AGARWAL K C Vs. WESTERN COAL FIELDS LTD

JUDGEMENT

(1.) THE status of the petitioners is not disputed regarding their employment in the Western Coalfields Ltd. They are working in the school run by this Company. Their salaries are also paid by the Company.

(2.) THE learned counsel for the petitioner submitted that by means of this petition, the petitioners are challenging the order dated September 12, 1985 (Annexure P. 1) and the order dated October 4, 1984 (Annexure P. 2 ).

(3.) RETURN has been filed but in the return no specific cause has been shown. Regarding the arguments advanced by the learned counsel for the petitioner, the submission of the learned counsel for the respondents is that so far Section 52 of the Mines Act, 1952 is concerned, it is applicable in the case of the petitioners. Sub-sections (1) and (2) of Section 52 are quoted below :