Dr. C. K. Techchandani vs The State Of Madhya Pradesh
2022 Latest Caselaw 16957 MP

                                            WP No.5537/2020
                               1

     IN THE HIGH COURT OF MADHYA PRADESH
                     AT JABALPUR

                        BEFORE

        HON'BLE SMT. JUSTICE NANDITA DUBEY

             WRIT PETITION NO. 5537 OF 2020

BETWEEN:-

 DR.C.K.TECKCHANDANI     S/O   LATE    SHRI
 GURUMUKH DAS TECKCHANDANI, AGED 72
 YEARS, EX.PROFESSOR/DEAN, COLLEGE OF
 AGRICULTURE       ENGINEERING,    J.N.K.V.V.
 JABALPUR    PRESENTLY RESIDING AT C-76,
 DOUBLE STORY IIND FLOOR, RAMESH NAGAR,
 NEW DELHI - 110 015



                                         .....PETITIONER

(BY SHRI J.A.SHAH -ADVOCATE)

       AND

1.     THE GOVT. OF M.P. THROUGH ITS SECRETARY,
       HIGHER EDUCATION DEPARTMENT,
       VALLABH BHAWAN, BHOPAL


2.     THE REGISTRAR, JAWAHARLAL NEHRU
       KRISHI VISHWA VIDYALAYA, JABALPUR (M.P.)

3.     THE COMPTROLLER OF ACCOUNTS, J.N.K.V.V.,
       JABALPUR (M.P.)
                                                           WP No.5537/2020
                                    2

                                               ..... RESPONDENTS

(RESPONDENT NO.1/STATE BY SHRI VIJAY SONI - GOVT.
ADVOCATE)
(RESPONDENT NO.2 & 3 BY SHRI PRAVEEN DUBEY - ADVOCATE)



      Reserved on          : 15.09.2022
      Pronounced on         : 20.12.2022


       This petition having been heard and reserved for orders,
coming on for pronouncement this day, the Court pronounced
the following :
                              ORDER

This petition has been filed by the petitioner being aggrieved by the order dated 04.01.2020 (Annexure P/2) seeking the following reliefs :-

"(i) The Hon'ble Court may kindly be pleased to direct the respondents to consider the representation of the petitioner vide Annex.P-3 in light of the judgments passed in W.P.No.12169/2013 decided on 03.03.2015 (Indore Bench) in W.P.No.17007/2016 decided on 24.04.2019 by this Hon'ble Court;

(ii) To grant any other relief, which this Hon'ble Court may deem fir and proper in the facts and circumstances of the case including cost of the litigation in favour of the petitioner."

WP No.5537/2020

2. Learned counsel for the petitioner submits that the issue raised in this writ petition has already been adjudicated by this Court in W.P.No.12169/2013 vide order dated 03.02.2015. Against the said Writ Petition, Writ Appeal No.372/2015 has also been dismissed by the Division Bench of this Court. The Hon'ble Supreme Court has also dismissed the SLP filed by the State Government against the order dated 29.01.2016.

3. This fact has not been disputed by learned counsel for the respondents.

4. In view of aforesaid, this writ petition is disposed of with a direction to the respondents to consider the claim of the petitioner, as per law, and if it is found similar to the case of Dr. Surendra Kumar Gupta vs. State of M.P. (W.P.No.12169/2013) decided on 03.02.2015 by the Indore Bench of this Court, the benefits be extended to the petitioner within a period of three months from today.

(Nandita Dubey) Judge 20.12.2022

jk.

Digitally signed by JITIN KUMAR CHOURASIA Date: 2022.12.20 17:30:05 +05'30'