Purshottam Lal Kurmi vs The State Of Madhya Pradesh
2023 Latest Caselaw 21106 MP

Madhya Pradesh High Court

Purshottam Lal Kurmi 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. 28623 of 2023

                           BETWEEN:-
                           PURSHOTTAM LAL KURMI S/O SHRI GORELAL KURMI,
                           AGED ABOUT 64 YEARS, OCCUPATION: RETIRED SUB
                           ENGINEER,  NARMADA VALLEY DEVELOPMENT
                           DEPARTMENT R/O 2036, NEAR S.B.I. CHOWK , INFRONT
                           OF SANGH CARNER, VIJAY NAGAR, JABALPUR
                           (MADHYA PRADESH)

                                                                              .....PETITIONER
                           (BY SHRI SHUBHAM PATEL - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 ADDITIONAL CHIEF SECRETARY NARMADA
                                 VALLEY DEVELOPMENT DEPARTMENT VALLABH
                                 BHAWAN, BHOPAL (MADHYA PRADESH)

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

                           3.    COM M ISSIONER ADMINISTRATION NARMADA
                                 GHATI DEVELOPMENT AUTHORITY NARMADA
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           4.    CHIEF ENGINEER RANI AVANTI BAI LODHI
                                 S A G A R PROJECT BARGI HILLS JABALPUR
                                 (MADHYA PRADESH)

                           5.    EXECUTIVE ENGINEER QUALITY CONTROL
                                 DIVISION NO. 29 BARGI HILLS JABALPUR
                                 (MADHYA PRADESH)
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 12/14/2023
2:38:53 PM
                                                         2
                           6.     DISTRICT  TREASURY    OFFICER   DISTRICT
                                  TREASURY OFFICE OFFICE JABALPUR (MADHYA
                                  PRADESH)

                           7.     DIRECTOR PENSION 26 KISAN BHAWAN ARERA
                                  HILLS BHOPAL (MADHYA PRADESH)

                           8.     DIVISIONAL   PENSION   OFFICER JABALPUR
                                  DIVISION COLLECTORATE PARISAR JABALPUR
                                  (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 & 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