R.ANNAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Implementation of Aadhar Enabled Biometric Attendance System for Teaching and Non-Teaching Staff employed in Government and Government Aided High Schools or Higher Secondary Schools across the State of Tamil Nadu in G.O.Ms.No.225, School Education Department, dated 25.10.2018 is under challenge in the present writ petition.

(2.) The writ petitioner is employed as a Teacher in Government High School, Vembanoor, Nagercoil, Kanyakumari District.

(3.) The contention of the writ petitioner is that she has not enrolled herself under the Aadhaar(Targeted Delivery of Financial and Other Subsidies, benefits and Services)[hereinafter referred to as "the Aadhaar Act"?]. Thus, the petitioner is not possessing an Aadhaar Card or Aadhaar Number. The petitioner has not enrolled her identification under the Aadhaar Act as the same is not mandatory. The belief of the writ petitioner is that in the event of enrolling her details under the Aadhaar Act, the same will cause infringement of her Fundamental Rights guaranteed under Part III of the Constitution of India.