ROLLA SATHAIAH Vs. THE SINGARENI COLLIERIES COMPANY LIMITED

JUDGEMENT

(1.) This writ petition is filed for a Writ of Mandamus declaring the proceedings No.SRP/RK.6/13/WO/Notice/521, dated 01.02.2013 issued by the 2nd respondent proposing to retire the petitioner from service on 28.02.2014 as illegal, contrary to law, arbitrary and illegal, and to declare that as per the School Leaving Certificate of the petitioner, the petitioner is entitled to continue in service up to 31.08.2017.

(2.) Heard Sri A.K.Jayaprakash Rao, learned counsel appearing for the petitioner and Sri Nandigam Krishnarao, learned counsel appearing for the respondents.

(3.) According to the petitioner, he joined the service of the respondent Company as Badli Coal Filler on 26.02.1978. He was promoted as Coal Filler on 01.07.1979. Further, he was promoted as Mining Sirdar on 27.10.1988 and further promoted as Senior Mining Sirdar on 01.10.1999 and subsequently he was given A-Grade Senior Mining Sirdar on 24.12.2006.