Satish Kumar Garg vs The State Of Madhya Pradesh
2023 Latest Caselaw 19094 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 9 th OF NOVEMBER, 2023
                 WRIT PETITION No. 28509 of 2023

BETWEEN:-
SATISH KUMAR GARG S/O LATELATE S HR I GANESH
PRASAD GARG, AGED ABOUT 65 YEARS, OCCUPATION:
OCCUPATION: PENSIONER. (RETIRED ASSISTANT
GRADE III ) R/O WARD NUMBER 15 RANI DURGA VATI
WARD PATAN TEHSIL DISTRICT JABALPUR (MADHYA
PRADESH)

                                                   .....PETITIONER
(BY SHRI SACHIN PANDEY - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL     SECRETARY NARMADA GHATI
      VIKASH    PRADHIKARN   DEPARTMENT   R/O
      MINISTRY VALLABH BHAWAN DISTRICT BHOPAL
      (MADHYA PRADESH)

2.    THE STATE OF MADHYA PRADESH FINANCE
      DEPARTMENT THROUGH ITS SECRETARY OF THE
      FINANCE   DEPARTMENT VALLABH BHAWAN
      BHOPAL (MADHYA PRADESH)

3.    JOIN    DIRECTOR TREASURY AND ACCOUNTS
      CIVIL LINE JABALPUR (MADHYA PRADESH)

4.    DIRECTOR     (ADMINISTRATION),   NARMADA
      GHATI       VIKAS PRADHIKARAN     (MADHYA
      PRADESH)

5.    DISTRICT PENSION OFFICER DISTRICT PENSION
      OFFICE JABALPUR (MADHYA PRADESH)
                                2
6.       CHIEF ENGINEER UPPER NARMADA ZONE
         BARGIHILL JABALPUR (MADHYA PRADESH)

7.       EXECUTIVE ENGINEER RANI ANAVATIBAI SAGAR
         QUALITY CONTROL D NO. 29 BARGIHILL
         (MADHYA PRADESH)

                                                             .....RESPONDENTS
(SHRI ROHIT JAIN - GOVERNMENT ADVOCATE FOR RESPONDENT NOS.
1,2,3, AND 5 )

         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: 2023.11.09 16:54:30 +05'30'