Bhaskar Bhattacharya, J. - (1.) In this writ application some of the Unions of employees have challenged several notices issued by the employer being Annexures 'B', 'C', 'E' an 'M' to the instant writ application by which the employer decided to deduct wages of the employees for shortfall of production and contact time previously agreed to by the parties.
(2.) There is no dispute that a settlement was arrived at between the management of respondent No. 1 and the employees Unions on January 6, 2000. Clause 14,2 of such agreement reads as follows: "Accordingly, in order to offset the increased wage cost consequent upon revision of wages the Unions agree to increase the Contact Time from the present level of 3.5 working hrs, per day to full working hrs. (8 hrs. 6 minutes and for 5 hrs. on Saturdays) to achieve the targets set by the customer as per various contracts with the objectives of making the company competitive and a leading shipyard in the coming years".
(3.) By the notice impugned in this application, the management alleged violation on the part of the employees by not maintaining the contact time and production norms and on the basis of such allegations decided to deduct wages in accordance with the Supreme Court decision for such shortfall of contact time and production norms.;