WANCHOO, J. - (1.) THESE two appeals on certificates granted by the High Court raise a common question of law and will be dealt with together. As the facts are slightly different in the two cases, we shall consider the question of law arising in these appeals with reference to the facts of Civil Appeal No. 572 and thereafter deal briefly with the facts in Civil Appeal No. 573.
(2.) TURNING therefore to the facts in Civil Appeal No. 572, it appears that the Government of India, Ministry of Rehabilitation, started a diesel engine factory at Faridabad in 1952. On 23 May, 1955, the appellant purchased the factory from the Government of India. On 27 July, 1956 the Regional Provident Fund Commissioner (hereinafter referred to as the Commissioner) informed the appellant that the Employees' Provident Funds Act, 19 of 1952 (hereinafter referred to as the Act), applied to it and and it should therefore deposit the dues on account of contributions and administrative charges under the Act and submit the necessary returns in that behalf. The appellant objected that it was not liable to pay the amounts claimed from it and relied on S. 16(1)(b) of the Act as it was at the relevant time. The main dispute between the Commissioner and the appellant was that the Commissioner was claiming that the factory must be deemed to have been established in 1952 while the appellant was claiming that the period of three years allowed under S. 16(1)(b) should count from the date from which the appellant purchased the factory from the Government of India. In view of this dispute the appellant filed a writ petition before the Punjab High Court on 18 November, 1956. It raised a number of points including an attack on the vires of S.5 of the Act. In the present appeals, however, we are concerned only with one question, namely, whether under S. 16(1)(b) of the Act the appellant can claim that the period of three years' exemption granted thereunder should start in its case from the time when it purchased the factory from the Government of India in May 1955. Other points were not raised before us in view of the decision of this Court in Mohmedalli and others v. Union of India and another [1963 - I L.L.J. 536] holding the Act intra vires the Constitution.The learned single Judge dismissed the petition with one minor direction in favour of the appellant. Thereupon there were two appeals before the Division Bench, one by the Commissioner with respect to that part of the order which went against him and the other by the appellant with respect to the rest. The Division Bench allowed the appeal of the Commissioner and dismissed the appeal of the appellant with the result that the writ petition was dismissed in toto. Thereafter the appellant obtained a certificate from the High Court to appeal to this Court and that is how the matter has come up before us. Section 16(1)(b) as it was at the relevant time read thus : "(1) This Act shall not apply to - (a) * * * (b) any other establishment, established whether before of after the commencement of this Act, unless three years have elapsed from its establishment. The argument on behalf of the appellant is that it acquired the factory in May 1955 and three years for the purpose of S. 16(1)(b) should be counted from the date on which it acquired the factory. We are of opinion that there is no force in this contention. The words of S. 16(1)(b) are quite clear and leave no room for doubt that the period of three years should count from the date on which the establishment was first established and the fact that there has been a change in the ownership makes no difference to the counting of this period of three years so long as the establishment has continued to work all along. This view is further enforced by the explanation to S. 16(1) which lays down that "The date of the establishment of an establishment shall not be deemed to have been charged merely by reason of a change of the premises of the establishment."
(3.) THUS even if there is a change in the location of an establishment, that would not affect the date from which the establishment began, provided there was continuity of working. If that is so, with respect to the change of location there can be no doubt that a mere change of ownership would make no difference to the date of establishment of the establishment so long as there was continuity of working. The contention of the appellant that the date of establishment in its case should be taken as 23 May, 1955 when it acquired the factory from the Government has therefore no force.Then it is urged that in any case the appellant merely acquired the machinery and premises of the factory and re-started the factory after its acquisition and did not take over a running factory from the Government of India. We are of opinion that this contention also has no force. It is clear from Cl. (ix) of the agreement between the appellant and the Government of India that the appellant had taken over a running factory. Clause (ix) provides that - "the purchaser agrees to take over and to employ all the 168 workers at present working in the said factory whose names and other particulars are mentioned in Sch. 4 annexed hereto on the wages specified therein with effect from the date on which the possession of the said factory is handed over to the purchaser." ;