Pramod Kumar Payasi vs The State Of Madhya Pradesh
2023 Latest Caselaw 20229 MP

Madhya Pradesh High Court

Pramod Kumar Payasi vs The State Of Madhya Pradesh on 1 December, 2023

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                       1
                           IN    THE     HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                 CHIEF JUSTICE
                                                       &
                                      HON'BLE SHRI JUSTICE VISHAL MISHRA
                                          ON THE 1 st OF DECEMBER, 2023
                                          WRIT PETITION No. 29564 of 2023

                          BETWEEN:-
                          PRAMOD KUMAR PAYASI S/O LATE SHRI V.P. PAYASI,
                          AGED ABOUT 62 YEARS, OCCUPATION: RETIRED SUB
                          ENGINEER R/O WARDNO 14 INFRONT OF PARA MOUNT
                          STEEL KATNI DISTRICT KATNI (MADHYA PRADESH)

                                                                              .....PETITIONER
                          (BY SHRI AMIT KUMAR CHATURVEDI - ADVOCATE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                PUBLIC      HEALTH ENGINEERING  BHOPAL
                                (MADHYA PRADESH)

                          2.    THE PRINCIPAL SECRETARY, DEPARTMENT OF
                                FINANCE, VALLABH BHAWAN BHOPAL (MADHYA
                                PRADESH)

                          3.    THE ENGINEER IN CHIEF, PUBLIC HEALTH
                                ENGINEERING, BANGANGA BHOPAL DISTRICT
                                BHOPAL (MADHYA PRADESH)

                          4.    THE EXECUTIVE ENGINEER, PUBLIC HEALTH
                                ENGINEERING DEPARTMENT JABALPUR ZONE
                                DISTRICT JABALPUR (MADHYA PRADESH)

                          5.    THE    SUPERINTENDENT   ENGINEER, PUBLIC
                                HEALTH ENGINEERING, DEPARTMENT PROJECT
                                DIVISION KATNI DISTRICT KATNI (MADHYA
                                PRADESH)

                          6.    THE   DISTRICT   PENSION   OFFICER,   KATNI
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 12/4/2023
6:07:06 PM
                                                       2
                                DISTRICT KATNI (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                          Malimath, Chief Justice passed the following:
                                                            ORDER

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran & others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on

the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

                               (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                 CHIEF JUSTICE                                          JUDGE
                          VV