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Radhe Shyam Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 17276 MP

Citation : 2023 Latest Caselaw 17276 MP
Judgement Date : 16 October, 2023

Madhya Pradesh High Court
Radhe Shyam Sharma vs The State Of Madhya Pradesh on 16 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 16 th OF OCTOBER, 2023
                                           WRIT PETITION No. 26244 of 2023

                           BETWEEN:-
                           RADHE SHYAM SHARMA S/O LATE SHRI SUKHDEO
                           SHARMA, AGED ABOUT 75 YEARS, OCCUPATION:
                           PENSIONER. (RT. ASSISTANT ENGINEER) MPPGCL
                           SARNI DISTRICT BETUL R/O 12/274 EKTAPURI HOUSING
                           BOARD COLONY ASHOKA GARDEN HUZUR BHOPAL
                           DISTRICT BHOPAL (MADHYA PRADESH)

                                                                                .....PETITIONER
                           (BY SHRI PARAG TIWARI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 CHAIRMAN AND MANAGING DIRECTOR, POWER
                                 (MPPTCL)   TRANSMISISON  COMPANY LTD
                                 BHOPAL (MADHYA PRADESH)

                           2.    THE 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 CHIEF ENGINEER, M.P.P.G.C.L.    SARNI
                                 DISTRICT BETUL (MADHYA PRADESH)

                           5.    THE JOINT DIRECTOR PENSION, FINANCE AND
                                 ACCOUNT M.P.P.G.C.L. SARNI DISTRICT BETUL
                                 (MADHYA PRADESH)

                                                                              .....RESPONDENTS
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 17-10-2023
12:00:11
                                                              2
                           (BY 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 & 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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 17-10-2023
12:00:11
 

 
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