Hare Ram Narayan Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 16942 MP

                                                           1
                                IN   THE     HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                     BEFORE
                                     HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                             ON THE 11 th OF OCTOBER, 2023
                                            WRIT PETITION No. 25525 of 2023

                           BETWEEN:-
                           HARE RAM NARAYAN SAHU S/O SHRI NARAYAN SAHU,
                           AGED ABOUT 66 YEARS, OCCUPATION: RETIRED R/O 75
                           LAKSHMIPURA COLONY INDORE (MADHYA PRADESH)

                                                                                     .....PETITIONER
                           (BY MS. ASHI VAIDYA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                 SECRETARY DEPARTMENT OF PUBLIC HEALTH
                                 AND ENGINEERING VALLABH BHAWAN BHOPAL
                                 (MADHYA PRADESH)

                           2.    EXECUTIVE   ENGINEER    PUBLIC HEALTH
                                 ENGINEERING      DEPARTMENT MUSAKHEDI
                                 INDORE (MADHYA PRADESH)

                           3.    SUPERINTENDENT ENGINEER PUBLIC HEALTH
                                 ENGINEERING      DEPARTMENT MUSAKHEDI
                                 INDORE (MADHYA PRADESH)

                           4.    CHIEF ENGINEER PUBLIC HEALTH ENGINEERING
                                 DEPARTMENT SOUTH TUKOGANJ WATER TANK
                                 CAMPUS INDORE (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                           (BY MS. BHARTI LAKKAD - G.A FOR RESPONDENTS ON ADVANCE
                           NOTICE)

                                 This petition coming on for admission this day, the court passed the
                           following:
                                                            ORDER

The petitioner is seeking a direction to issue revised pension after

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 11-10-2023 15:48:49

computing petitioner's entire length of service from the date of initial appointment and to pay all consequential benefits.

2. The petitioner submits that the issue has been decided by this Court in the case of Abdul Rahim Nagori WP No.1794/2017. The petitioner has already submitted a representation before the respondents.

3. The present petition is disposed off with a direction to the respondent No.2 Executive Engineer to decide the representation of the petitioner in accordance with law within a period of two months from the date of communication of the order by passing a reasoned and speaking order. The petitioner shall be at liberty to file copy of the judgments on which petitioner

proposes to rely in support of his claim.

(VIJAY KUMAR SHUKLA) JUDGE VM

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 11-10-2023 15:48:49