KAMBAM VENKATA RAO Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned standing counsel for the Respondents.

(2.) PERSUED THE RECORD :

(3.) The Petitioner joined the Respondent organization on 3/4/1986 as Floating Badli Filler on Piece-Rated wages. At the time of Petitioner's appointment, Petitioner's age is fixed at 26 years as on 3/4/1986 by the Respondents basing on assessment done by the Medical Officer. The Petitioner passed SSC examination conducted by the Board of Secondary Education, Andhra Pradesh in the month of October 1986 and thereafter Petitioner made a representation to the Respondents to correct the Petitioner's date of birth as per the entry in the Secondary School Certificate i.e., 9/2/1963. The Director (P,A&W) vide its ref. No.GC/BPA35/90/969, dt. 31/3/1990 informed that the case of the Petitioner will be examined in terms of Memo of Settlement dt. 12/3/1990 and Petitioner was advised to approach General Manager, Bellampalli. The 5th Respondent issued Notice vide Ref.No.KGM/JVR/MGR/WO/PF/270 /1237, dt. 20/3/2020 informing the Petitioner that the Petitioner is going to complete 60 years as on 30/4/2020 and 30/4/2020 is the last working day to the Petitioner. The 4th Respondent issued removal notice vide Ref.No.KGM/JVR/MGR/ WO/PF/270/1333, dt. 1/4/2020 informing the Petitioner that after working hours of 30/4/2020 the name of the Petitioner will be removed from the company rolls.