Smt. Kiran Nema vs The State Of Madhya Pradesh
2023 Latest Caselaw 18583 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. 27605 of 2023

BETWEEN:-
SMT. KIRAN NEMA W/O LATE SHRI VINOD KUMAR
NEMA, AGED ABOUT 63 YEARS, OCCUPATION:
RETIRED FROM THE POST OF ASSISTANT GRADE II
FROM THE OFFICE OF EXECUTIVE ENGINEER HIRAN
WATER RESOURCES DIVISION PACHPEDHI JABALPUR
HOUSE NO. 1172 SNEH NAGAR GARHA ROAD
JABALPUR DISTRICT JABALPUR (MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI SHIV KUMAR DUBEY - ADVOCATE )

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL SECRATARY WATER RESOURCES
      DEPARTMENT MANTRALAYA VALLABH BHAWAN
      BHOPAL (MADHYA PRADESH)

2.    THE ENGINEER IN CHIEF WATER RESOURCE
      D EPARTM EN T NARMADA BHAVAN BHOPAL
      (MADHYA PRADESH)

3.    THE EXECUTIVE ENGINEER HIRAN WATER
      R ES OUR CE DIVISION PACHPEDHI JABALPUR
      DISTRICT (MADHYA PRADESH)

4.    THE DISTRICT TREASURY OFFICER JABALPUR
      DISTRICT JABALPUR (MADHYA PRADESH)

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

      This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                                           2
     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 17:05:45 +05'30'