Citation : 2023 Latest Caselaw 10843 MP
Judgement Date : 13 July, 2023
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 13 th OF JULY, 2023
WRIT APPEAL No. 346 of 2023
BETWEEN:-
KRISHN KUMAR UPADHYAY S/O LATE SHRI A.L.
UPPADHAYAY, AGED ABOUT 67 YEARS, OCCUPATION:
RETIRED ARCHITECR R/O VILLAGE KHAJRI POST
GOSHALPUR TEHSIL SIHORA DISTRICT JABALPUR
(MADHYA PRADESH)
.....APPELLANT
(BY SHRI RAJESH KUMAR SONI - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
PRINCIPAL SECRETARY PUBLIC HEALTH
ENGINEERING DEPARTMENT VALLABH
BHAWAN, BHOPAL (MADHYA PRADESH)
2. ENGINEERING IN CHIEF, DEPARTMENT OF
PUBLIC HEALTH ENGINEERING DEPARTMENT,
JAL BHAWAN BAN GANGA, BHOPAL (MADHYA
PRADESH)
3. CHIEF ENGINEER PUBLIC HEALTH ENGINEERING
DEPARTM ENT DAMOH NAKA NEAR BY BUS
STAND DAMOH NAKA JABALPUR (MADHYA
PRADESH)
4. CHIEF ENGINEER PUBLIC HEALTH ENGINEERING
DEPARTM ENT DAMOH NAKA NEAR BY BUS
STAND DAMOH NAKA JABALPUR (MADHYA
PRADESH)
5. EXECUTIVE ENGINEER PUBLIC HEALTH
ENGINEERING DEPARTMENT DAMOH NAKA
NEAR BY BUS STAND DAMOH NAKA JABALPUR
Signature Not Verified
Signed by: SUSHEEL
KUMAR JHARIYA
Signing time: 7/14/2023
1:23:14 PM
2
(MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)
This appeal coming on for admission this day, the Court passed the
following:
ORDER
Shri B.D. Singh - Deputy Advocate General takes notice for respondents. For the reasons assigned, I.A.No.5420 of 2023 for amendment is allowed. The appellant's counsel is permitted to carry out correction by the end of the day.
Learned counsel for the appellant submits that the instant appeal is since
covered by the judgment passed by the Hon'ble Supreme Court in the case of the Director (Administration and HR) KPTCL & Others Vs. C. P. Mundinamani & Others (Civil Appeal No.2471 of 2023) dated 11.04.2023.
In view of the submission made, the appeal is disposed off in terms of the aforesaid judgment. The order dated 13.01.2023 passed by the learned Single Judge in W.P.No.1669 of 2020 is accordingly modified. Consequently the order dated 18.04.2023 passed by the Chief Engineer/respondent No.3 is hereby quashed.
The appeal is disposed off in terms of the judgment of the Hon'ble Supreme Court.
Pending interlocutory application stands disposed off.
(RAVI MALIMATH) (VISHAL MISHRA)
CHIEF JUSTICE JUDGE
sj
Signature Not Verified
Signed by: SUSHEEL
KUMAR JHARIYA
Signing time: 7/14/2023
1:23:14 PM
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