Heera Singh Rajput vs The State Of Madhya Pradesh
2023 Latest Caselaw 16286 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 4 th OF OCTOBER, 2023
                 WRIT PETITION No. 24774 of 2023

BETWEEN:-
HEERA SINGH RAJPUT S/O LATE SUJAN SING RAJPUT,
AGED ABOUT 64 YEARS, OCCUPATION: PENSIONER.
(LINE ATTEND) R/O PLOT NO. 32 CHANDAN COLONY
GANGA NAGAR GARHA DISTRICT JABALPUR (MADHYA
PRADESH)

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

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      CHAIRMAN AND MANAGING DIRECTOR POWER
      MPPTCL TRANSMISSION COMPANY LTD BHOPAL
      (MADHYA PRADESH)

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

3.    THE MANAGING DIRECTOR (A/CS) M.P.P.T.C.L.
      RAMPUR JABALPUR (MADHYA PRADESH)

4.    THE SUPERINTENDENT ENGINEER (TESTING AND
      C O M M U N I C AT I O N ) M.P.P.T.C.L. RAMPUR
      DISTRICT JABALPUR (MADHYA PRADESH)

5.    THE DIRECTOR PENSION C.F.O. M.P.P.T.C.L.
      R A M P U R DISTRICT JABALPUR (MADHYA
      PRADESH)

6.    REGIONAL     ACCOUNT         OFFICER REGIONAL
                                           2
                    ACCOUNT      OFFICE M.P.P.T.C.L.        DISTRICT
                    JABALPUR (MADHYA PRADESH)

                                                                        .....RESPONDENTS
        (SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
        NOS. 1 AND 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: 2023.10.05 15:45:42
+05'30'