GENERAL MANAGER PANKAJA MILLS Vs. PRESIDING OFFICER CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT

JUDGEMENT

(1.) The Award dated 18.05.2017 passed by the first respondent-Tribunal in I.D.No.8 of 2016 is sought to be quashed.

(2.) The writ petitioner is one of the seven Spinning Mills of National Textile Corporation Limited functioning in the State of Tamil Nadu. The writ petitioner states that prior to 2013, it was having an Attendance Recording System in which each workman will punch the Attendance Recording Card given to him/her and once the workman concerned punches his/her card, the machine will print the time of his/her entry as well as exit on the days he/she reports for work. In addition, there is a practice of simultaneous marking of attendance of the workmen in their respective Departments where the workman concerned is working. The attendance recorded in the punching cards at the Gate will be compared with the attendance recorded in the Departments and if there was any discrepancy, the same will be corrected depending on their actual attendance of workmen.

(3.) In the year 2013, this system of recording attendance was replaced by a Digital Attendance Recording System by which the workman concerned, at the time of reporting for work will be required to record his/her attendance in the digital attendance recording system by affixing his/her finger print impression and when once the concerned workmen does so, the computerised Attendance Recording Nachine will automatically record his/her attendance by identifying the respective ticket number allotted to him/her.