Mani Lal Kahar vs The State Of Madhya Pradesh
2023 Latest Caselaw 16290 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. 24996 of 2023

BETWEEN:-
MANI LAL KAHAR, S/O LATE MATA PRASAD KAHAR,
AGED ABOUT 65 YEARS, OCCUPATION: PENSIONER
(LINE ATTEND), R/O 2005, DURGA NAGAR, RAMPUR,
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.    T H E 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 SUPERINTENDED ENGINEER ENGINEER
      (TESTING AND COMMUNICATION) M.P.P.T.C.L
      RAMPUR,   DISTRICT JABALPUR  (MADHYA
      PRADESH)

5.    THE DIRECTOR PENSION . C.F.O M.P.P.T.C.L
      RAMPUR   DISTRICT: JABALPUR   (MADHYA
      PRADESH)

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

                                                                          .....RESPONDENTS
        (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
        NO.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 and 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
       psm
Digitally signed by
PREMSHANKAR
MISHRA
Date: 2023.10.05
16:38:40 +05'30'