LAWS(TLNG)-2023-2-94

BUTHUKURI KUMARASWAMY Vs. STATE OF TELANGANA

Decided On February 21, 2023
Buthukuri Kumaraswamy Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard Mr. S.Rahul Reddy, learned counsel representing Mr. Kalvala Sanjeev, learned counsel for the appellant and Mr. P.Sri Harsha Reddy, learned Standing Counsel, Singareni Collieries Company Ltd. for respondent Nos.2 to 5.

(2.) This appeal is directed against the order dtd. 4/11/2022 passed by the learned Single Judge dismissing the review petition I.A.No.1 of 2022 in W.P.No.7250 of 2021 filed by the appellant as the review petitioner.

(3.) We may mention that earlier appellant had filed the related writ petition being W.P.No.7250 of 2021 assailing the order dtd. 5/3/2020 passed by the Superintendent of Mines rejecting the claim of the appellant for dependent employment on the basis of age factor overlooking the Open School Certificate.