, apply the provisions of this Act to that establishment on and from the date of such agreement or from any subsequent date specified in such agreement. (5) An establishment to which this Act applies shall continue to be governed by this Act notwithstanding that the number of persons employed therein at any time falls below twenty:”
(emphasis supplied)
16. On a plain reading of this provision, it is evident that the
Central Act applies to the establishments referred to therein. In the
present case, the appellant’s establishment may fall within the
purview of “other establishment” referred to in sub-clause (b) of
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Section 1(3). It is indisputable that the Central Government in
exercise of the powers conferred by clause (b) of sub-Section (3) of
Section 1 of the Central Act has published a Notification being
No.S.O.-986, dated 19.02.1982 on 06.03.1982, so as to include all
the educational institutions in the category of “any other
establishment”, namely; University; College (Whether or not
affiliated to a University); School (Whether or not recognized or
aided by the Central or a State Government); any scientific
institution; any institution in which research in respect of any
matter is carried on; and any other institution in which the activity
of imparting knowledge or training is systematically carried on.
17. A conjoint reading of Section 1 of the Central Act with the
aforesaid notification, makes it clear that the Central Act would
apply to all the colleges and schools, subject to the provisions of
Section 16 of that Act.
18. The question then arises is: whether the appellant school is an
establishment covered by any one of the excepted category specified
in Section 16 of the Central Act. The appellant has invoked clause
(a) as well as clause (b) of Section 16 (1) of the Central Act. As
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regards the argument hinging on clause (a), it proceeds on the
premise that the appellant’s school (in which 16 part-time
employees were working), had employed less than fifty persons and
working without the aid of power. This argument, in our opinion,
cannot come to the aid of the appellant. Inasmuch as, the appellant
is running 29 schools/colleges and has employed around 1151
permanent employees. Section 2A of the Central Act predicates that
where an establishment consists of different departments or has
branches, whether situate in the same place or in different places,
all such departments or branches shall be treated as part of the
same establishment. In other words, the fact that the appellant has
employed less than 50 permanent employees and who are working
without the aid of power in the school in which the 16 part-time
employees were also working, will not take the matter any further.
We find that the appellant has neither pleaded the material facts
nor adduced any proof, so as to rebut the presumption stipulated in
Section 2A of the Central Act - that all the schools and colleges run
by the appellant were part of the same establishment. The fact that
the appellant is a Co-operative Society registered under the State
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Co-operative Societies Act by itself will not extricate the appellant
from the application of the Central Act.
19. The fact that the appellant is not falling within the ambit of
clause (a) of Section 16(1), however, can be no impediment for the
appellant to peruse the argument regarding exemption by relying on
clause (b) of Section 16(1) thereof. We say so because, the excepted
categories specified in Section 16 are mutually exclusive. They are
separated by the word “or”. Sub-clause (b) of Section 16(1) is an
independent excepted category. It is attracted to any other
establishment belonging to or under the control of the Central
Government or a State Government “and” whose employees are
entitled to the benefits of contributory provident fund or old age
pension in accordance with any scheme or rule framed by the
Central Government or the State Government governing such
benefits. These twin conditions are required to be satisfied by the
concerned establishment, seeking exemption from the provisions of
the Central Act. In the present case, the employees working in the
concerned schools/colleges of the appellant are covered by the
contributory provident fund scheme framed by the State
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Government, subject to eligibility. The second condition required for
seeking exemption under the Central Act is thus fulfilled.
20. The moot question is: whether the schools in which the 16
part-time employees were working, can be said to be an
establishment belonging to or under the control of the Central
Government or a State Government. This question is no more res
integra. This Court in the case of Regional Provident Fund
Commissioner Vs. Sanatan Dharam Girls Secondary School &
Ors1 has considered a similar argument. In paragraphs 29 to 35,
the Court analysed the issue in the following words:
“29. In respect to the contention of the respondent that the establishment belonging to or under the control of the Central Government or a State Government, it was submitted that the establishments must either be (a) belonging to, or (b) under the control of the Central Government or the State Government. In our view, the two words used in the said section have different connotations. The words “belonging to” signify ownership i.e. the Government-owned institutions would be covered under the said part and the words “under the control of” signify control other than ownership since ownership has already been covered under the words “belonging to”. It must also be noted that the two words
1
(2007) 1 SCC 268
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are separated by the word “OR” and therefore these two words refer to two mutually exclusive categories of institutions. While the institutions “belonging” to the Central or the State Government would imply the control of the State but the privately-owned institutions can be “under the control of” the Government in various way.
30.Under the State Act itself, the “control” by the State is in the following ways:
(a) Under Section 3 of the State Act, the State Government grants recognition to the “non-government educational institutions”. It was submitted that recognition by the State is of prime importance for running and operating an educational institution. The said recognition can be withdrawn on the failure of the institution to abide by the terms and the conditions of the grant of recognition.
(b) Under Section 7 of the State Act, the State Government grants aid to only recognised educational institutions. The aid given by the State can be used only for the purpose for which the aid has been given. Under Section 8, the institutions are thereafter required to keep accounts in the manner prescribed by the State. It was submitted that in such manner, the State exercises financial control over the institutions.
(c) Under Section 9, it has been prescribed that the institutions shall be governed by a managing committee and Section 10 of the Act empowers the State to take over management of the institutions “whenever it appears to the State that the Managing Committee has neglected to perform the duties assigned to it by or under the Act or the rules made thereunder.
(d) Chapter V of the Act relates to properties of the institutions and the manner in which the institutions can
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manage the properties of the institution. It was submitted that under Section 13 of the Act, the institutions have to apply and get the approval of the competent authority set up under the said Act before transferring the management of the institution. Under Section 15, restrictions have been placed on the transfer of immovable properties of the institutions.
(e) Section 14 of the Act prohibits closure of any institution or its class or the teaching of any subject therein without notice in writing to the competent authority. It was submitted that the Government thus has functional control over the institution.
(f) Chapter VI of the State Act deals with recruitment and removal, etc. of employees. Their salary, conditions of service, provident fund, code of conduct are all prescribed under the Act. The Act further prescribes setting up of a tribunal for resolution of the disputes whose decision is final and binding on the parties.
31. The State Government also exercises administrative control over the institution. Section 17 deals with the manner of recruitment and Section 18 deals with the procedure by which the employees may be removed or dismissed or reduced in rank. Section 28 permits the State Government to prescribe the code of conduct of the employees and Section 29 enjoins upon the institutions not to give to its employees a pay lesser than the scales of pay and the allowances paid to similar categories of the State Government.
32. In our view, the State Act is a complete code in itself with regard to the educational institutions and the State Government exercises substantive control over the institutions even though the institutions are not “owned” by it. The word “control” has not been defined under the EPF Act, 1952.
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33. However, this Court in Shamrao Vithal Coop. Bank Ltd. v. Kasargod Pandhuranga Mallya, SCC at P. 604, para 6 has cited with approval the meaning of the word “control” as it appears at p. 442 of Words & Phrases, Vol. 9, Permanent Edition as under: “The word ‘control’ is synonymous with superintendence, management or authority to direct, restrict or regulate.”
34. In State of Mysore V. Allum Karibasappa, SCC at p. 501, para 16 this Court defined the word “control” as under: “The word ‘control’ suggests check, restraint or influence. Control is intended to regulate and hold in check and restraint from action.”
35. We further observe that the State Government has the power of superintendence or the authority to direct, restrict or regulate the working of the educational institutions. It was, therefore, submitted that the institutions had satisfied both Conditions (1) and (2) mentioned above and as such they would fall within the exception contained under Section 16(1)(b) of the EPF Act, 1952.”
21. The question is whether there are similar provisions in the
subject State Act and Rules framed threunder, so as to infer that
the State Government exercises substantive control over the
establishments such as that of the appellant. On analyzing the
provisions of the State Act and Rules framed thereunder, similar
inference can be drawn as in the case of Sanatan Dharam (Supra).
In the present case, the State Act which has received assent of the
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President of India on 16th March, 1978, contains several provisions
elucidating the extent to which the State Government has control
over the private schools:
n) Section 2(19), 2(20) and Section 2(21) of the State Act, are indicative
of the fact that the State Government grants recognition to the
Primary Schools and Private Schools in the State.
o) Section 4 (4) of the State Act inter alia empowers the State
government to withdraw the recognition granted to the concerned
school on its failure to comply with directions issued by the Director
of Education, who is appointed by the State Government;
p) Under Section 4 of the State Act, the State Government also has the
power to make Rules governing the terms and conditions of service
of employees, including minimum qualification for recruitment and
the procedure to be followed thereof, duties, pay, allowances,
post-retirement and other benefits, other conditions of service of
employees of private schools and for reservation of adequate
number of posts for backward classes. Additionally, the State
Authorities are empowered to continually monitor that the
management of the school is fulfilling the prescribed terms and
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conditions of service of its employees and including to issue
directions to the Management for that purpose.
q) Under Section 4A of the State Act, the Director Education has been
empowered to issue directions in relation to the inquiries against
the employees regarding alleged misconduct, misbehavior or moral
turpitude of an employee.
r) Section 5 postulates the obligations of the management of private
schools such as to fill in the permanent vacancy in a private school
in the manner, as may be prescribed by the Competent Authority.
s) Under Section 16 of the State Act, the State Government has the
power to make rules governing the duties of employees of private
schools and about their Code of Conduct and disciplinary matters.
This is a form of administrative control.
t) The State Rules deal with gamut of matters relating to service
conditions of the employees and the manner in which it is to be
adhered to by the management, in respect of which the
management is accountable to the Competent Authority of the State
to report compliance and including to adhere to the directions
issued by the authority in that regard.
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u) The Rules also specifically deal with the facility of Pension Provident
Fund and other matters to be extended to every employee working
on a full time basis or on a part-time basis but doing full time load
of work.
v) Besides the provisions of the State Act and the Rules framed
thereunder, the schools recognized and receiving grant-in aid from
the State Government have to fulfill additional conditions, as are
specified in the grant-in aid scheme and the Maharashtra
Secondary School Code applicable to such schools. As the grant in
aid can be used by the school only for the purpose for which it has
been granted and that the school is required to maintain and
submit proper accounts in the manner prescribed by the State, is
also indicative of financial control of the State over such
schools/colleges.
w) The provisions in the Secondary School Code also empower the
State Government to take over or transfer the management of the
institution.
x) Besides the State Authorities have to oversee that the management
is making payment of proper salary and allowances as specified.
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y) The Secondary School Code, which is a compendium of the
executive instructions and orders, also deals with matters
concerning recognition, organization and management of schools;
staff service conditions, records and inspection; records, registers
and inspection of schools and hostels; and grant in aid etc. The
provisions regarding grant in aid deal with matters of salary/non
salary grant; building grant; and other grants. Stipulations in
respect of these matters are indicative of financial control exercised
by the State over such institutions. Similarly, Chapter III deals
with staff service conditions, records and inspection provides for
matters relating to maintenance of adequate staff; conditions of
service of employees; and rules of discipline and leave. These
provisions are also indicative of administrative control exercised by
the State over the institutions. All this is in addition to the
incipient requirement of obtaining recognition from the State before
starting any school within the State or for that matter commencing
additional sections and increasing the intake capacity of students,
as the case may be.
22. Suffice it to observe that the State Act, the Rules made
thereunder and the provisions of the Secondary Schools Code are a
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complete code in themselves with regard to the educational
institutions and indicative of the extent of exercise of substantive
control by the State Government over such institutions, whether
owned by it. The State Government has the power of
superintendence and the authority to direct, restrict or regulate
working of the educational institutions. It necessarily follows that
the establishment of the appellant, which in this case is 100%
grant-in aid schools in which 16 part-time employees were working,
is under the control of the State Government and thus would fulfill
even the first condition of Section 16(1) (b) of the Central Act.
23. As we have held that the establishment of the appellant fulfills
the twin conditions specified in Section 16 (1) (b), it must follow that
the same is exempted from the application of the provisions of the
Central Act. In the present case, however, it has been found by the
authority concerned and the Tribunal, that the 16 part-time
employees working in the establishment of the appellant were not
covered by the State CPF Scheme applicable to the other permanent
employees of the establishment. Inasmuch as, Rule 20 does not
cover the part-time employees working in the school, in case they
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are not doing full time load of work. True it is that the said finding
of fact cannot be over turned. Even so, is it possible to uphold the
decision of the authority as confirmed by the Tribunal and the High
Court - that the appellant is liable to pay towards the Provident
Fund under the Central Act in respect of its part-time employees?
Intrinsic in that direction, is that the provisions of the Central Act
are invoked against the establishment of the appellant. That is
impermissible. As aforesaid, Section 16 of the Central Act makes it
abundantly clear that the provisions of the Central Act will have no
application to the establishment, if covered by one of the excepted
category provided therein. Notably, the exemption is for the
establishment as a whole and for all purposes, from the application
of the Central Act. Once the establishment is covered by the
excepted category specified in Section 16, to get exemption, it is
incomprehensible that the provisions of the Central Act can be
invoked against such establishment on the specious reasoning that
few (16 in this case) part-time employees working thereat were not
covered by the CPF Scheme of the State Government, as applicable
to rest of its employees.
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24. It is not possible to countenance a situation that although the
establishment enjoys exemption from application of the provisions
of the Central Act, is still liable to be proceeded in respect of its few
(16) part-time employees. That would lead to an incongruous
approach, not envisaged by the Central Act. Taking any other
view would result in rewriting of the provisions of the Central Act to
mean that although the establishment is exempted from the
application of the provisions of the Central Act, yet it would be open
to the central authorities to proceed against such establishment in
certain situations. In our opinion, once the establishment qualifies
for exemption of application of the provisions of the Central Act,
there is no way that the authorities under the Central Act can
exercise authority over it or call upon the establishment to comply
with the provisions of the Central Act, unless the exemption of the
establishment is withdrawn or lifted de jure. Section 16 of the
Central Act does not envisage a concept of partial exemption of
application of the provisions of the Central Act in respect of
employees, but the exemption operates qua the establishment for
all purposes.
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25. In the present case, the appellant is running 29
schools/colleges and is receiving 100% grant-in aid from the State
Government in respect of 28 schools/colleges. The employees
working in the said schools of the appellant have been employed
with the permission and approval of the State Government and are
governed by the State CPF Scheme. The entire process of
appointment has been strictly monitored by the State Government.
Additionally, the appellant has been submitting pay bills of its
employees to the Education Department which directly deposits the
salaries of such employees into their bank accounts. At the relevant
time, the appellant had employed around 1151 employees who were
covered by the Contributory Provident Fund Scheme framed by the
State Government for the employees of the private schools (except
the 16 part-time employees who were not doing full time load of
work). The appellant had engaged those 16 part-time employees
with the permission and approval of the State Government. It can
be safely presumed that the State Government was fully conscious
of the fact that those part-time employees will not be entitled for the
benefits of CPF Scheme of the State. In other words, the substantial
number of employees of the appellant if not all of them, around
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1151 employees, were covered by the contributory provident fund
scheme of the State Government applicable to private schools
governed by the provisions of the State Act and the Rules made
thereunder. Just because the 16 part-time employees working in
the appellant’s school were not eligible for the benefits of the State
CPF Scheme, the exemption status of the establishment of the
appellant acquired under Section 16 of the Central Act, will not
cease or stand withdrawn automatically.
26. Once an establishment is covered under any one of the
excepted category under Section 16 of the Central Act, the officials
empowered by the Central Act will have no authority to proceed
against such establishment; and more so on the ground that a
miniscule number of employees (16 part-time employees) working in
the establishment were not eligible for the benefits under the State
Contributory Provident Fund Scheme governing the rest of the
regular employees of the establishment.
27. Having said this, we must hold that initiation of action of
recovery by the official(s) of Respondent No.1 against the
establishment of the appellant, which was otherwise exempted from
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application of the provisions of the Central Act is wholly without
authority of law. The appellant had placed reliance on the case of
Sanatan Dharam (supra), before the Tribunal. But neither has the
Tribunal nor the High Court considered the same. The Tribunal,
however, chose to rely on the decision in the case of The Shamrao
Vithal Co-operative Bank Ltd. Vs. Kasargod Pandhuranga
Mallya2. This decision has been duly considered and distinguished
in the case of Sanatan Dharam (supra), as can be discerned from
paragraph 33 of the reported decision.
28. Be that as it may, for the reasons alluded hitherto we have no
hesitation in allowing this appeal and set aside the decision of the
High Court; and also the entire action of the authorities under the
Central enactment for having initiated recovery against the
concerned school run by the appellant by invoking the provisions of
the Central Act, which had no application.
2
(1972) 4 SCC 600
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29. Accordingly, the appeal is allowed in the above terms with no
order as to costs.
………………………………….J. (Dipak Misra)
………………………………….J. (A.M.Khanwilkar)
………………………………….J. (Mohan M. Shantanagoudar)
New Delhi, Dated: March 9, 2017