D VENKATA NARSAIAH Vs. SINGARENI COLLIERIES CO LTD

JUDGEMENT

(1.) The facts of the case in these four writ petitions are substantially the same. Even the questions of law raised in these writ petitions are also identical. Hence all these four writ petitions were clubbed and heard together. The learned Counsel appearing for the parties advanced common arguments.

(2.) The facts of the case are in a short compass. All the petitioners in these four writ petitions were given employment in the respondent Collieries as Badli Fillers on compassionate ground, they being dependants of the family members who were employees in the services of the respondent Collieries and either retired from service on medical grounds or who died while in service. The appointment order dated 31-5-1995 appointing the first petitioner in W.P. No.19047 of 1994 as Badli Filler is extracted here below: <FRM>JUDGEMENT_230_ALT1_1995Html1.htm</FRM>

(3.) Similar appointment orders with the same terms and conditions were issued to the other petitioner in W.P. No.19047/94 and the petitioners in the remaining writ petitions. One of the terms of appointment provides that it would be subject to verification of antecedents and if adverse reports are received from the police authorities on verification of antecedents, appointment order issued to the petitioner in the company is liable to be cancelled.