Puna Ram Patle vs The State Of Madhya Pradesh
2023 Latest Caselaw 813 MP

                                                         1
                            IN    THE     HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                             ON THE 13 th OF JANUARY, 2023
                                            WRIT PETITION No. 30326 of 2022

                           BETWEEN:-
                           1.    PUNA RAM PATLE S/O LATE SHRI CHETAN LAL
                                 PATEL, AGED ABOUT 58 YEARS, OCCUPATION:
                                 ASSISTANT LINE MAN IN THE OFFICE OF UNDER
                                 EXECUTIVE ENGINEER, M.P. P.K. V.V. CO. (O AND
                                 M)DIVISION   RAJEEV    COLONY,       MANDLA
                                 (MADHYA PRADESH)

                           2.    SUNDER LAL VISHEN S/O LATE SHRI BRIJ LAL
                                 VISEN, AGED ABOUT 55 YEARS, OCCUPATION:
                                 ASSISTANT LINE MAN UNDER EXECUTIVE
                                 ENGINEER M.P.P.K.V.V.CO. (O AND M) DIVISION
                                 WARASEONI DISTRICT BALAGHAT (MADHYA
                                 PRADESH)

                           3.    TEK LAL PATLE S/O LATE SHRI HARISH
                                 CHANDRA PATLE, AGED ABOUT 57 YEARS,
                                 OCCUPATION: ASSISTANT LINE MAN UNDER
                                 EXECUTIVE ENGINEER M.P.P.K.V.V.CO. (O AND M)
                                 DIVISION WARASEONI DISTRICT BALAGHAT
                                 (MADHYA PRADESH)

                                                                                 .....PETITIONER
                           (BY SHRI AJEET KUMAR SINGH - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 SECRETARY ENERGY DEPARTMENT VALLABH
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    MANAGING DIRECTOR M.P. PURVE KSHETRA
                                 VIDYUT VITRAN COMPANY SHAKTI BHAWAN
                                 RAMPUR   JABALPUR DISTRICT JABALPUR
                                 (MADHYA PRADESH)

                           3.    CHIEF GENERAL MANAGER (H.R. AND A.) M.P.
                                 PURVE KSHETRA VIDYUT VITRAN COMPANY
                                 SHAKTI BHAWAN RAMPUR JABALPUR DISTRICT
Signature Not Verified
                                 JABALPUR (MADHYA PRADESH)
Signed by: ANAND KRISHNA
SEN
Signing time: 1/16/2023
4:40:07 PM
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                           4.    EXECUTIVE ENGINEER M.P. PURVE KSHETRA
                                 VIDYUT VITRAN COMPANY (O AND M) DIVISION
                                 WARASEONI DISTRICT BALAGHAT (MADHYA
                                 PRADESH)

                           5.    EXECUTIVE ENGINEER M.P. PURVE KSHETRA
                                 VIDYUT VITRAN COMPANY (O AND M) DIVISION
                                 RAJEEV COLONY CHHUNA BHATTA MANDLA
                                 DISTRICT MANDLA (MADHYA PRADESH)

                           6.    COMMISSIONER EMPLOYEE PROVIDENT FUND
                                 SCHEME NO. 5 VIJAY NAGAR JABALPUR
                                 DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (STATE BY SHRI JITENDRA SHRIVASTAVA - PANEL LAWYER )

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

                           following:
                                                               ORDER

Petitioners are seeking parity with the order dated 20.07.2022 passed in W.P.No.19948/2012 which was disposed of by a Coordinate Bench with direction to the respondents to confer the benefit of Higher Pay Scale upon completion of 09 years and 18 years of service to the petitioner while counting his length of service from the date of his initial appointment with Gramin Vidyut Sahkari Samiti, Maryadit within a period of 90 days, including all arrears.

Petitioners' counsel submits that his case is squarely covered by ratio of the said judgment.

The petition can be disposed of by observing that respondents will examining the case of the petitioners in the light of the order dated 20.07.2022 passed in W.P.No.19948/2012 and if it is found that the petitioners' case is similar then they be extended the same benefit else their representation be decided through a speaking order within a period of 30 days from the date of receipt of certified copy of the order passed today. Signature Not Verified Signed by: ANAND KRISHNA SEN Signing time: 1/16/2023 4:40:07 PM

Petitioners does not press relief for pension and submits that they be given liberty to file separate petition if the occasion so arises.

In above terms and with the aforesaid liberty, petition is disposed of.

(VIVEK AGARWAL) JUDGE anand

Signature Not Verified Signed by: ANAND KRISHNA SEN Signing time: 1/16/2023 4:40:07 PM