Shiv Kumar Shakya vs The State Of Madhya Pradesh
2023 Latest Caselaw 17274 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 16 th OF OCTOBER, 2023
                 WRIT PETITION No. 25982 of 2023

BETWEEN:-
SHIV KUMAR SHAKYA S/O LATE RAM PAL SHAKYA :,
AGED ABOUT 63 YEARS, OCCUPATION: PENSIONER.
(STN SUPERVISOR) R/O R/H.NO. 991/14 BESIDE SIDDA
BABA MANDIR, TRIPURI SHASTRI NAGAR DISTRICT
JABALPUR (MADHYA PRADESH)

                                                        .....PETITIONER
(BY SHRI PARAG TIWARI - 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 S TAT E OF MADHYA PRADESH FINANCE
      THROUGH ITS SECRETARY OF THE FINANCE
      D EPARTM EN T 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 (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
      RAMPUR   DISTRICT  JABALPUR          (MADHYA
      PRADESH)

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

                                                                          .....RESPONDENTS
        (SHRI SUYASH THAKUR - 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: 2023.10.17
14:53:06 +05'30'