ISSAMPALLI CHANDRAOAH Vs. SINGARENI COLLIERIES COMPANY

JUDGEMENT

(1.) This Writ petition is filed seeking the following relief:

(2.) Heard Sri Kalvala Sanjeev, Learned Counsel appearing for the petitioner and Sri P.Sriharsha Reddy, Learned Standing Counsel appearing for respondents.

(3.) The Learned Counsel appearing for the petitioner submits that the petitioner was appointed as Floating Badli Filler and posted work at KK-1-Incline on 26/9/1986 and subsequently promoted he was promoted as Lineman. As the petitioner has no birth certificate at the time of initial appointment his age was assessed by the Medical officer and basing on that the respondent-corporation issued Office Order in proceedings No.P.Bpa/261.IV/3370 dtd. 26/9/1986 recording the date of birth of the petitioner as 30/6/1963, as such the petitioner's date of birth is being treated as 30/6/1963. The same date of birth was entered in all the service records of the company including B-Register, Service and identity card, employee personal record and as per date of birth of the petitioner he has to continue in service up to 30/6/2023. While it being so, surprisingly the 4th respondent issued impugned proceedings on 21/3/2020 stating that the petitioner's age is a dispute and the same case has been examined by the Apex Medical Board and it has confirmed the age of the petitioner as 60 years as on 18/3/2020 and he was compelled to retire from service with effect from 31/3/2020 prematurely thereby depriving more than three years of service.