Jamna Prasad Jhariya vs The State Of Madhya Pradesh
2023 Latest Caselaw 20302 MP

Madhya Pradesh High Court

Jamna Prasad Jhariya 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. 28463 of 2023

BETWEEN:-
JAMNA PRASAD JHARIYA S/O SHRI LAKHANLAL
JHARIYA, AGED ABOUT 64 YEARS, OCCUPATION:
RETIRED GOVT EMPLOYEE R/O H. NO. 11, IN FRONT OF
DURGA TEMPLE P.W.D. COLONY, RADHKRISHNA
WARD MANDLA (MADHYA PRADESH)

                                                     .....PETITIONER
(BY SHRI ASHISH VISHWAKARMA - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL    SECRETARY   PUBLIC  WORK
      DEPARTMENT MANTRALAYA VALLABH BHAWAN
      BHOPAL (MADHYA PRADESH)

2.    THE STATE OF M.P. THROUGH PRINCIPAL
      SECRETARY DEPARTMENT OF FINANCE BHOPAL
      BHOPAL (MADHYA PRADESH)

3.    THE CHIEF EXECUTIVE ENGINEER, PUBLIC
      WORKS     DEPARTMENT DISTRICT MANDLA
      (MADHYA PRADESH)

4.    THE TREASURY OFFICER, MANDLA DISTRICT
      MANDLA (MADHYA PRADESH)

5.    THE DISTRICT PENSIONER OFFICER, MANDLA
      DISTRICT MANDLA (MADHYA PRADESH)

                                                   .....RESPONDENTS
(BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)
                                      2
          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
MSP





Date: 2023.12.04 17:33:40 +05'30'