Manoharlal Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 1732 MP

                                                         1
                            IN    THE     HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE PRANAY VERMA
                                             ON THE 31 st OF JANUARY, 2023
                                            WRIT PETITION No. 1152 of 2023

                           BETWEEN:-
                           1.    MANOHARLAL     SHARMA     S/O  BANSHILAL
                                 SHARMA, AGED ABOUT 74 YEARS, OCCUPATION:
                                 RETIRED, R/O: WARD NO. 04, DEV KUA MARG,
                                 BADI HOLI, SARANGPUR, RAJGARH (MADHYA
                                 PRADESH)

                           2.    LAXMAN PRASAD S/O KANHAIYALAL DUBEY,
                                 AGED ABOUT 71 YEARS, OCCUPATION: RETIRED
                                 R/O: 06, CHITRGUPT MARG, SHAJAPUR (MADHYA
                                 PRADESH)

                           3.    SHIVDAYAL SHARMA S/O BADRILAL SHARMA,
                                 AGED ABOUT 74 YEARS, OCCUPATION: RETIRED
                                 R/O: H. NO. 09, WARD NO. 09, MARWAD SERI,
                                 DISTRICT SHAJAPUR (MADHYA PRADESH)

                           4.    MANOHARLAL SHARMA S/O PURALAL SHAMRA,
                                 AGED ABOUT 69 YEARS, OCCUPATION: RETIRED,
                                 R/O: H. NO. 353, WARD NO. 04, GAYATRI NAGAR,
                                 DISTRICT SHAJAPUR (MADHYA PRADESH)

                           5.    BHAGWAN SINGH S/O BHERU SINGH MUKATI,
                                 AGED ABOUT 69 YEARS, OCCUPATION: RETIRED,
                                 R/O: H. NO. 353, WARD NO. 04, GAYATRI NAGAR,
                                 DISTRICT SHAJAPUR (MADHYA PRADESH)

                                                                                .....PETITIONERS
                           (BY SHRI DINESH SINGH TOMAR - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY VALLABH BHAWAN,
                                 BHOPAL (MADHYA PRADESH)

                           2.    ENGINEER   IN  CHIEF   PUBLIC      WORK
                                 DEPARTMENT (PWD) PLOT NO. 27-28, NIRMAN
                                 BHAWAN, ARERA HILLS, BHOPAL (MADHYA
Signature Not Verified
Signed by: SHILPA
NAGDEVE
Signing time: 01-02-2023
12:39:56
                                                               2
                                 PRADESH)

                           3.    CHIEF ENGINEER (CAPITAL ZONE) PUBLIC WORK
                                 DEPARTMENT        (PWD) BHOPAL    (MADHYA
                                 PRADESH)

                           4.    SUPERINTENDENT ENGINEER PUBLIC WORK
                                 DEPARTMENT (PWD) PLOT NO 27-28, NIRMAN
                                 BHAWAN, MANDAL NO. 2, ARERA HILLS, BHOPAL
                                 (MADHYA PRADESH)

                           5.    EXECUTIVE   ENGINEER     PUBLIC   WORK
                                 DEPARTMENT    (PWD), DISTRICT: SHAJAPUR
                                 (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (BY SHRI RANJEET SEN - GOVERNMENT ADVOCATE)

                                 This petition coming on for admission this day, th e court passed the

                           following:
                                                              ORDER

Learned counsel for petitioners submits that the present petition may be disposed off in terms of the order dated 8.11.2019 passed in WP No.18950/2019 Mohanlal Soni Vs. State of MP.

Learned counsel for the petitioners submits that the grievance of the petitioners is covered by the order passed in the case of K.L. Asre Vs. State of M.P. and others. The Division Bench has recently taken the same view. The petitioners will file a representation along with said judgment which may be directed to be decided by the respondent Nos.2, 4 & 5.

Learned Government Advocate has no objection. Accordingly, the petitioners are is directed to file a representation along with copy of this order before the respondent Nos.2, 4 & 5.

In turn, the said respondents are directed to decide the representation in accordance with law by a reasoned order within 90 days. The outcome shall be communicated to the petitioners. Signature Not Verified Signed by: SHILPA NAGDEVE Signing time: 01-02-2023 12:39:56

The petition is disposed of without expressing any view on the entitlement of the petitioners.

C.C. as per rules.

(PRANAY VERMA) JUDGE Shilpa

Signature Not Verified Signed by: SHILPA NAGDEVE Signing time: 01-02-2023 12:39:56