Akhandrao Pilaji Choudhary vs The State Of Madhya Pradesh
2023 Latest Caselaw 13689 MP

                                                           1
                           IN    THE     HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VISHAL MISHRA
                                            ON THE 22 nd OF AUGUST, 2023
                                           WRIT PETITION No. 26254 of 2018

                          BETWEEN:-
                          AKHANDRAO PILAJI CHOUDHARY S/O SHRI PILAJI
                          CHOUDHARY, AGED ABOUT 57 YEARS, OCCUPATION:
                          SUPERINTENDENT ENGINEER (OPERATION) SHRI
                          SINGAJI TAAP VIDHYUT PARIYOJNA MADHYA
                          PRADESH POWR GENERATING COMPANY LIMITED
                          ODNGALIYA DISTT. KHANDWA M.P. (MADHYA
                          PRADESH)

                                                                             .....PETITIONER
                          (BY SHRI V. C. RAI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THR.
                                SECRETARY DEPARTMENT OF ENERGY VALLABH
                                BHAWAN BHOPAL M.P. (MADHYA PRADESH)

                          2.    POWER   GENERATING CO.    LTD. THROUGH
                                CHAIRMAN CUM MANAGING DIRECTOR SHAKTI
                                BHAWAN, RAMPUR (MADHYA PRADESH)

                          3.    CHIEF ENGINEER POWER GENERATION CO. LTD.
                                BLOCK NO. 6 SHAKTI BHAWAN RAMPUR
                                (MADHYA PRADESH)

                          4.    EXECUTIVE DIRECTOR (PRODUCTION ) SHRI
                                SINGAJI TAAP VIDHYUT PARIYOJNA POWER
                                GENERATION   CO. LTD. DONGALIYA DISTT.
                                KHANDWA (MADHYA PRADESH)

                          5.    SUPREINTENDENT ENGINEER (H.QR.) SHRI
                                SINGAJI TAAP VIDHYUT PARIYOJNA POWER
                                GENERATION   CO. LTD. DONGALIYA DISTT.
                                KHANDWA (MADHYA PRADESH)

                          6.    EXECUTIVE ENGINEER (H.QR) SHRI SINGAJI
                                TAAP VIDHYUT PARIYOJNA POWER GENERATION
                                CO.     LTD. DONGALIYA DISTT. KHANDWA
Signature Not Verified
Signed by: LORETTA RAJ
Signing time: 8/24/2023
6:15:38 PM
                                                              2
                                 (MADHYA PRADESH)

                          7.     SUPREINTENDENT    ENGINEER   9SANCHALAN
                                 EVAM SANDHAN) PENCH JAL VIDYUTH GRUH
                                 TOTLADOH POWER GENERATION CO. LTD. POST
                                 PIPERIYA TEH. RAMTEK (MAHARASHTRA)

                                                                                       .....RESPONDENTS
                          (SHRI SUYASH THAKUR - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NO.1, SHRI ANOOP NAIR - ADVOCATE FOR RESPONDENTS NO.2 TO 7 )

                                 This petition coming on for admission this day, th e court passed the
                          following:
                                                              ORDER

I.A. No.4259 of 2021 is an application for amendment of name of the petitioner.

For the reasons mentioned in the application the same is allowed. Let the amendment as sought for be carried out during course of the day. Learned counsel for the petitioner submits that the issue raised in the present petition is already settled by the Hon'ble Supreme Court in the case of Chief Engineer (HR & A) v. The State of Madhya Pradesh & Ors. :Special Leave to Appeal (C) No.25918/2017 which was followed in subsequent judgments passed by this court in W. P. No.8036 of 2020 (Suresh Kumar Gupta v. The State of M.P. and others) decided on 02.03.2022, W. P. No.8524 of 2020 (Rajendra Kumar Shukla v. State of M.P. and others) decided on 23.03.2021.

The case of the petitioner is squarely covered and the judgments would apply mutatis mutandis to case of the petitioner.

Respondents have no objection to the aforesaid proposition. The petition is finally disposed off in terms of the order passed by the Hon'ble Supreme Court as well as the orders passed by this Court.

Signature Not Verified Signed by: LORETTA RAJ Signing time: 8/24/2023 6:15:38 PM

(VISHAL MISHRA) JUDGE Loretta

Signature Not Verified Signed by: LORETTA RAJ Signing time: 8/24/2023 6:15:38 PM