D.SATYANARAYANA Vs. SINGARENI COLLIERIES COMPANY LIMITED

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the orders passed by the learned Single Judge in W.P.No.17098 of 2014 dt.7/4/2017.

(2.) Heard Sri A.K. Jaya Prakash Rao, learned Counsel for the appellant and Sri J.Srinivasa Rao, learned Standing Counsel for the respondents.

(3.) It has been contended by the appellant that he was initially appointed as Badli Filler with the respondents on 19/3/1981 and after rendering considerable length of service, he was promoted as Coal Filler and further promoted as Short Firer, C-Grade Short Firer, Mining Sirdar and Senior Mining Sirdar. The grievance of the appellant is that his date of birth was entered in the Service Register as 1/3/1960 and even in the B-Register, maintained by the respondents, his date of birth was rightly mentioned as 1/3/1960. However, while he was discharging his duties, the respondents have referred his case to the Age Determination Committee (for brevity 'the Committee ') and the Committee has assessed his date of birth as 26/2/1957 instead of 1/3/1960.