ROLLA SATHAIAH Vs. SINGARENI COLLIERIES COMPANY LIMITED

JUDGEMENT

(1.) THIS writ appeal is filed by the petitioner in W.P. No. 21218 of 2013. The writ petition was dismissed by the learned Single Judge, through order, dated 28.02.2014.

(2.) FOR the sake of convenience, the parties are referred to as arrayed in the writ petition.

(3.) THE respondents proposed to retire the petitioner with effect from 28.02.2014, on attaining the age of superannuation on the basis of the date of birth/age mentioned in the service records. Accordingly a notice was issued on 01.02.2013. The petitioner challenged the said notice.