Ravi Kant Jagati vs The State Of Madhya Pradesh
2023 Latest Caselaw 18582 MP

                            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 3 rd OF NOVEMBER, 2023
                WRIT PETITION No. 27599 of 2023

BETWEEN:-
RAVI KANT JAGATI S/O LATE SHRI N.P. JAGATI, AGED
ABOUT 65 YEARS, OCCUPATION: RETIRED GOVT.
EMPLOYEE R/O MAHAVEER COLONY, OLD PANNA
NAKA, DISTRICT CHHATARPUR (MADHYA PRADESH)

                                                     .....PETITIONER
(BY SHRI ANSHUL TIWARI - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      PRINCIPAL SECRETARY DEPARTMENT OF
      FINANCE DISTRICT BHOPAL (MADHYA PRADESH)

2.    STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL      SECRETARY      GENERAL
      ADMINISTRATION     DEPARTMENT VALLABH
      BHAWAN BHOPAL (MADHYA PRADESH)

3.    STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL SECRETARY WATER RESOURCE
      D EPARTM EN T VALLABH BHAWAN BHOPAL
      (MADHYA PRADESH)

4.    EXECUTIVE ENGINEER WATER RESOURCE
      DEPARTMENT TIKAMGARH (MADHYA PRADESH)

5.    DISTRICT   PENSION  OFFICER TIKAMGARH
      TIKAMGARH (MADHYA PRADESH)

                                                   .....RESPONDENTS
(BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)
                                                 2
                     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




Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 2023.11.06 17:04:59 +05'30'