Basant Rao Mhaske vs The State Of Madhya Pradesh
2023 Latest Caselaw 16722 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 OCTOBER, 2023
                WRIT PETITION No. 25251 of 2023

BETWEEN:-
BASANT RAO MHASKE S/O LATE SHRI ANAND RAO
MHASKE, AGED ABOUT 66 YEARS, OCCUPATION:
RETIRE OFFICE ASSISTANT GRADE 2 R/O NEAR
CHHOTA SAI MANDIR, BARA PATHAR SEONI, DISTRICT
SEONI (MADHYA PRADESH)

                                                     .....PETITIONER
(BY SHRI AMIT KUMAR PANDEY - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      SECRETARY DEPARTMENT ENERGY VALLABH
      BHAWAN, BHOPAL (MADHYA PRADESH)

2.    MANAGING DIRECTOR ENGINEER M.P. POWER
      TRANSMISSION COMPANY LIMITED JABALPUR
      DISTRICT (MADHYA PRADESH)

3.    CHIEF ENGINEER (HUMAN RESOURCES ) M.P.
      POWER MANAGEMENT COMPANY LIMITED
      JABALPUR DISTRICT (MADHYA PRADESH)

4.    EXECUTIVE    ENGINEER     M.P.    POWER
      DISTRIBUTION COMPANY LTD. SEONI DISTRICT
      SEONI (MADHYA PRADESH)

5.    REGIONAL     ACCOUNTANT           OFFICER
      CHHINDWARA (M.P.P.K.V.V.CO. LTD.) DISTRICT
      CHHINDWARA (MADHYA PRADESH)

                                                   .....RESPONDENTS
(SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                                       2
  NO.1)

           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 10:00:39
+05'30'