MATURI DURGAIAH Vs. AGENT TANDUR COLLIERIES BELLAMPALLI

JUDGEMENT

(1.) We do not think that any exception Could be taken to either of the two views of our learned brother, Seshachalapati, J., in the writ petition.

(2.) Our learned brother dismissed the writ petition for the issue of a writ of mandamus directing the respondent, the Agent Tandur Collieries, Bellampally, to accord the status of Mine Employees to the appellant and other eartmen and give them all benefits incidental to that status.

(3.) The appellant along with twelve other carbnen is engaged in clearing the rubbish and garbage from the campus of the Tandur Collieries Colony. They remove the dirt and the rubbish through bullock-carts owned by them and they are paid daily wages at Rs. 2-13-0 a day.