Full Judgment Text
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PETITIONER:
COCHIN SHIPPING CO. ETC. ETC.
Vs.
RESPONDENT:
E.S.I. CORPORATION
DATE OF JUDGMENT19/08/1992
BENCH:
SHARMA, L.M. (J)
BENCH:
SHARMA, L.M. (J)
MOHAN, S. (J)
VENKATACHALA N. (J)
CITATION:
1993 AIR 252 1992 SCR (3) 909
1992 SCC (4) 245 JT 1992 (4) 602
1992 SCALE (2)221
ACT:
Employees’ State Insurance Act, 1948: Sections 1(5)
& 75:
Notification extending operation of the Act to Hotels,
Restaurants, Road Motor Transport Establishments, Cinemas
and ‘Shops’- ‘Shop’- Connotation of-Held establishment
carrying on stevedoring, clearing and forwarding operations
at a Port is a ‘shop’.
Interpretation of statutes-Social security legislation-
Construction of-Duty of Court-Should be construed liberally
so as to promote the object of the Act.
Words and Phrases:
‘Shop’- Meaning of.
HEADNOTE:
The Government of Kerala issued a Notification dated
18.9.1974 under Section 1 (5) of the Employees’ State
Insurance Act, 1948 extending the provisions of the Act to
six kinds of establishments viz. Hotels, Restaurants, Shops,
Road Transport Motor Establishments, Cinemas and Newspaper
Establishments. The appellant Company, carrying on the
business of clearing and forwarding at the port of Cochin,
received notice for payment of its contribution under the
Act. Denying its liability to pay, it filed an application
before the Employees’ Insurance Court under Section 75 of
the Act, contending that the Notification was not applicable
to it because its establishment was not a shop, but the same
was dismissed. On appeal a Division Bench of the High Court
held that the establishment of the appellant falls within
the purview of the term ‘shop’.
In appeals to this Court it was contended on behalf of
the appellant that (1) though ‘shop’ would take within it
other establishments like hotels or restaurants yet they
have come to be specifically mentioned. In view of that
enumeration of other establishment in contradistinction to
shops the
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word ‘shop’ must be held to relate to a place where
commercial activity of buying and selling merchandise takes
place otherwise the enumeration of other establishment
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becomes meaningless; (2) in view of the fact that the
notification specifically enumerates the other
establishments, the intention has been clearly brought out
not to give a wider meaning of the term ‘shop’ as otherwise
the term ‘shop’ itself would be enough to cover other
establishments like hotels, restaurants, cinema etc. From
this point of view, the activity carried on by the appellant
merely processing the document at the customs clearing house
without rendering any service to the customers at the
appellant’s office of establishment cannot be said to fall
within the meaning of ‘shop’.
Dismissing the appeals, this Court
HELD: Per Sharma, J.
In view of the consistent interpretation of the
notification which has been followed in the country, the
question should not be reopened for fresh consideration.
[912-B]
Per Mohan, J. (For Himself and Venkatachala, J.)
Concurring:
1. The Employee’s State Insurance Act is an Act to
provide certain benefits to employees in case of sickness,
maternity and employment injury and makes provision for
certain other matters in relation thereto. Under Section
1(4), in the first instance, it is made applicable to all
factories. But the Act envisages the extension of benefit
to the employees in other establishments or class of
establishments, industrial commercial, agricultural or
otherwise. The extension of benefit is to be done by means
of a notification by the Appropriate Government. Thus the
benefits conferred by the Act cover a large area of
employees than what the Factories Act and the akin
legislations intended. The conclusion is inescapable that
it is a welfare legislation. The endeavour of Court should
be to place a liberal construction so as to promote its
object. The object is to envelop as many establishments as
possible without leaving any room for doubt. That is
precisely what the Notification intends to do. [915D,
E,F,920-A]
2. The Notification catalogues six establishments one
of which is ‘shop’. Merely because other establishments
which are akin to shop are enumerated, it does not, in any
manner, oblige the Court to give a narrow
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meaning to the word ‘shop’ nor does it any way dilute the
meaning of ‘shop’. The appellant is carrying on
stevedoring, clearing and forwarding operations. Clearing
the documents, even it be in the custom house, is necessary
for the export or import of goods. These services form part
of the carriers job. It cannot be gainsaid that the
appellant is rendering service to cater the needs of
exporters and importers and others who want to carry the
goods further. Therefore, it is a shop carrying on a
systematic economic or a commercial activity. This would be
enough to bring the appellant without specifically
enumerating the specific activities carried on by the
appellant. [913H, 919H, 920A-B]
Hindu Jea Band, Jaipur. v. Regional Director Employees’
State Insurance Corporation, Jaipur, [1987] 2 S.C.R. 377 and
M/s International Ore & Fertilizers (India) Pvt. Ltd. v.
Employees’ State Insurance Corporation, [1987] 4 S.C.C. 203,
relied on.
Wharton’s Law Lexicon, 14th Edn. 929 and Words and
Phrases Legally defined, 2nd Edn. 73, referred to.
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JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 2593-
2599 of 1980.
From the Judgements and Orders dated 23.5.79, 30.5.79,
25.6.79, 26.6.79 and 9.7.1979 of the Kerala High Court in
M.F.A. Nos. 69, 76, 80, 81, 83, 89 and 75 of 1977.
A.T.M. Sampath for the Appellant in C.A. No. 2593/80.
V.A. Bobde, O.C. Mathur, Ms. Meera and D.N. Mishra for
the Appellant in C.A. No. 2594-99/80.
V.A. Bobde, O.C. Mathur, Ms. Meera and D.N> Mishra for
the Respondent in C.A. No. 2593/80.
N.N. Goswamy, V.C. Mahajan, Hemant Sharma and Mrs. Anil
Katiyar for the Respondent.
The Judgements of the Court were delivered by
SHARMA, J. The learned counsel for the respondent has,
in support of his stand, placed reliance on several
decisions of this Court and the High
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courts in which the notification in identical terms has been
construed in the way as is suggested on behalf of the
Corporation. Although Mr. Bobde, learned counsel for the
appellant has advanced an argument, which on the face of it,
appears to be attractive, I think that in view of the
consistent interpretation of the notification which has been
followed in the country, the question should not be reopened
for fresh consideration. Accordingly, I agree that all
these appeals should be dismissed but without costs.
MOHAN, J. These appeals can be dealt with by a common
judgement since the question of law to be decided is one and
the same. It is enough if we note the facts in Civil Appeal
No. 2599 of 1980.
The appellant is a company incorporated under the
Companies Act. It has its registered office at Jew Town in
Mattancherry. It is engaged in the business of clearing
and forwarding at the Port of Cochin situated in Willingdon
Island. It is authorised to transact its business at the
Cochin Custom House under the terms of Section 202 of the
Sea Customs Act read with the Rules made thereunder and a
licence was issued under the said provisions.
The appellant received a notice dated 3.1.75 enclosing
certain notification whereby the Employees State Insurance
Act (hereinafter referred to as the Act) was extended to
certain classes of establishments specified in the Schedule
wherein 20 or more persons are employees or were employed
during that period. The appellant replied that it did not
fall under the purview of the said notification. Therefore,
the appellant was not liable to comply with any of the
provisions of the Act. Another letter dated 8.9.75 was
received by the appellant calling it upon to furnish certain
details. This was replied to by a letter dated 20.9.75
whereunder the details were furnished. Thereafter a notice
dated 7.11.75 with which were enclosed certain printed
forms, was received by the appellant. The appellant replied
on 18.11.75 denying liability to pay any contribution under
the Act. The stand of the appellant was that the company
does not come within the notification dated 18.9.74 as the
appellant was not a shop and was carrying on business of
clearing and forwarding at the Cochin Port. In reply to the
said letter the appellant received a letter dated 9.12.75
stating that the Insurance Inspector who visited the
appellant found 20 persons employed in the shop. It was
functioning as shipping, clearing and forwarding agents.
The appellant served the customers. Therefore, it was a
shop within the
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913
dictionary meaning of the term and called upon the appellant
to submit the returns.
Contending that the appellant does not render any
service to customers at its office, it was merely carrying
on clearing and forwarding business by processing the
documents at Custom House, no service being rendered at the
appellant’s office establishment, it was urged that it could
not be called a shop within the dictionary meaning. An
application was moved under Section 75 of the Act before
the Employees, Insurance Court, Calicut to decide the
dispute and to hold that the appellant was not a shop within
the purview of the Act and, therefore, the Act itself was
inapplicable.
Objections were preferred on behalf of the Regional
Director, Employees State Corporation that in view of the
notification dated 18.9.74 supplemented by the other
notifications dated 2.12.74 and 22.3.75, the appellant’s
business would fall within the ambit of the said
notifications. The Government of Kerala issued those
notifications with a view to extend benefits to the
employees working in other sections of organized labour such
as shops and establishments.
The Employees Insurance Court by a judgement dated
29.1.77 in E.I.C. No. 1/76 held that the appellant would be
covered with effect from six months after 21.12.74. In the
result, the appellant was brought within the notification.
Against this order, M.F.A. No. 75 of 1977 was preferred to
the High Court of Kerala. A Division Bench by its judgement
dated 25.6.79, following its earlier judgement held that the
term "shop" as understood in the scheme of the Act is not
merely a place where the business of purchase and sale takes
place but it is a place where there is commercial activity
arising from customer service. In that sense, the
establishment of the appellant has to be understood to fall
within the purview of the term "shop". Accordingly the
appeal was dismissed. Hence, the civil appeals, leave
having been granted by an order dated 3.11.80.
Mr. Bobde, learned counsel for the appellants would
raise the following submissions.
The Act primarily applies to factories. Of course, the
Act could be extended to other establishments by means of a
notification. In the instant case, a notification dated
16.9.74 catalogues six establishments one of which
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is shop. Though "shop" would take within it other
establishments like hotels or restaurants yet they have come
to be specifically mentioned. In view of that enumeration
of other establishment in contradiction to shops the word
"shop" must be held to relate to a place where commercial
activity of buying and selling merchandise takes place
otherwise the enumeration of other establishment becomes
meaningless.
As to what is the meaning of "shop" could be gathered
from Wharton’s Law Lexicon 14th Ed. 929 and Words and
Phrases Legally Defined 2nd Ed. 73.
The next submission of the learned counsel is in view
of the fact that the notification specifically enumerates
the other establishments, the intention has been clearly
brought out not to give a wider meaning of the term "shop"
as otherwise the term "shop" itself would be enough to cover
other establishments like hotels, restaurants, cinema etc.
From this point of view, the activity carried on by the
appellant merely processing the document at the customs
clearing house without rendering any service to the
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customers at the appellant’s office or establishment cannot
be said to fall within the meaning of "shop". Therefore,
the approach of the High Court and the authorities would
require to be set aside. It must be held that the
notification has no application to the appellant’s business.
In opposition to this, Mr. Goswamy, learned counsel
appearing on behalf of Employees, State Insurance
Corporation would submit that the word "shop" is wide in its
amplitude. It means a place where any kind of commercial
activity is pursued and where services are rendered to the
customers. In so far as the appellant is carrying on the
business of clearing and forwarding and rendering service
which are part of carrier’s job certainly it will be a shop.
It caters to the needs of exporters and importers. It is a
systematic commercial activity or an economic activity.
Hence, it would be a shop within the meaning of the
notification. Merely because every establishment may fall
within the scope of the term "shop" as enumerated, it does
not, in any way, restrict the meaning of the word "shop".
The object of enumeration is to envelop as many
establishments as possible without leaving room for any
doubt, where, therefore, the word "shop" alone would be
enough to cover the activities of the appellant, it is not
necessary to further enumerate and specifically bring within
the scope of the notification the activities of the
appellant. Regard must be had in
915
this connection that this is a social welfare legislation.
This Court had always taken the view that as far as
permissible the endeavour of the Court must to be cover
those employees than to deny the benefit of these
provisions. In support of these submissions the cases in
Hindu Jea Band Jaipur v. Regional Director, Employees’ State
Insurance Corporation, Jaipur etc., [1987] 2 SCR 377 and
M/s. International Ore & Fertilizers (India) Pvt. Ltd. v.
Employees’ State Insurance Corporation, [1987] 4 SCC 203 are
cited. Thus it is submitted that no exception could be
taken to the impugned judgement.
Mr. A.T.M. Sampath, learned counsel appearing for the
appellant adopts the arguments of Mr. Bobde while the
respondent opposes in the same vein.
The Employees State Insurance Act is an Act to provide
certain benefits to employees in case of sickness, maternity
and employment injury and make provision for certain other
matters in relation thereto. The Act is an outcome of a
policy to provide remedy for the widespread evils arising
from the consequences of national poverty. Indeed, it is a
piece of social security.
Under Section 1 (4), in the first instance, it is made
applicable to all factories. The Act envisages the
extension of benefit to the employees in other
establishments or class of establishments , industrial,
commercial, agricultural or otherwise. The extension of
benefit is to be done by means of a notification by the
appropriate Government. Thus the benefits conferred by the
Act cover a large area of employees than what the Factories
Act and the akin legislations intended. The conclusion is
inescapable that it is a welfare legislation. The endeavour
of the Court should be to place a liberal construction so as
to promote its objects to which a reference has been made.
In the instant case, the impugned notification runs as
follows:
"GOVERNMENT OF KERALA
No. 22877/E2/73/LBR LABOUR (E) DEPARTMENT
TRIVANDRUM, DT. 18.9.74
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916
NOTIFICATION
S.R.O.
In exercise of the powers conferred by sub-section (5)
of Section 1 of the Employees’ State Insurance Act, 1948
(Central Act 84 of 1948), the Government of Kerala, in
consultation with the Employees’ State Insurance Corporation
and with the approval of the Central Govt. hereby given
notice of its intention to extend the provisions of the said
Act to the clauses of the Establishments specified in the
Schedule annexed hereto, on or after 29.3.1975.
____________________________________________________________
Description of establishments Areas in which the establis-
hment are situated
____________________________________________________________
The following establishments 1. Trivandrum, Navaikulam
where on twenty or more persons and Pazhayakunnumel (Kil-
are employed for wages on any day imanoor) in Trivandrum
of the preceding twelve months, District.
namely.
2. Quilon, Kundara, Chatha-
nnur, Kottaraka, Punalur
an Sast hamcotta in
Quilon District.
(i) Hotels; 3. Alleppey, Kayamkulam
and Shertailai in
Alleppey District.
(ii) Restaurants; 4. Kottayam town in
kottayam District.
(iii) Shops 5. Ernakulam and Cochin in
Ernakulam District.
(iv)Road Motor Transport 6. Trichur town in Trichur
establishment;
(v) Cinema including preview 7. Palghat town in Palghat
theatres; District.
(iv)Newspaper establishments 8. Kozhikode town in
as defined in Section 2 Kozhikode District and
(d) of the Working Journalists
(Conditions of Service) 9. Cannanore town, Tellich-
and Miscellaneous Provisions erry and Baliapatam in
Act, 1955 (5 of 1955). Cannanore District in
the State of Kerala.
By order of the Governor,
Sd/
U. Mahabala Rao, Secretary to Government"
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As it could be seen, six kinds of establishments wherein
20 or more employees are or were employed for wages on any
day of the preceding 12 would months fall within the scope
of the notification. Item 3 says "shops". Therefore, the
argument is while "shop" could cover the other
establishments like hotels or restaurants in view of the
specific enumeration the activities of clearing and
forwarding carried on by the appellant unless specifically
enumerated cannot be brought within the word "shop". This
argument takes us to the meaning of "shop".
Wharton’s Law lexicon 14th Ed. Page 929:
"Shop a place where things are kept for sale,
usually in small quantities, to the actual
consumers. By Shops Act, 1912, s.19, "shop"
includes any premises where any retail trade or
business is carried on: retail trade or business’
includes the business of a barber or hairdresser,
but not the sale of programmes, etc., at places of
amusement."
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Words and Phrases Legally Defines 2nd Ed. 73:
"Shop" includes dwelling-house and warehouse, or
other place of business, or place where business is
transacted.
"Shop" includes any premises, and any vehicle,
stall or place other than premises. on or in which
any retail trade or business is carried on "
It has also come up for consideration in the rulings of
this Court while interpreting a similar notification. In
Hindu Jea Band, Jaipur (supra) it was held thus:
"The first contention urged in support of the
petition is that since the petitioner was not
selling any goods in the place of its business but
was only engaged in arranging for musical
performances on occasions such as marriages etc.
its business premises cannot be called a "shop". We
do not agree with the narrow construction placed by
the petitioner on the expression "shop" which
appears in the notification issued under section
1(5) of the Act which is a beneficent legislation.
The word shop has not been defined in the Act. A
shop is no doubt an
918
establishment (other than a factory) to which the
Act can be extended under section 1(5) of the Act
provided other requirement are satisfied. In
Collins English Dictionary the meaning of the word
shop is given thus: "(i) a place esp. a small
building for the retail sale of goods and service
and (ii) a place for the performance of a specified
type of work; workshop." It is obvious from the
above meaning that a place where services are sold
on retail basis is also a shop. It is not disputed
that the petitioner has been making available on
payment of the stipulated price the services of the
members of the group of musicians employed by it on
wages. We, therefore, hold that the place where the
petitioner has been carrying business is a shop to
which the Act is applicable by virtue of the
notification referred to above. The first
contention, therefore, fails"
Again, in M/s. International Ore & Fertilizers (India)
Pvt. Ltd. v. Employees’ State Insurance Corporation [1987] 4
SCC 203 at 206 the following useful observations are found:
"The word "shop" is not defined in the Act or in
the notification issued by the State Government.
According to the Shorter Oxford English Dictionary
the expression "shop" means "a house or building
where goods are made or prepared for sale and sold".
It also means a "place of business" or place where
one’s ordinary occupation is carried on". In
ordinary parlance a "shop" is a place where the
activities connected with the buying and selling of
goods are carried on. The evidence produced in the
case shows that the petitioner is carrying on its
business at its business premises in Secunderabad.
At that place the petitioner carries on the
commercial activity facilitating the emergence of
contracts of sale of goods between its foreign
principals and the State Trading
Corporation/Minerals and Metals Trading Corporation
of India. It arranges for the unloading of the
goods under its supervision and for the survey of
the goods despatched by its foreign principals at
the ports on behalf of its foreign principals and
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on the goods being delivered to the Central
Government it collects the price payable by the
government and remits it to its foreign principals.
All these activities are directed and controlled
from its.
919
premises at Secunderabad. It is thus clear that the
activities carried on by the petitioner constitute
trading activities although the goods imported from
abroad are not actually brought to the said
premises and delivered to the purchaser there. In
our opinion it is not actually necessary that the
delivery of the goods to the purchaser should take
place at the premises in which the business of
buying or selling is carried on to constitute the
said premises into a "shop". The delivery of the
goods sold to the purchaser is only one aspect of
trading activities. Negotiation of the terms of
sale, carrying on of the survey of the goods
imported, arranging for the delivery of the goods,
sold, collection of the price of the goods sold
etc. are all trading activities. The premises where
the business is carried out by the petitioner is
undoubtly a shop as the activities that are carried
on there relate only to the sale of goods which are
imported to India. The petitioner acts as the agent
of its foreign principals who are the sellers. The
petitioner directs and controls all the activities
from the premises in question. If orders are
received at a place which ultimately fructify into
sale and the resulting trading activity is directed
from there that place comes to be known as a
"shop". In our view the Employees’ Insurance Court
placed a very narrow interpretation on the
expression "shop" while upholding the contention of
the petitioner by confining "shop" to a place where
goods are actually stored and delivered pursuant to
a sale. We agree with the decision of the High
court that while construing a welfare legislation
like the Act and the notification issued thereunder
a liberal construction should be placed on their
provisions so that the purpose of the legislation
may be allowed to be achieved rather than
frustrated or stultified."
In this case, the argument advanced on behalf of the
appellant is slightly different, namely, other kinds of
establishments which can easily fall within the definition
of "shop" have been enumerated. Hence, a specific
enumeration, so as to include the appellant’s business
activity, is to be insisted upon. In our considered view,
this argument cannot be accepted. First of all, merely
because other establishments which are akin to shop are
enumerated, it does not, in any manner, oblige us to give a
narrow meaning to the word "shop" nor does it any way dilute
the meaning of
920
"shop". As rightly contended by the learned counsel for the
respondent, the object is to envelope as many establishments
as possible without leaving any room for doubt. That is
precisely what the notification intends to do.
The appellant is carrying on stevedoring, clearing and
forwarding operations. Clearing the documents, even it be in
the custom house, is the carrier’s job. It cannot be
gainsaid that the appellant is rendering service to cater
the needs of exporters and importers and others who want to
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carry the goods further. Therefore, it is a shop carrying on
a systematic economic or a commercial activity. This would
be enough to bring the appellant without specifically
enumerating the specific activities carried on by the
appellant. Merely because shop has been enumerated along
with other similar establishment we do not think any further
specific enumeration is necessary to cover the appellant.
Thus we reject the contentions raised on behalf of the
appellant.
The appeals stand dismissed. There shall be no order as
to costs.
T.N.A. Appeals dismissed.
921