Omprakash Rajak vs The State Of Madhya Pradesh
2024 Latest Caselaw 5686 MP

Madhya Pradesh High Court

Omprakash Rajak 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. 4204 of 2024

                          BETWEEN:-
                          OMPRAKASH RAJAK S/O LATE SHRI KANHAIYA LAL
                          RAJAK, AGED ABOUT 63 YEARS, OCCUPATION:
                          RETIRED R/O HOUSE NO. 45, NEAR PENTINAKA,
                          SADAR, CANTT. DISTRICT JABALPUR (MADHYA
                          PRADESH)

                                                                                  .....PETITIONER
                          (BY SHRI HARRY BAMORIYA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                CHAIRMAN AND MANAGING DIRECTOR POWER
                                M.P.P.T.C.L. DISTRICT JABALPUR (MADHYA
                                PRADESH)

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

                          3.    THE DIRECTOR (PENSION) M .P.P.T.C.L. C.F.O.
                                RAMPUR   DISTRICT JABALPUR      (MADHYA
                                PRADESH)

                          4.    THE SECURITY OFFICER (H.Q.) M.P.P.T.C.L. C.F.O.
                                RAMPUR    DISTRICT   JABALPUR       (MADHYA
                                PRADESH)

                          5.    THE JOINT DIRECTOR PENSION M.P.P.T.C.L.
                                C.F.O. RAMPUR DISTRICT JABALPUR (MADHYA
                                PRADESH)

Signature Not Verified
Signed by: DEVESH K
SHRIVASTAVA
Signing time: 2/27/2024
4:27:32 PM
                                                       2
                          6.    REGIONAL     ACCOUNT    OFFICER REGIONAL
                                ACCOUNT    OFFICER   RAMPUR    M.P.P.T.C.L.
                                DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL FOR
                          RESPONDENT NO.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 & 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