Smt. Pavitra Basnet vs The State Of Madhya Pradesh
2024 Latest Caselaw 3608 MP

Madhya Pradesh High Court

Smt. Pavitra Basnet vs The State Of Madhya Pradesh on 7 February, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                      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 7 th OF FEBRUARY, 2024
                                          WRIT PETITION No. 2403 of 2024

                         BETWEEN:-
                         1.    SMT. PAVITRA BASNET W/O SHRI SURESH
                               BASNET, AGED ABOUT 67 YEARS, OCCUPATION:
                               RETIRED PERSONAL ASSISTANT GRADE II O/O
                               THE CHIEF ENGINEER UPPER NARMADA ZONE
                               B A R G I HILLS JABALPUR (M.P.) R/O C-30
                               DHANVANTRI NAGAR JABALPUR (MADHYA
                               PRADESH)

                         2.    SMT. SAVITA DUBEY W/O SHRI SUNIL KUMAR
                               DUBEY, AGED ABOUT 67 YEARS, OCCUPATION:
                               RETIRED AS SUPERINTENDENT O/O THE CHIEF
                               ENGINEER RANI AVANTI BAI LODHI SAGAR
                               PARIYOJNA BARGI HILLS JABALPUR M.P. R/O R-
                               70 1ST FLOOR NEAR JAIN MANDIR SHAKTI
                               NAGAR (MADHYA PRADESH)

                                                                            .....PETITIONERS
                         (BY SHRI T.K. KHADKA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               SECRETARY    IRRIGATION  DEPARTMENT
                               MANTRALAYA VALLABH BHAWAN BHOPAL
                               (MADHYA PRADESH)

                         2.    NARMADA VALLEY DEVELOPMENT AUTHORITY
                               THROUGH THE ENGINEER IN CHIEF ARERA
                               HILLS M.P. NAGAR BHOPAL (MADHYA PRADESH)

                         3.    THE CHIEF ENGINEER UPPER NARMADA ZONE
                               BARGI HILLS, JABALPUR (MADHYA PRADESH)

                         4.    THE CHIEF ENGINEER RANI AVANTI BAI LODHI
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 2/9/2024
3:07:45 PM
                                                        2
                                S A G A R PARIYOJNA BARGI HILLS JABALPUR
                                (MADHYA PRADESH)

                         5.     DISTRICT    PENSION  OFFICER   JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

                         6.     DISTRICT TREASURY OFFICER      JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                         (BY SHRI S.S. CHOUHAN - 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 & 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