NATIONAL FERTILIZER OFFICERS ASSOCIATION Vs. CHIEF MANAGER

JUDGEMENT

(1.) THIS writ petition filed under Article 226/227 of the Constitution of India arises out of Annexure P/1 dated 15.10.2013, by which the National Fertilizers Limited has introduced Bio -Metric Attendance System for its Officers. The impugned order further provides that the salary of the Officers for the month of November, 2013 onwards shall be released strictly as per the said system.

(2.) LEARNED counsel for petitioner contends that the impugned order Annexure P/1 is highly discriminatory as the said new system of attendance has not been applied to the employees and, therefore to that extent is discriminative against the officers.

(3.) A perusal of the impugned order reflects that the Bio -Metric Attendance System has been made operational to ensure punctuality amongst the officers. The payment of salary of the officers has been made subject to compliance of the said system.