C.L. Katare vs The State Of Madhya Pradesh
2024 Latest Caselaw 3670 MP

Madhya Pradesh High Court

C.L. Katare 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. 1853 of 2024

                         BETWEEN:-
                         C.L. KATARE S/O ROOP RAM KATARE, AGED ABOUT 64
                         YEARS, OCCUPATION: RETIRED GOVT. EMPLOYEE R/O
                         CHANDAN COLONY, WARD NO.24 DADA DHANIRAM
                         WARD, MAHARAJPUR MANDLA (MADHYA PRADESH)

                                                                            .....PETITIONER
                         (BY SHRI ASHISH VISHWAKARMA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL   SECRETARY   PUBLIC   WORKS
                               DEPARTMENT      MANTRALAYA,    VALLABH
                               BHAWAN, BHOPAL (MADHYA PRADESH)

                         2.    THE ENGINEER IN CHEF PUBLIC WORKS
                               DEPARTMENT JABALPUR (MADHYA PRADESH)

                         3.    THE EXECUTIVE ENGINEER (SETU NIRMAN)
                               PUBLIC   WORKS     DEPARTMET DIVISION
                               JABALPUR DISTRICT JABALPUR (MADHYA
                               PRADESH)

                         4.    THE PUBLIC WORKS DEPARTMENT SETU
                               NIRMAN SUB DIVISION MANDLA MANDLA
                               (MADHYA PRADESH)

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

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

Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 2/9/2024
4:59:20 PM
                                                            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