Aneesh Ahmad Khan vs Madhya Pradesh Madhya Keshetra Vidhyut ...
2024 Latest Caselaw 3937 MP

Madhya Pradesh High Court

Aneesh Ahmad Khan vs Madhya Pradesh Madhya Keshetra Vidhyut ... on 9 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 9 th OF FEBRUARY, 2024
                WRIT PETITION No. 2823 of 2024

BETWEEN:-
ANEESH AHMAD KHAN S/O ABDUL GANI KHAN, AGED
ABOUT 65 YEARS, OCCUPATION: RETIRED O.A. GR. III
HOUSE NO. 31-B SECTOR A. B.D.A. COLONY NEAR
WATER TANK TEELA JAMALPURA BHOPAL (MADHYA
PRADESH)

                                                   .....PETITIONER
(BY SHRI R.K. VERMA - ADVOCATE)

AND
1.    MADHYA     PRADESH   MADHYA     KESHETRA
      VIDHYUT VITRAN COMPANY LTD. BHOPAL
      THROUGH ITS CHIEF GENERAL MANAGER (C
      AND C) DISTRICT BHOPAL (MADHYA PRADESH)

2.    MADHYA PRADESH, MADHYA KESHETRA VIDYUT
      VITRAN COMPANY LIMITED BHOPAL THROUGH
      ITS GENERAL MANAGER (O AND M) (MADHYA
      PRADESH)

3.    ADDITIONAL GENERAL MANAGER ( C AND C)
      MADHYA PRADESH MADHYA KESHETRA VIDYUT
      VITRAN COMPANY LIMITED BHOPAL (MADHYA
      PRADESH)

4.    DEPUTY GENERAL MANAGER CITY DIVISION
      NORTH MPMKVV CO. BHOPAL BHOPAL BHOPAL
      (MADHYA PRADESH)

5.    ACCOUT OFFICER (CC) MPMKVV CO. BHOPAL
      (MADHYA PRADESH)
                                     2
                                                             .....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