Devendra Kumar Verma vs The State Of Madhya Pradesh
2024 Latest Caselaw 5681 MP

Madhya Pradesh High Court

Devendra Kumar Verma vs The State Of Madhya Pradesh on 23 February, 2024

Author: Chief Justice

Bench: Ravi Malimath

                                                      1
                           IN    THE    HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                    BEFORE
                                     HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                CHIEF JUSTICE
                                                       &
                                     HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                          ON THE 23 rd OF FEBRUARY, 2024
                                          WRIT PETITION No. 2606 of 2024

                          BETWEEN:-
                          DEVENDRA KUMAR VERMA S/O SHRI MATHURA
                          PRASAD    VERMA,    AGED   ABOUT   66  YEARS,
                          OCCUPATION: PENSIONER.(RETIRED GUARD CLASS IV)
                          R/O H.NO 156 BEHIND CHETRAM KI MADHIYA KAMLA
                          NEHRU WARD JABALPUR (MADHYA PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                SECRETARY OF THE ENERGY VALLABH BHAWAN
                                DISTRICT BHOPAL (MADHYA PRADESH)

                          2.    THE STATE OF MADHYA PRADESH FINANCE
                                DEPARTMEN THROUGH ITS SECRETARY OF THE
                                FINANCE   DEPARTMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          3.    THE MADHYA PRADESH PURV KSHETRA
                                VIDHYUT VITRAN COMPANY LIMITED THROUGH
                                ITS  MANAGING    DIRECTOR SHATI BHAAN
                                JABALPUR (MADHYA PRADESH)

                          4.    THE CHIEF ENGINEER MADHYA PRADESH PURV
                                KSHETRA VIDYUT VITRAN COMPANY LIMITED
                                JABALPUR JABALPUR (MADHYA PRADESH)

                          5.    THE JUNIOR ENGINEER MADHYA PRADESH
                                PURV KSHETRA VIDYUT VITRAN COMPANY
                                LIMITED JABALPUR (MADHYA PRADESH)

Signature Not Verified
Signed by: DEVESH K
SHRIVASTAVA
Signing time: 2/27/2024
4:27:32 PM
                                                            2
                                                                                    .....RESPONDENTS
                          (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL FOR
                          RESPONDENTS NO.1 AND 2)

                                This petition coming on for admission 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)                                   (GAJENDRA SINGH)
                                 CHIEF JUSTICE                                         JUDGE
                          DS