LAWS(MAD)-1987-1-38

STANDARD ELECTRIC APPLIANCES Vs. GOVERNMENT OF INDIA

Decided On January 08, 1987
STANDARD ELECTRIC APPLIANCES Appellant
V/S
GOVERNMENT OF INDIA Respondents

JUDGEMENT

(1.) The petitioner had a grievance over the order of the third respondent, dated 18th March 1978, with regard to his decline to consider the request of the petitioner for eligibility to have their goods assessed at the preferential value. This order of the third respondent was served on the petitioner on 3rd August 1978. As per Section 35 of the Central Excise and Salt Act, 1944 (Act I of 1944), hereinafter referred to as the Act prior to its substitution in 1980, an appeal from the above order should be preferred within three months from the date of the order. It is not in dispute that 'the date of order' is to receive a wider connotation so as to say that the appeal could be preferred from the date of the service of the order. But, there was no provision for condonation of delay earlier in contrast to such a provision introduced by the amendment in 1980. The petitioner sent the appeal as against the order of the third respondent to the second respondent, by post and it was received by the second respondent on 4th November 1978, obviously out of time. The second respondent by his order dated 29th December 1978, dismissed the appeal as time barred. The petitioner took up the matter by way of revision to the first respondent, and the first respondent upheld the order of the second respondent and dismissed the revision. The orders of respondents 1 and 2 are being put in issue in this writ petition.

(2.) Mr. K. Jayachandran, learned counsel for the petitioner, would first contend that the petitioner did send the appeal before the expiry of the prescribed period by post, and the date of posting should be counted as the date of preferring the appeal, and if so done, there is no question of bar of limitation. In support of this proposition, he relies on a pronouncement of a Bench of the High Court of Gujarat inNarandas Vallanharam Parmarv. Union of India1978E.L.T.(J.695). In answer Mr. T. Somasundaram, learned Additional Central Government Standing Counsel appearing for the respondents, would submit that there is no provision either in the Act or in the Rules framed thereunder, which contemplates the preferring of an appeal of the present nature by post, and further neither the third respondent, the original authority, nor the second respondent, the appellate authority, indicated that the appeal could be entertained by post and in the said circumstances, the post office could not be treated as the agent of the appellate authority, so as to say that the date of posting the appeal papers must be deemed to be the date of preferring the appeal. Learned Additional Central Government Standing Counsel wants to distinguish the pronouncement of the Bench of the Gujarat High Court inNarandas Vallabhram Parmarv. Union of India, 1978E.L.T.(J.695) by pointing out that in that case the original authority intimated the party that if he was aggrieved by the original decision, he should prefer an appeal to the appellate authority c/o a Post Box within three months and in that context, it has opined that when the appeal was invited by post, the post office being the agent of the authorities, the appeal could be held to have been preferred within time from the date of posting. Learned Additional Central Government Standing Counsel also draws my attention to a pronouncement of a single Judge of the High Court of Calcutta inTitaghur Paper Mills Co. Ltd.v. Union of India and others, 1981 ELT 27 (Calcutta), where the pronouncement of the Bench of the High Court of Gujarat inNarandas Vallabhram Parmarv. Union of India, 1978E.L.T.(J.695) was distinguished by pointing out the above feature and where the learned single Judge of the High Court of Calcutta found in the case dealt with by him that the parties did not place or prove that the -authorities had invited appeals by post or by their representation held that the postal authorities were constituted as their agents.

(3.) There is no specific provision in the Act or in the rules framed under the Act, which lay down that appeals of the present nature could be entertained by post so that it could be stated that the post office was constituted as an agent of the Appellate authority and for computation of the period of limitation for preferring the appeal, the entrustment of the appeal papers with the postal authorities should be counted as the date of preferring of the appeal. In the absence of such a specific provision, it is only the date when actually the appeal reaches the appellate authority that should be counted as the date of preferring the appeal. Learned Additional Central Government Standing Counsel brings to my notice the pronouncement of another Bench of the High Court of Gujarat inA. Raman & Co.v. Union of India and others, 1981 ELT 592 (Gujarat) wherein the view taken is when there is no specific or implied provision under the Act or the Rules framed thereunder, it could not be inferred that the post office was constituted as an agent in which the appeal could be filed, and when the appeal filed through post office reached late before the appellate authority, it cannot be held to have been filed within the time limit prescribed therefor. My attention has also been drawn to a pronouncement of the Supreme Court inF.N. Royv. Collector of Customs, Calcutta and others, 1983 ELT 1296, S.C. where the Supreme Court held while dealing with the provisions of the Sea Customs Act, that where the appeal was sent by post, only the date of receipt must be taken to be the date when the appeal was filed. The question may be viewed from a different angle, if the authorities notified the party that the appeal would be entertained through post and in such a case, there is a room for an argument that the authorities accepted the post office as their agent and the posting of the appeal would satisfy the requirement of preferring the appeal and the date of posting should be counted as the date of preferring the appeal. Such is not the case here. Hence, I have to reject the first contention of the. learned counsel for the petitioner.