SINGARENI COLLIERIES COMPANY LIMITED Vs. A.RAJA MURALI

JUDGEMENT

(1.) THIS appeal is directed against the order dated 07.08.2013 passed by the single Judge of this Court in W.P.No.20029 of 2005.

(2.) THE parties to the proceedings are referred to as they are arrayed in the writ petition.

(3.) THE petitioner stated that he passed various examinations under the Mines Act and under Coal Mines Regulations, 1957 and obtained Shot Firers Certificate, SIRDAR Certificate and Over mans Certificate and in all the said certificates his date of birth was mentioned by the Chairman of Board of Mining Examinations as 10.02.1950. It was also stated that after joining the respondent, petitioner passed SSC and in the said certificate also his date of birth was mentioned as 10.02.1950. He has also referred to certain certificates, said to have been issued by a school. He alleged that the respondent issued proceedings dated 26.03.2004 without any basis, assessing his age as 25 years and fixing his date of superannuation as 31.01.2006 instead of fixing the same as 10.02.2010.