Vasudev Khirdkar vs The State Of Madhya Pradesh
2023 Latest Caselaw 21084 MP

Madhya Pradesh High Court

Vasudev Khirdkar vs The State Of Madhya Pradesh 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. 30268 of 2023

                           BETWEEN:-
                           VASUDEV KHIRDKAR, S/O SHRI AJABRAO KHIRDKAR,
                           AGED ABOUT 62 YEARS, OCCUPATION: RETIRED HAND
                           PUMP TECHNICIAN, OFFICE OF EXECUTIVE ENGINEER,
                           PULBIC HEALTH ENGINEERING DEPARTMENT NO.01
                           CHHINDWARA DISTRICT CHHINDWARA, R/O VILLAGE
                           AND POST SAWARNI, TAHSIL SAUSAR DISTRICT
                           CHHINDWARA (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI SHAKTI KUMAR SONI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 S ECR ETARY PUBLIC HEALTH ENGINEERING
                                 DEPARTMENT MANTRALAYA BHOPAL (MADHYA
                                 PRADESH)

                           2.    CHIEF EXECUTIVE ENGINEER PUBLIC HEALTH
                                 ENGINEERING        DEPARTMENT NO.    01
                                 CHHINDWARA     DISTRICT    CHHINDWARA
                                 (MADHYA PRADESH)

                           3.    DISTRICT   PENSION  OFFICER CHHINDWARA
                                 DISTRICT CHHINDWARA (MADHYA PRADESH)

                                                                                    .....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 and 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
                           psm