B.ASHOK KUMAR Vs. SINGARENI COLLIERIES COMPANY LTD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Labour.

(2.) This writ petition is filed to issue a writ or writs more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not rectifying its mistake of not incorporating the correct date of birth 5/4/1960 as per the Transfer Certificate issued by the ZPCC school Mandamarri as per JBCCI rules and continuing the wrong entry of 3/7/1957 in service records and basing on wrong entries issuing impugned order ref.No.RG3/OC2/W/30, dtd. 14/2/2013 is illegal, arbitrary and against the principles of natural justice and violative of Articles 14, 16, 19(1)(g) of the Constitution of India consequently permit the petitioner to continue in service till 30/4/2020.

(3.) The case of the petitioner, in brief, is as follows: