MANTU Vs. CENTRAL COAL FIELDS LTD.

JUDGEMENT

(1.) THIS application was preferred by the petitioner against the order dated 21st January 2000, whereby and where under he was given notice of superannuation with effect from 10th July, 2003, as the petitioner will complete 42 years of service in the company.

(2.) ADMITTEDLY , the petitioner was appointed as Sweeper on daily wage on 10th July, 1961 in the Giddi Colliery under Central Coal Fields Ltd. (C.C.L.) earlier known as N.C.D.C. Subsequently, he was appointed as Truck Clearner Category -II in the regular scale on 12th July, 1976.

(3.) ACCORDING to the age of superannuation, the petitioner is to superannuate from service in July, 2010, when he will attain 60 years of age.