V K Tamrakar vs The State Of Madhya Pradesh
2023 Latest Caselaw 15910 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 26 th OF SEPTEMBER, 2023
               WRIT PETITION No. 24140 of 2023

BETWEEN:-
V K TAMRAKAR, S/O LATE SHRI PURUSHOTTAM DAS
TAMRAKAR, AGED ABOUT 66 YEARS, OCCUPATION:
RETIRED SUB ENGINEER, WARD NO. 6, HOUSE NO. 220,
PANDAV NAGAR, NEAR POLYTECHNIC HOSTEL
SHAHDOL, SOHAGPUR, DISTRICT SHAHDOL (MADHYA
PRADESH)

                                                   .....PETITIONER
(BY SHRI SHIVAM MISHRA - ADVOCATE)

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

2.    THE   PRINCIPAL   SECRETARY (FINANCE)
      GOVERNMENT OF M.P. VALLABH BHAWAN,
      BHOPAL (MADHYA PRADESH)

3.    ENGINEER IN CHIEF WATER RESOURCE
      D EPARTM EN T VALLABH BHAWAN, BHOPAL
      (MADHYA PRADESH)

4.    CHIEF ENGINEER GANGA KACHHAR WATER
      RESOURCE    DEPARTMENT REWA (MADHYA
      PRADESH)

5.    EXECUTIVE   ENGINEER WATER RESOURCE
      MANDAL, MANDAL UMARIA DISTRICT (MADHYA
      PRADESH)
                                             2
        6.             EXECUTIVE ENGINEER WATER RESOURCE
                       M A N D A L SHAHDOL DISTRICT SHAHDOL
                       (MADHYA PRADESH)

        7.             DISTRICT PENSION OFFICER UMARIA (MADHYA
                       PRADESH)

        8.             DISTRICT   TREASURY            OFFICER UMARIA
                       (MADHYA PRADESH)

                                                                           .....RESPONDENTS
        (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                       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: 2023.09.29
16:56:23 +05'30'