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Rameshwar Prasad Choubey vs The State Of Madhya Pradesh
2023 Latest Caselaw 16676 MP

Citation : 2023 Latest Caselaw 16676 MP
Judgement Date : 9 October, 2023

Madhya Pradesh High Court
Rameshwar Prasad Choubey vs The State Of Madhya Pradesh on 9 October, 2023
Author: Chief Justice
                             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 OCTOBER, 2023
                WRIT PETITION No. 25362 of 2023

BETWEEN:-
1.    RAMESHWAR PRASAD CHOUBEY S/O LATE SHRI
      HARINARAYAN CHOUBEY, AGED ABOUT 65
      Y E A R S , OCCUPATION: RETIRED  GOVT.
      EMPLOYEE AUTHORITY R/O 1966/C, BHARAT
      ANNAPURNIMA APARTMENT, MADAN MAHAL
      JABALPUR (MADHYA PRADESH)

2.    RADHESHYAM CHOUBEY S/O SHRI MOHANLAL
      CHOUBEY, AGED ABOUT 63 YEARS, OCCUPATION:
      RETIRED GOVT EMPLOYEE NARMADA VALLEY
      DEVELOPMENT AUTHORITY R/O 3RD FLORR
      VATSALA PARADISE BLOCK NO 3 SHIVNAGAR
      CHERITAL JABALPUR (MADHYA PRADESH)

3.    R.K. KHARE S/O SHRI LATE SHIVPRATAP KHARE,
      AGED ABOUT 68 YEARS, OCCUPATION: RETIRED
      GOVT     EMPLOYEE      NARMADA      VALLEY
      DEVELOPMENT R/O 764/5, VIJAY NAGAR S.B.I.
      BANK JABALPUR (MADHYA PRADESH)

4.    RAGHUVEER PRASAD JHARIYA S/O LATE SHRI
      SHANKAR LAL JHARIYA, AGED ABOUT 64 YEARS,
      OCCUPATION: RETIRED     GOVT EMPLOYEE
      NARMADA VALLEY DEVELOPMENT AUTHORITY
      R/O NEAR ASHIRVAD PARK JABALPUR (MADHYA
      PRADESH)

5.    RAJENDRA KUMAR TIWARI S/O SHRI NANHE
      BHAIYA, AGED ABOUT 63 YEARS, OCCUPATION:
      RETIRED GOVT EMPLOYEE NARMADA VALLEY
      DEVELOPMENT AUTHORITY R/O HIG C 26 MAIN
      ROAD    NEAR   JAIN   GURUKUL    SCHOOL
      DHANVANTARI NAGAR JABALPUR (MADHYA
      PRADESH)
                                  2
                                                            .....PETITIONERS
(BY SHRI RAHUL MISHRA - ADVOCATE)

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

2.    THE   VICE   CHAIRMAN NARMADA VALLY
      DEVELOPMENT AUTHORITY BHOPAL DISTRICT
      BHOPAL (MADHYA PRADESH)

3.    EXECUTIVE       ENGINEER,      NARMADA
      DEVELOPMENT DIVISION NO 2 PANAGAR
      DISTRICT JABALPUR (MADHYA PRADESH)

4.    DISTRICT        PENSION    OFFICER     JABALPUR
      J A B A L P U R DISTRICT   JABALPUR     (MADHYA
      PRADESH)

                                                          .....RESPONDENTS
(SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
NOS. 1 AND 4)

      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: 2023.10.10 10:01:16
+05'30'
 

 
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