1

Writ­C No. 6196 of 2019

AFR

Court No. ­ 3

Case :­ WRIT ­ C No. ­ 6196 of 2019

Petitioner :­ M/S Kushang Security And House Keeping

Private Limited

Respondent   :­  Presiding   Officer   Central   Government

Industrial Tribunal Cum Labour Court And Another

Counsel for Petitioner :­ Virendra Singh

Counsel   for   Respondent   :­   Sachindra

Upadhyay,C.S.C.,Jagdish Pathak

Hon'ble Dr. Yogendra Kumar Srivastava,J.

1.Heard Sri Virendra Singh, learned counsel for the

petitioner and Sri Jagdish Pathak, learned counsel for the

respondent no. 2.

2.The   present   petition   has   been   filed   seeking

quashing of the order dated 4.2.2019 passed by the

Presiding   Officer,   Central   Government,   Industrial

Tribunal   cum   Labour   Court,   Kanpur   in   an   appeal

preferred under Section 7­I of the Employees' Provident

Funds and Miscellaneous Provisions Act, 1952 (Act No.

19 of 1952), (hereinafter referred to as 'the EPF Act')

registered as Appeal No. A.T.A. (Misc.) No.03/19. The

petitioner has also sought to challenge the earlier order

of levy of damages under Section 14­B and interest under

Section 7­Q of the EPF Act dated 19.10.2015 passed by

the Assistant Provident Fund Commissioner, Employees

Provident Fund Organization, Kanpur (in short 'APFC').

3.The records of the case indicate that the petitioner

establishment, having Registration No. UP/39140 had

failed  to  pay  the  provident  fund  dues  for  the  period

08.09.2012 to 31.12.2014. A Quantification Notice No.

Neutral Citation No. ­ 2019:AHC:139832

2

Writ­C No. 6196 of 2019

180510 dated 10.1.2015 was issued, and after several

opportunities being granted to the petitioner which were

not availed, the APFC passed an order (Levy Order No.

174530) dated 19.10.2015 in respect of the remittance

for the period 09/12 to 12/2014 levying an amount of

Rs.1,33,282/­as   damages   under   Section   14­B   and   an

amount of Rs.1,89,937/­ as interest under Section 7­Q of

the EPF Act. An order dated 22.5.2017 levying damages

and interest for a subsequent period was also passed

against the petitioner establishment.   

4.The petitioner establishment preferred an appeal

under Section 7­I of the EPF Act, registered as Appeal

No.  A.T.A.   (Misc.) No.03/19,  against  the  two orders

dated 19.10.2015 and 22.05.2017 referred to above. The

appellant also prayed for stay of the operation of the

aforementioned   orders   as   well   as   notices   dated

4/11.01.2017, 09.10.18 and 19.11.18. 

5.Objections   were   filed   by   the   APFC   Kanpur

(respondent   in   the   appeal)   strongly   opposing   the

maintainability of the appeal and submitting that the

appeal was highly belated and that the validity of two

separate orders could not be challenged in a joint appeal.

On the question of limitation reliance was placed upon

the judgments in the case of Lotus Chemicals Pvt. Ltd.

Vs.   Asst.   Provident   Fund   Commissioner,   (Compl.),

Rourkela

1

 and  M/s   Port   Shramik   Co­operative

Enterprises   Ltd.   Vs.   Employees   Provident   Fund

Organization

2

.

6.The Presiding Officer upon a consideration of the

1    2018 (157) FLR 440 (Ori.H.C.)

2 2018 (156) FLR 363 (Cal.H.C.)

3

Writ­C No. 6196 of 2019

facts of the case came to the conclusion that both the

appeals preferred were highly belated and the challenge

raised   to  two   separate   orders   dated   19.10.2015   and

22.05.2017   by   means   of   a   single   appeal   was   not

permissible and further that legality of the three notices

could not be examined in the appeal. Accordingly, it

came to the conclusion that neither the appeal could be

admitted nor any relief could be granted and the appeal

was disposed vide order dated 04.02.2019. Aggrieved

against the aforementioned order, the present petition

has been filed.

7.Heard learned counsel for the parties and perused

the records.

8.The   sole   contention   of   the   counsel   for   the

petitioner is that the dismissal of the appeal in terms of

the order dated 04.02.2019, on the ground of delay is

wholly illegal, and that the delay in filing of the appeal

ought to have been condoned in the interest of justice.

9.Counsel appearing for the respondent no. 2 APFC

has supported the order passed in appeal by submitting

that the levy of damages under Section 14­B and interest

under Section 7­Q had been made after due notice and

opportunity to the petitioner establishment and that the

appeals being beyond the statutory period of limitation

have rightly been rejected.

10.The   sole   ground   which   has   been   raised   in   the

present writ petition is with regard to the question of

limitation in filing of the appeal under the provisions of

EPF Act.

4

Writ­C No. 6196 of 2019

11.The question which thus falls for consideration is as

to   whether   the   time   limit   granted   in   terms   of   the

statutory provisions under the EPF Act and the rules

made thereunder with regard to filing of an appeal can

be extended beyond the period prescribed by granting

benefit of the provisions of Section 5 of the Limitation

Act, 1963.

12.In order to appreciate the rival contentions the

relevant   statutory   provision   with   regard   to   filing   of

appeal under Section 7­I of the EPF Act may be adverted

to.   

“7­I. Appeals to Tribunal. ­ (1) Any person aggrieved

by a notification issued by the Central Government, or

an order passed by the Central Government or any

authority, under the proviso to sub­section (3), or sub­

section (4), of Section 1, or Section 3, or sub­section

(1)  of  Section  7­A,  or   Section  7­B(except  an  order

rejecting an application for review referred to in sub­

section (5) thereof), or Section 7­C, or Section 14­B,

may   prefer   an   appeal   to   a   Tribunal   against   such

notification or order.

(2) Every appeal under sub­section (1) shall be filed in

such   form   and   manner,   within   such   time   and   be

accompanied by such fees, as may be prescribed.”

13. The power to make rules including the power to

make rules in respect of the form and the manner in

which, and the time within which, an appeal shall be

filed before a Tribunal and the fees payable for filing

such appeal is provided for under Section 21 of the EPF

Act. The relevant provision is being extracted below :­

“21.   Power   to   make   Rules–   (1)   The   Central

Government   may,   by   notification   in   the   Official

Gazette, make rules to carry out the provisions of this

Act.

(2) Without prejudice to the generality of the foregoing

power, such rules may provide for all or any of the

following matters namely :­

xxxxxx

(b) the form and the manner in which, and the time

5

Writ­C No. 6196 of 2019

within which, an appeal shall be filed before a Tribunal

and the fees payable for filing such appeal.” 

14.In exercise of powers conferred under sub­section

(1) of Section 21 of Act No. 19 of 1952 ''The Employees

Provident Fund Appellate Tribunal (Procedure) Rules,

1997'' have been made. The procedure including the time

period for filing an appeal is provided under Rule 7 of

the aforementioned Rules, 1997.

“7. Fee, time for filing appeal, deposit of amount

due on filing appeal.— (1) Every appeal filed with the

Registrar shall be accompanied by a fee of Rupees five

hundred to be remitted in the form of Crossed Demand

Draft on a nationalized bank in favour of the Registrar

of the Tribunal and payable at the main branch of that

Bank at the station where the seat of the said Tribunal

situate.

(2) Any person aggrieved by a notification issued by

the Central Government or an order passed by the

Central Government or any other authority under the

Act, may within 60 days from the date of issue of the

notification/order, prefer an appeal to the Tribunal: 

Provided that the Tribunal may if it is satisfied that the

appellant   was   prevented   by   sufficient   cause   from

preferring   the   appeal   within   the   prescribed   period,

extend the said period by a further period of 60 days: 

Provided further that no appeal by the employer shall

be entertained by a Tribunal unless he has deposited

with the Tribunal (a Demand Draft payable in the Fund

and bearing) 75 per cent of the amount due from him

as determined under Section 7­A: 

Provided also that the Tribunal may for reasons to be

recorded in writing, waive or reduce the amount to be

deposited under Section 7­O.”

15.A plain reading of the aforementioned statutory

provisions indicates that in terms of sub­section (2) of

Section 7­I every appeal under sub­section (1) is to be

filed in such form and manner, within such time and is to

be accompanied by such fees, as may be prescribed.

Further,  Rule  7  of  the  Rules, 1997  provides  that  the

6

Writ­C No. 6196 of 2019

appeal may be preferred within 60 days from the date of

issue of the order, provided that the Tribunal may, if it is

satisfied that the appellant was prevented by sufficient

cause from preferring the appeal within the prescribed

period, extend the said period by a further period of 60

days. 

16.It is seen that the initial period for filing of appeal

is 60 days which can be extended by the EPF Appellate

Tribunal for another 60 days only when there is sufficient

cause and not otherwise. In this regard, reference may be

made to the judgment in the case of M/s Port Shramik

Co­operative Enterprise Ltd. Vs. Employees Provident

Fund Organisation

2

. The relevant observations made in

the judgment are as follows :­

“3.......The   period   of   limitation   for   filing   an   appeal

against an order passed under Section 7­A or Section

14­B   of   the   Employees'   Provident   Funds   and

Miscellaneous Provisions Act is 60 days. If the appellant

satisfies the Tribunal that it was prevented by sufficient

cause from not filing the appeal within the said period

of 60 days, in appropriate case, the Tribunal has the

power to condone the delay of another 60 days. Thus,

even if the Tribunal wanted to condone the delay it

could not condone it beyond a period of 60 days.” 

17.In the case of Assistant Regional Provident Fund

Commissioner, Meerut Vs. Employees Provident Fund

Appellate   Tribunal   and   others

3

,   an   appeal   to   the

Appellate Tribunal was filed after 165 days from the date

of the order of the EPF Authority and the delay was

condoned  by  the  Appellate   Authority  in  view   of   the

provisions under Section 5 of the Limitation Act, 1963.

Upon a challenge being raised the order condoning the

delay was set aside and it was held that when the period

2  2018 (156) FLR 363 (Cal.H.C.)

3 2006 (108) FLR 35 (Del.H.C.)

7

Writ­C No. 6196 of 2019

of 60 days was provided under Rule 7 (2) and a further

period of 60 days for condoning the delay is allowed

under the proviso to the said rule only then that much

period could be condoned. It was held that applicability

of   Section   5   of   the   Limitation   Act   was   specifically

excluded.   The   relevant   observations   made   in   the

judgment are as follows :­

“8.......On   behalf   of   the   Assistant   Provident   Fund

Commissioner   before   the   Tribunal,   a   preliminary

objection was raised to the effect that the appeal is

barred by time. The appeal was preferred after more

than 160 days and the Tribunal had no jurisdiction to

condone the delay beyond 60 days. The appeal was

presented   on   11.1.1999   though   the   order   dated

10.7.1998 was received by the appellant on 20.7.1998.

Thus it took 165 days in preferring the appeal. In view

of the provisions contained in Section 7­I(2) of the Act

read   with   Rule   7(2)   of   the   Rules,   the   appeal   was

required to be preferred within 60 days to the Tribunal.

It was submitted that the Tribunal on being satisfied

that the appellant was prevented by sufficient cause in

preferring the appeal within the prescribed period of 60

days, may extend the said period by a further period of

60 days and thus in all the appeal was required to be

preferred maximum within a period of 120 days and

not beyond that. Section 7­I (2) of the Act reads as

under: 

"An appeal under sub­section (1) shall be filed in

such form and manner, within such time and be

accompanied by such fees, as may be prescribed."

9. Rule making authority under Section 21 is entitled to

make rules to carry out the provisions of this Act by

issuing a notification in the Official Gazette. Sub­clause

(b) of sub­section (2) of Section 21 reads as under:

"….the form and the manner in which, and the

time within which, an appeal shall be filed before

a Tribunal and the fees payable for filing such

appeal....."

10. Rule 7(2) reads as under:

“Any person aggrieved by a notification issued by the

Central Government or an order passed by the Central

Government or any other authority under the Act, may

within   60   days   from   the   date   of   issue   of   the

notification/order prefer an appeal to the Tribunal :

8

Writ­C No. 6196 of 2019

Provided that the Tribunal may, if it is satisfied that the

appellant   was   prevented   by   sufficient   cause   from

preferring   the   appeal   within   the   prescribed   period,

extend the said period by a further period of 60 days."

11. It is in view of the aforesaid provisions, it was

contended that the appeal was hopelessly time barred

and after the period of 60 days granted for preferring

an appeal, if there is a delay of 60 days then such delay

can be condoned and no further.

12. The Tribunal expressed an opinion that the power

of the Tribunal to condone the delay under Section 5 of

the Indian Limitation Act, 1963, is not curtailed by the

Legislature..Therefore,   the   provisions   under   the

Employees'   Provident   Funds   Appellate   Tribunal

(Procedure) Rules, 1997, only to condone a delay of 60

days is ultra vires and is void. Therefore, it held that

the Tribunal has jurisdiction to condone any delay, if it

is satisfactorily explained...

13. Learned counsel for the Company submitted that

sub­clause (b) of sub­section (1) of Section 21 provides

the rule making authority to prescribe time limit within

which an appeal shall be filed before the Tribunal.

Legislature only authorized the rule making authority

to   make   a   provision   for   prescribing   a   period   for

preferring an appeal, however, the rule also provided a

further period of 60 days by proviso to sub­rule (2) of

Rule 7 of the Rules. In view of this, it was contended

that proviso is ultra vires the provisions contained in

the Act. It was further submitted that if the proviso is

ultra vires the provisions contained in the Act, then the

Limitation Act, 1963 will apply. In the submission of

learned counsel for the  Company, the Tribunal  has

rightly held that the law of limitation is applicable. It

was submitted that Section 7­I of the Act, if read it

becomes very clear that sub­section (2) of Section 7­I

also refers such time within which the appeal is to be

filed.

14. The Act is a labour legislation wherein provision is

made   for   provident   funds   to   be   deposited   by   the

employer. Section 7­D to 7­H provide for the Appellate

Tribunal, the term of the office of the Presiding Officer

of Tribunal, salary, allowances and other terms and

conditions  of   Presiding  Officer   and  the  staff  of   the

Tribunal.   Section   7­I   provides   for   appeals   to   the

Tribunal.   The   Chapter   further   provides   procedure

before the Tribunal, assistance of a legal practitioner,

right of hearing or rectification of an order, finality of

orders of the Tribunal, deposit of amount due on filing

9

Writ­C No. 6196 of 2019

an appeal, transfer of cases, the manner of recovery,

recovery certificate, validity of the certificate and such

other   things.   It   provides   penalties,   offences   by

companies, enhanced punishment in certain cases and

offences under the Act to be cognizable. It also provides

the Court which shall try the offences. Thus a special

mechanism is indicated in the Act itself.

15.   With   a   view   to   see   that   the   proceedings   are

disposed of as early as possible, it was left by the

Legislature to fix ''such time'' for preferring an appeal.

Section 21(2)(b) refers to the time within which an

appeal   shall   be   filed   and   in   view   of   this   it   was

submitted that in absence of any power, it was not

open to prescribe a specific period for condonation of

delay in sub­rule (2) of Rule 7 of the Act in exercise of

the powers conferred under sub­section (1) of Section

21 of the Act.

16. The Legislature left it open to the rule making

authority to prescribe time for preferring an appeal.

However, at the same time the rule making authority

while prescribing the period of limitation for preferring

an appeal also provided a period during which if there

is a delay, the same can be condoned if the Tribunal is

satisfied that the appellant was prevented by sufficient

cause from preferring the appeal within the prescribed

period. However, the limitation was placed that that

can be done if there is a delay of a further period of 60

days.

17. In our opinion, it cannot be said that the rule

making   authority   has   exceeded   its   limit   while

prescribing the period of limitation. Like the provisions

in   other   statutes   for   condoning   the   delay,   the   rule

making authority thought it fit to provide some period

if there is a sufficient cause and the Tribunal is satisfied

that the applicant was prevented from preferring the

appeal on such cause to extend the period of limitation.

This provision is an enabling provision. It does not take

away the right of a person of preferring an appeal but

on the contrary it enables a party who could not prefer

an appeal within the prescribed period for sufficient

reasons. However, at the same time, keeping in mind

that   that   provision   is   made   for   a   weaker   section,

disputes must be resolved at the earliest, therefore,

restricted the period, i.e. that if the delay is of 60 days

then to that extent delay can be condoned. Therefore,

in our opinion, the provision cannot be said to be ultra

vires of the provisions of the Act as the provision for

condonation of delay is made to help the litigant who

might be facing genuine difficulties. It is difficult to say

10

Writ­C No. 6196 of 2019

that the proviso to sub­rule (2) of Rule 7 is bad. If that

is declared as bad or ultra vires Section 7­I or Section

21(1)(b) of the Act, it can be said that the period of

limitation prescribed is bad for want of not providing

extended period in case of difficulty.

18. It is required to be noted that in case of Delta

Impex   v.   Commissioner   of   Customs,   decided   on

13.2.2004, this Court had an occasion to examine the

question raised by the applicant which reads as under:

"Whether  the provision of  Section 128 of the

Customs   Act,   1962   completely   bars   the

Commissioner   (Appeals)   from   condoning   the

delay beyond the period of 30 days even in a

deserving case and that despite the order made

by the Commissioner (Appeals) is it incumbent

upon   the   Tribunal   to   consider   the   appeal   on

merits?"

19. There also it was submitted that considering the

provisions contained in section 29(2) of the  Indian

Limitation Act, 1963 (hereinafter referred to as 'the

Limitation Act') read with section 5 thereof, irrespective

of the fact that the matter was under the Customs Act,

the appellate authority ought to have condoned the

delay, examined the matter on merits and it could not

have   dismissed   the   appeal   on   the   ground   that   the

Commissioner (Appeals) can only condone the delay, if

an appeal is presented within a period of 30 days after

the statutory period of 60 days in view of section 128

of the Act.

20. In case of Collector of C.E. Chandigarh v. Doaba

Co­operative Sugar Mills, Supreme Court pointed out

that   the   authorities   functioning   under   the   Act   are

bound by the provision of the Act. If the proceedings

are   taken   under   the   Act   by   the   Department,   the

provisions   of   limitation   prescribed   in   the   Act   will

prevail. In the case of Miles India Limited v. Assistant

Collector   of   Customs,   the   Court   observed   that   the

Customs  Authorities  acting  under  the  Act   were  not

justified in disallowing the claim as they were bound by

the period of limitation provided there in the relevant

provisions of the Customs Act, 1962.

21. The Court in the aforesaid case pointed out that the

period of limitation prescribed by the Act for filing an

application being different from the period prescribed

under the Limitation Act, by virtue of Section 29(2) of

the   said   Act,   it   shall   be   deemed   as   if   the   period

prescribed by the different Act is the period prescribed

11

Writ­C No. 6196 of 2019

by   the  schedule  to   the   Limitation  Act.   However,  it

would be difficult to say that section 5 of the Limitation

Act is intended to be made applicable in view of the

proviso to section 128 of the Customs Act.

22. The Court is required to examine the scheme of the

special law, and the nature of the remedy provided

therein. Considering these aspects, the Court will have

to find out whether the Legislature intended to provide

a complete code by itself which along should govern

the   matters   provided   by   it.   On   examination   of   the

relevant   provisions,   if   it   becomes   clear   that   the

provisions   of   section   5   of   the   Limitation   Act   are

necessarily excluded, then the said provisions cannot

be called in aid to supplement the provisions of the Act.

It is open to the Court to examine whether and to what

extent the nature of the provisions contained in the

Limitation Act in comparison with the scheme of the

special   law   are   excluded   from   operation.   When   a

specific period is provided and a further period of 60

days by way of extended period only then that much

period can be condoned.

23. In the instant case, a separate period of limitation is

provided, as also the period for which delay can be

condoned.   The   Legislature   was   aware   about   the

provisions contained in section 5 of the Limitation Act,

yet   with   an   intention   to   curb   the   delay   in   labour

matters, Legislature left it to the Rule making authority

to   make   a   provision   for   limitation.   Rule   making

authority under the Statute has specifically provided

that after the statutory period, if there is delay of 60

days, on showing sufficient grounds for delay of 60

days,   that   can   be   condoned.   Thus   applicability   of

section 5 of the Limitation Act is specifically excluded.

24. The expression ''expressly excluded'' in sub­section

(2)   of   section   29   of   the   Limitation   Act   means   an

exclusion by express words, i.e. by express reference

and   not   exclusion   as   a   result   of   logical   process   of

reasoning. In the instant case, there is no question of

implied exclusion but, it specifically provides a different

period of limitation, as also the period during which, if

delay has occurred, it could be condoned.

25. With regard to the applicability of sections 4 to 24

of the Limitation Act (inclusive) one will have to refer

to sub­section (2) of section 29 of the Limitation Act,

1963. It specifically states that these provisions shall

apply only so far as and to the extent to which, they are

not expressly excluded by special or local law. Reading

the language of Rule 7 of the Rules and section 5 of the

12

Writ­C No. 6196 of 2019

Limitation Act, it is very clear that extension of time for

a period  60 days only can be condoned subject to

satisfaction and not beyond that. From an examination

of Rule 7 of the Rules, it is very clear that section 5 of

the Limitation Act is expressly excluded as a specific

provision is made in Rule 7.

xxxxxxx

38. In the instant case, there is clear intention of the

Legislature   for   asking   the   rule   making   authority   to

prescribe the time during which an appeal shall be

filed. When the time is to be prescribed, it is open for

the rule making authority to prescribe extended period

also. If the extended period is provided, the provisions

would not become bad or ultra vires the provisions

contained in the Act, as it is only an enabling provision.

39. It is also clear that an opinion was expressed before

the Legislature, that in the opinion of the Government

the provision should be made for granting provident

fund facilities not only to the employees in industrial

establishments,   but   also   to   the   employees   in

commercial and other undertakings. An assurance was

given   that   the   Government   would   take   appropriate

measures. It is thereafter the Act came to be enacted.

Reading the provisions contained in the Act, it covers

large number of employees. Employer, as indicated in

the Act, has to make contributions to the fund in the

manner indicated in section 6. Section 7­A of the Act

empowers the authority to decide a dispute about the

applicability of the Act if raised and to determine the

amount due from any employer, as indicated in sub­

clause (b) of sub­section (1) of section 7­A of the Act.

The officer empowered to conduct an inquiry under

sub­section (2) of section 7­A of the Act in this behalf

having the powers as are vested in Code under the Civil

Procedure Code, 1908 for trying a suit in respect of the

matters   indicated   therein.   How   the   order   is   to   be

reviewed is indicated under section 7­B. Section 7­C

refers to determination of escaped amount. An order

made by authority was challenged before the Appellate

Tribunal   known   as   ''Employees   Provident   Funds

Appellate   Tribunal”.   Thus   it   is   a   special   statute   to

determine   the   liability   of   employer   to   make   his

contribution   and   to   pass   further   orders   by   the

authorities which are to be examined by the Tribunal in

case   of   an   appeal.   It   is   in   this   background   the

provisions of the Act are to be examined.

40. Considering the language of the Act and the rules,

the Scheme, which is meant for weaker section and

from the intention of the Legislature, it is clear that the

13

Writ­C No. 6196 of 2019

Legislature   left   it   to   the   Rule   making   authority   to

prescribe   the   time   by   specifically   referring   that   an

appeal under sub­section (1) shall be filed within such

time as also specifically referring in section 21 about

the form and the time within which an appeal shall be

filed. It is clear that the Legislature left it to the Rule

Making   Authority   to   prescribe   total   period   during

which an appeal can be filed, which includes extended

period.  This   being   an   enabling   provision   and   in

consonance with the provision contained in the Act

cannot be said to be ultra vires the provisions contained

in the Act.”

18.In the aforementioned case of Assistant Regional

Provident   Fund   Commissioner,   Meerut  (supra)

reference  was  made  to  the  judgment  in  the  case  of

Mohd. Ashfaq Vs. State Transport Appellate Tribunal

U.P. and others

4

, where in the context of the provisions

under  the  Motor  Vehicles   Act,   1939,  it   was   held   as

follows :­

"8......This   clearly   means   that   if   the   application   for

renewal is beyond time by more than 15 days, the

Regional Transport Authority shall not be entitled to

entertain it, or in other words, it shall have no power to

condone the delay. There is thus an express provision

in sub­section (3) that delay in making an application

for renewal shall be condonable only if it is of not more

than   15   days   and   that   expressly   excludes   the

applicability of Section 5 in cases where an application

for renewal is delayed by more than 15 days......." 

19.Similar observations were made in the case of The

Commissioner of Sales Tax, Uttar Pradesh, Lucknow

Vs. M/s Parson Tools and Plants, Kanpur

5

, wherein it

was stated as follows :­ 

"22.   Thus   the   principle   that   emerges   is   that   if   the

Legislature   in   a   special   statute   prescribes   a   certain

period of limitation for filing a particular application

thereunder and provides in clear terms that such period

on sufficient cause being shown, may be extended, in

the maximum, only upto a specified time­limit and no

further, then the tribunal concerned has no jurisdiction

4  (1976) 4 SCC 330 

5  (1975) 4 SCC 22

14

Writ­C No. 6196 of 2019

to treat within limitation, an application filed before it

beyond   such   maximum   time­limit   specified   in   the

statute, by excluding the time spent in prosecuting in

good faith and due diligence any prior proceeding on

the analogy of Section 14(2) of the Limitation Act." 

20.Rule 7 (2) of the Rules, 1997 again came up for

consideration in the case of Dr. A.V.Joseph Vs. Assistant

Provident Fund Commissioner and another

6

 and it was

held that the maximum period for filing an appeal is only

120 days from the date of the impugned order. The

relevant   observations   made   in   the   judgment   are   as

follows :­

“10.   Section   7­I(2)   of   the   Act   provides   that   every

Appeal under sub­section (1) shall be filed in such form

and manner, within such time and be accompanied by

such   fees,   as   may   be   prescribed.   Rule   7(2)   of   the

Employees'   Provident   Funds   Appellate   Tribunal

(Procedure)   Rules,   1997   states   that   any   person

aggrieved   by   a   notification   issued   by   the   Central

Government   or   an   order   passed   by   the   Central

Government or any other authority under the Act, may

within   60   days   from   the   date   of   issue   of   the

notification/order, prefer an appeal to the Tribunal.

The 'first proviso' thereunder further stipulates that the

Tribunal may, if it is satisfied that the appellant was

prevented   by   sufficient   cause   from   preferring   the

Appeal within the prescribed period, extend the said

period by a further period of 60 days. In short, the

maximum period for filing the Appeal is only 120 days

from   the   date   of   the   impugned   proceedings/order

(60+60). When the statute confers the power on the

Authority to condone the delay only to a limited extent,

it can never be widened by any Court contrary to the

intention of the law makers....” 

21.In   the   case   of  C.B.Sharma   Vs.   Employees'

Provident Funds Appellate Tribunal  and others

7

, the

appeal filed nine months after the date of the order

passed   by   the   Commissioner   was   dismissed   and   the

challenge raised to the order passed by the Tribunal was

turned down with the following observations :­

6 2009 (122) FLR 184 (Ker.H.C.)

7  2012 (135) FLR 637 (P.&H. H.C.)

15

Writ­C No. 6196 of 2019

“9. In terms of the rule, period of 60 days has been

provided for filing the appeal before the Tribunal. For

sufficient reasons the Tribunal can extend the period

for further 60 days. Once the petitioner undisputedly

had   the   knowledge   of   the   order   passed   by   the

Commissioner   on   16.2.2009,   the   appeal   filed   nine

months thereafter had rightly been dismissed by the

Tribunal as time barred.” 

22. The question as to whether the Appellate Tribunal

was vested with any power to condone the delay in filing

the appeal beyond the prescribed period again came up

for consideration in the case of  Saint Soldier Modern

Senior Secondary School Vs. Regional Provident Fund

Commissioner

8

 and it was held that there was no such

power  with   the   Appellate   Tribunal.   The   observations

made in the judgment are as follows :­

“8. A perusal of the section 7­I of the Act and Rule 7 of

the Rules would reveal that the time period for filing an

appeal is within 60 days from the date of issue of the

notification/order, provided, the Tribunal, if satisfied

that for certain sufficient cause, the appeal could not be

preferred within the period of 60 days, then, the period

to file appeal can be extended to 60 days thereafter.

Suffice to state, the provision does not vest any power

with   the   Tribunal   to   condone   a   delay   beyond   that

period..... 

9. From the above decision of the Supreme Court, even

in the case in hand, it is clear from the provisions of the

Act,   which   is  a  special   statute,  a  certain   period   of

limitation is prescribed for filing the appeal. In the

eventuality,   the   appeal   is   not   filed   within   the   said

period, the power to condone the delay is for a further

period of 60 days and no more.......” 

23.A similar view was again taken in the case of Lotus

Chemicals   Pvt.   Ltd.   Vs.   Assistant   Provident   Fund

Commissioner,   (Compl.)   Rourkela

1

, wherein   it   was

held as follows :­ 

“8.......The   procedure   for   filing   of   appeal   has   been

provided   under   the   provision   of   Rule   7   of   the

8   2014 (142 ) FLR 730 (Del.H.C.)

1      2018 (157) FLR 440 (Ori.H.C.)

16

Writ­C No. 6196 of 2019

Employees   Provident   Fund   Appellate   Tribunal

(Procedure) Rules, 1997, wherein it has been provided

under Regulation 7(2) that the appeal may be filed

within   60   days   from   the   date   of   issuance   of

notification/order, provided that the Tribunal may, if it

is   satisfied   that   the   appellant   was   prevented   by

sufficient   cause   from   preferring   appeal   within   the

prescribed period, may extend the said period by a

further period of 60 days, meaning thereby the appeal

is to be filed before the appellate Tribunal within a

maximum period of 120 days subject to its condonation

and beyond that it cannot be extended. It is settled that

if   any   legislation   has   been   provided,   it   has   to   be

followed in its strict sense and if there is specific time

period framed in the legislation to entertain an appeal,

the authorities concerned are not supposed to extend

that period by assuming the power conferred under the

Limitation   Act,  1963.   Here  in  the  instant  case,  the

maximum period of filing an appeal is 60 days, subject

to its condonation for  a further period of 60 days,

hence the condonation is only to be done for maximum

period of 60 days, which suggests that the provision of

Limitation Act, 1963 will not be applicable. 

9. It is settled position of law that the court of law or

the   Tribunal   is   supposed   to   follow   the   statutory

provision and it cannot be interpreted, if there is no

ambiguity and it is settled that the things is to be done

as per the statutory provision, hence applying the said

principle, it is the considered view of this Court that the

Tribunal has not committed any error in passing the

order under Section 7­I by rejecting it, since appeal was

preferred after delay of 260 days, hence the Tribunal is

having no power to condone the said delay period, in

view   of   the   provision   of   Rule   7   of   the   Employees

Provident Fund Appellate Tribunal (Procedure) Rules,

1997 as discussed herein above.”

24.Reiterating a similar view, in the case of  Bihar

Shiksha Pariyojna Parishad Vs.  Regional Provident

Fund   Commissioner,   Employees'   Provident   Fund

Organzation and another

9

, it was held that condonation

of delay has to be considered within the purview of the

statutory provision and the provisions of the Limitation

Act cannot be imported or made applicable into the EPF

Act and the Rules, 1997. The relevant observations made

9  2017 (155) FLR 657 (Pat.H.C.)

17

Writ­C No. 6196 of 2019

in the judgment are extracted below :­

“18. Thus, in view of the fact that the limitation is

prescribed by specific Rule 7(2) of 'the Rules' as also in

view of the ratio laid down by the Supreme Court in

Commissioner of Customs and Central Excise v. Hongo

India Private Limited & Anr. (supra) and M/s. Patel

Brothers v. State of Assam & Ors. (supra), condonation

of delay has also to be considered within the purview of

the   statutory   provision   and   the   provisions   of   the

Limitation Act cannot be imported or made applicable

into 'the Act' and 'the Rules'. In that view of the matter,

no illegality can be found with the order impugned

passed by the Tribunal.” 

25.A similar view has been taken in the case of Bihar

State   Industrial   Development   Corporation   Vs.

Employees   Provident   Fund   Organization   and

another

10

  and   again   in  Bihar   State   Industrial

Development Corporation Vs. Employees' Provident

Fund Organization, Patna and another

11

.

26.The question with regard to condonation of delay

by applying Section 5 of the Limitation Act, 1963, in the

context   of   filing   an   appeal   and   reference   under   the

Central Excise Act, came up for consideration in the case

of  Commissioner of Customs and Central Excise Vs.

Hongo India Private Limited and another

12

, and taking

into consideration that the Central Excise Act is a special

law and a complete code by itself, it was held that the

time limit prescribed for making a reference thereunder

is absolute and unextendable by the Court under Section

5 of the Limitation Act, 1963. The relevant observations

made in the judgment are as follows:­

“30. In the earlier part of our order, we have adverted

to Chapter VI­A of the Act which provides for appeals

and revisions to various authorities. Though Parliament

has specifically provided an additional period of 30

10    2017 (154) FLR 88  (Pat.H.C.)

11  2017 (154) FLR 534 (Pat.H.C.) 

12   (2009) 5 SCC 791

18

Writ­C No. 6196 of 2019

days in the case of appeal to the Commissioner, it is

silent about the number of days if there is sufficient

cause   in   the   case   of   an   appeal   to   the   Appellate

Tribunal. Also an additional period of 90 days in the

case of revision by the Central Government has been

provided. However, in the case of an appeal to the High

Court under Section 35­G and reference application to

the High Court under Section 35­H, Parliament has

provided only 180 days and no further period for filing

an appeal and making reference to the High Court is

mentioned in the Act.

31. In  this   regard,   it   is   useful   to   refer   to   a  recent

decision of this Court in Punjab Fibres Ltd, (2008) 3

SCC 73. The Commissioner of Customs, Central Excise,

Noida was the appellant in this case. While considering

the  very   same  question,   namely,   whether   the   High

Court has power to condone the delay in presentation

of the reference under Section 35­H(1) of the Act, the

two­Judge Bench taking note of the said provision and

the   other   related   provisions   following Singh

Enterprises v. CCE [(2008) 3 SCC 70] concluded that:

(Punjab Fibres Ltd. case [(2008) 3 SCC 73] , SCC p.

75, para 8)

“8. … the High Court was justified in holding that there

was   no   power   for   condonation   of   delay   in   filing

reference application.”

32. As   pointed   out   earlier,   the   language   used   in

Sections 35, 35­B, 35­EE, 35­G and 35­H makes the

position clear that an appeal and reference to the High

Court should be made within 180 days only from the

date of communication of the decision or order. In

other words, the language used in other provisions

makes the position clear that the legislature intended

the   appellate   authority   to   entertain   the   appeal   by

condoning the delay only up to 30 days after expiry of

60 days which is the preliminary limitation period for

preferring   an  appeal.   In  the   absence  of  any  clause

condoning the delay by showing sufficient cause after

the prescribed period, there is complete exclusion of

Section 5 of the Limitation Act. The High Court was,

therefore, justified in holding that there was no power

to condone the delay after expiry of the prescribed

period of 180 days.

33. Even   otherwise,   for   filing   an   appeal   to   the

Commissioner, and to the Appellate Tribunal as well as

revision to the Central Government, the legislature has

provided 60 days and 90 days respectively, on the

other hand, for filing an appeal and reference to the

High   Court   larger   period   of   180   days   has   been

19

Writ­C No. 6196 of 2019

provided with to enable the Commissioner  and the

other party to avail the same. We are of the view that

the legislature provided sufficient time, namely, 180

days for filing reference to the High Court which is

more than the period prescribed for an appeal and

revision. 

34. Though, an argument was raised based on Section

29 of the Limitation Act, even assuming that Section

29(2) would be attracted, what we have to determine

is whether the provisions of this section are expressly

excluded in the case of reference to the High Court.

35. It   was   contended   before   us   that   the   words

“expressly excluded” would mean that there must be an

express reference made in the special or local law to

the specific provisions of the Limitation Act of which

the operation is to be excluded. In this regard, we have

to see the scheme of the special law which here in this

case is the Central Excise Act. The nature of the remedy

provided therein is such that the legislature intended it

to be a complete code by itself which alone should

govern the several matters provided by it. If, on an

examination of the relevant provisions, it is clear that

the  provisions  of   the  Limitation  Act  are necessarily

excluded, then the benefits conferred therein cannot be

called in aid to supplement the provisions of the Act. In

our considered view, that even in a case where the

special law does not exclude the provisions of Sections

4 to 24 of the Limitation Act by an express reference, it

would nonetheless be open to the court to examine

whether   and   to   what   extent,   the   nature   of   those

provisions   or   the   nature   of   the   subject­matter   and

scheme of the special law exclude their operation. In

other words, the applicability of the provisions of the

Limitation Act, therefore, is to be judged not from the

terms of the Limitation Act but by the provisions of the

Central   Excise   Act   relating   to   filing   of   reference

application to the High Court.

36. The   scheme   of   the   Central   Excise   Act,   1944

supports the conclusion that the time­limit prescribed

under Section 35­H(1) to make a reference to the High

Court is absolute and unextendable by a court under

Section 5 of the Limitation Act. It is well­settled law

that it is the duty of the court to respect the legislative

intent and by giving liberal interpretation, limitation

cannot   be   extended   by   invoking   the   provisions   of

Section 5 of the Limitation Act.

37. In the light of the above discussion, we hold that

the High Court has no power to condone the delay in

filing   the   “reference   application”   filed   by   the

20

Writ­C No. 6196 of 2019

Commissioner under unamended Section 35­H(1) of

the Central Excise Act, 1944 beyond the prescribed

period of 180 days and rightly dismissed the reference

on the ground of limitation.”

27.The principle of implied exclusion of the Limitation

Act by a special law was reiterated in the case of Patel

Brothers Vs. State of Assam and others

13

, where in the

context of the provision for filing a revision under the

Assam Value Added Tax Act, 2003 it was held that even

if there exists no express exclusion in the special law, the

court has right to examine the provisions of the special

law to arrive at a conclusion as to whether the legislative

intent was to exclude the operation of the Limitation Act.

The judgment of the High Court rendered in the case of

Patel Brothers Vs. State of Assam and others

14

 was

affirmed.   The   relevant   observations   made   in   the

judgment are as follows :­

“22. The High Court has rightly pointed out the well­

settled principle of law that: (Patel Bros. case [Patel

Bros. v. State of Assam, 2016 SCC OnLine Gau 124],

SCC OnLine Gau para 19)

“19. … ‘the courts cannot interpret a statute the way

they have  developed  the  common law “which  in a

constitutional   sense   means   judicially   developed

equity”.   In   abrogating   or   modifying   a   rule   of   the

common law the courts exercise “the same power of

creation that built up the common law through its

existence by the Judges of the past”. The court can

exercise   no   such   power   in   respect   of   statutes.

Therefore, in the task of interpreting and applying a

statute, Judges have to be conscious that in the end the

statute is the master not the servant of the judgment

and no Judge has a choice between implementing the

law and disobeying it.’ [Ed.: See Principles of Statutory

Interpretation, 14th Edn., p. 26 by Justice G.P. Singh.]

”

What,   therefore,   follows   is   that   the   court   cannot

interpret the law in such a manner so as to read into

the Act an inherent power of condoning the delay by

13  (2017) 2 SCC 350

14    2016 SCC OnLine Gau 124

21

Writ­C No. 6196 of 2019

invoking Section 5 of the Limitation Act, 1963 so as to

supplement   the   provisions   of   the   VAT   Act   which

excludes   the   operation   of   Section   5   by   necessary

implication”.

28.On the point of implied exclusion of the Limitation

Act by a special law reference may be had to an earlier

judgment in the case of  Hukumdev Narain Yadav Vs.

Lalit Narain Mishra

15

, wherein while examining whether

the Limitation Act would be applicable to the provisions

of the Representation of the People Act,  it was observed

as follows :­

“17.… what we have to see is whether the scheme of

the special law, that is in this case the Act, and the

nature of the remedy provided therein are such that the

legislature intended it to be a complete code by itself

which   alone   should   govern   the   several   matters

provided by it. If on an  examination of the relevant

provisions   it   is   clear   that   the   provisions   of   the

Limitation   Act   are   necessarily   excluded,   then   the

benefits conferred therein cannot be called in aid to

supplement the provisions of the Act. In our view, even

in a case where the special law does not exclude the

provisions of Sections 4 to 24 of the Limitation Act by

an express reference, it would nonetheless be open to

the Court to examine whether and to what extent the

nature of those provisions or the nature of the subject­

matter and scheme of the special law exclude their

operation.” 

29.The aforementioned legal position has been reiterated

in the case of the State of Himachal Pradesh and others Vs.

Tritronics India Private Ltd.

16

, where the issue involved was

as to whether a revision under the Himachal Pradesh Value

Added   Tax   Act,   2005   which   was   beyond   the   period   of

limitation prescribed under the statute could be entertained

by applying Section 5 of the Limitation Act, and it was stated

as follows :­    

“28..... taking into consideration the fact that Himachal

Pradesh Value Added Tax Act, 2005, is a complete code

15   (1974) 2 SCC 133

16 2018 SCC OnLine HP 757

22

Writ­C No. 6196 of 2019

in itself, which, in other words, is both a substantive as

well as a procedural law and as there is no provision

contained   in   the   Act,   making   the   provisions   of

Limitation Act applicable to the proceedings which are

to originate from the Act, we hold that this Court has

no inherent power to condone the delay in entertaining

a   Revision   Petition   which   stands   filed   beyond   the

period of limitation prescribed in the Act.” 

30.In   a   recent   judgment   in   the   case   of  Bengal

Chemists   and   Druggists   Association   Vs.   Kalyan

Chowdhury

17

,   it   was   held   in   the   context   of   the

Companies Act, 2013, that the limitation for filing an

appeal to the Appellate Tribunal which is  45 days under

Section 421 (3) plus additional 45 days grace period in

terms of its proviso, are mandatory in nature and no

further time can be granted beyond this total period.     

31.In   view   of   the   foregoing   discussion,   the   legal

position which emerges that in terms of Section 7­I (2)

every appeal is to be filed in such form and manner,

within such time and be accompanied by such fees, as

may   be   prescribed.   Rule   7   (2)   of   the   Rules,   1997

provides for filing of the appeal within 60 days from the

date   of   issuance   of   the   order.   The   first   proviso

thereunder further stipulates that the Tribunal may, if it

is satisfied that the appellant was prevented by sufficient

cause from preferring the appeal within the prescribed

period, extend the said period by a further period of 60

days.

32.It is thus seen that the EPF Act is a special law

providing for institution of provident funds, pension fund

and   deposit­linked   insurance   fund   for   employees   in

factories and other establishments and in terms of the

rules framed thereunder a certain period of limitation for

17  (2018) 3 SCC 41

23

Writ­C No. 6196 of 2019

filing an appeal having been provided for in clear terms

and a further provision having been made for extension

of such period only upto a specified time period and no

further,   the   Appellate   Tribunal   would   have   no

jurisdiction to treat within limitation, an appeal filed

before it beyond such maximum time limit specified in

terms of the statutory rules.

33.Moreover, in terms of the scheme and the intent of

the provisions contained in the EPF Act it is seen that the

legislature intended it to be a complete code by itself. As

a consequence, even if the provisions of the Limitation

Act may be held to have not been expressly excluded the

principle of implied exclusion would apply in terms of

the nature of the subject matter, the purpose and the

scheme of the Act. The provisions contained under the

Limitation Act, 1963 would therefore not be applicable

for seeking extension of time beyond the statutory time

period   of   60   days   from   the   date   of   issue   of   the

notification/order, extendable by a further period of 60

days, upon the Tribunal being satisfied that the appellant

was prevented by sufficient cause from preferring the

appeal   within   the   prescribed   period.   The   maximum

period for filing the appeal would be thus 120 (60+60)

days   from   the   date   of   the   issuance   of   the

notification/order which is sought to be challenged.   

34.It   is   a   well  settled  principle   of  statutory

interpretation  that where the statute confers power on

the authority to condone the delay only to a limited

extent the same cannot be stretched or extended  beyond

what has been provided under the statute. 

35.In   the   instant   case,   when   the   time   limit   is

24

Writ­C No. 6196 of 2019

prescribed by the rule making authority for filing an

appeal and also the extended period has been provided,

and no further extension thereof has been envisaged or

contemplated, the Appellate Authority could not have

granted any further extension. In view of the aforesaid,

the order passed by the Appellate Authority recording its

conclusion that the appeal was filed beyond the statutory

period of limitation, cannot be faulted with.

36.Counsel for the petitioner has not been able to

dispute the aforementioned legal position. 

37.No other argument was raised.

38.The writ petition is accordingly held to be devoid of

merits and is accordingly dismissed. 

Order Date :­ 19.8.2019

Pratima

(Dr.Y.K.Srivastava,J.)