GIRAVOINA KOMARAIAH Vs. SINGARENI COLLIERIES CO. LTD.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing counsel appearing for the respondents.

(2.) This writ petition is filed to issue any order or direction more particularly one in the nature of a writ of Mandamus by declaring the respondent's action in rejecting petitioner's plea to add his daughter's name in the live roster and to grant monthly Monitory Compensation (MMC) to his wife till his daughter attains 18 years and is provided employment in Singareni Collieries Company Ltd as illegal, arbitrary and in violation of Articles 14, 15 and 16 of the Constitution of India and thereby direct the SCCL to grant MMC to petitioner's wife from 20/4/2018 and to keep the petitioner's daughter on its live roster and provide her employment after she attains 18 years.

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