Bagdiram vs The State Of Madhya Pradesh
2023 Latest Caselaw 21799 MP

Madhya Pradesh High Court

Bagdiram vs The State Of Madhya Pradesh on 19 December, 2023

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                            1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                    BEFORE
                                    HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                             ON THE 19 th OF DECEMBER, 2023
                                             WRIT PETITION No. 30525 of 2023

                           BETWEEN:-
                           BAGDIRAM S/O PRABHULAL JI, AGED ABOUT 65
                           YEARS, OCCUPATION: RETIRD GANGMAN R/O GRAM
                           CHALDU TEHSIL JEERAN DISTT.NEEMUCH (MADHYA
                           PRADESH)

                                                                                        .....PETITIONER
                           (BY SHRI AAYUSH GUPTA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                 SECRETARY PUBLIC WORKS DEPARTMENT
                                 VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    EXECUTIVE  ENGINEER   PUBLIC   WORKS
                                 DEPARTMENT MANDSAUR (MADHYA PRADESH)

                           3.    JOINT DIRECTOR TREASURY AND ACCOUNTS
                                 UJJAIN (MADHYA PRADESH)

                           4.    DISTRICT   PENSION          OFFICER MANDSAUR
                                 (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (BY MS. BHARTI LAKKAD - G.A.)

                                 T h is petition coming on for orders this day, t h e cou rt passed the
                           following:
                                                             ORDER

The present petition is filed being aggrieved by non payment of pension to the petitioner as per entitlement under the M.P. Work Charge & Contingency Paid Pension Rules, 1979 as amended by notification of Finance Department

dated 13.9.1982 effective from 1.4.1982 and in view of the judgment dated 5.8.2013 passed by the Division Bench in W.A No.179/2010 (State of M.P. Vs. Ramchandra Singh).

2. Counsel for the petitioner submits that the petitioner has submitted a representation dated 28/10/2020 but till this date the same has not been decided.

3. Learned counsel for the State submits that the the representation of the petitioner shall be considered and decided by the competent authority in accordance with the law.

4. After hearing learned counsel for the parties, the present petition is disposed off with a direction to the respondent No.2 to consider and decide the

representation of the petitioner in accordance with law within a period of 2 months from the date of filing of the copy of the order passed today, by passing a reasoned and speaking order.

CC as per rules.

(VIJAY KUMAR SHUKLA) JUDGE Pramod