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Akhilesh Kumar Nigam vs The Additional Chief Secretary
2023 Latest Caselaw 21072 MP

Citation : 2023 Latest Caselaw 21072 MP
Judgement Date : 12 December, 2023

Madhya Pradesh High Court

Akhilesh Kumar Nigam vs The Additional Chief Secretary on 12 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 12 th OF DECEMBER, 2023
                                           WRIT PETITION No. 29950 of 2023

                           BETWEEN:-
                           AKHILESH KUMAR NIGAM S/O LATE B.P. NIGAM, AGED
                           ABOUT   64   YEARS, OCCUPATION: RETIRED SUB
                           ENGINEER R/O PLOT NO. 45, P.H.E. SAI COLONY,
                           SANJEEVANI NAGAR, GARHA WARD, GARHA,
                           JABALPUR` (MADHYA PRADESH)

                                                                               .....PETITIONER
                           (BY SHRI K.G. SAXENA - ADVOCATE)

                           AND
                           1.    THE ADDITIONAL CHIEF SECRETARY PUBLIC
                                 HEALTH ENGINEERING DEPARTMENT STATE OF
                                 MADHYA PRADESH MANTRALAYA, BHOPAL
                                 (MADHYA PRADESH)

                           2.    THE ENGINEER IN CHIEF, PUBLIC HEALTH
                                 ENGINEERING DEPARTMENT, JAL BHAWAN T.T.
                                 NAGAR BHOPAL (MADHYA PRADESH)

                           3.    THE   CHIEF   ENGINEER, PUBLIC HEALTH
                                 ENGINEER DEPARTMENT, (E AND M) BHOPAL
                                 (MADHYA PRADESH)

                           4.    THE EXECUTIVE ENGINEER, MECHANICAL
                                 D I V I S I O N , PUBLIC HEALTH ENGINEERING
                                 DEPARTMENT, DIVISION JABALPUR (MADHYA
                                 PRADESH)

                           5.    THE PENSION TREASURY OFFICER, JABALPUR
                                 JABALPUR TREASURY JABALPUR (MADHYA
                                 PRADESH)

Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 12/13/2023
1:05:59 PM
                                                              2
                                                                                      .....RESPONDENTS
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                                  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









 
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