MUTHINENI MALLAIAH Vs. SINGARENI COLLIERIES COM. LTD.

JUDGEMENT

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

(2.) The petitioner filed this writ petition to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus declaring that the acts, deeds and things of the respondents in declaring the petitioner is medically fit is illegal, arbitrary and violative of rights guaranteed by the Constitution of India against to the Mines Act, 1952 and its Rules, 1955 and National Coal Wages Agreement (NCWA) and consequently declare that petitioner is medically invalid from the services of the respondents Company from 15/9/2015 and further direct the Respondents to issue statutory benefits under Mines Act, 1952 and its Rules 1955.

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