Surendra Kumar Singh vs Madhya Pradesh Purva Kshtera Vidyut ...
2024 Latest Caselaw 5807 MP

Madhya Pradesh High Court

Surendra Kumar Singh vs Madhya Pradesh Purva Kshtera Vidyut ... on 26 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 26 th OF FEBRUARY, 2024
                   WRIT PETITION No. 3930 of 2024

BETWEEN:-
SURENDRA KUMAR SINGH S/O LATE SHRI AMAN
SINGH, AGED ABOUT 68 YEARS, OCCUPATION:
RETIRED SUPERINTENDING ENGINEER OFFICE OF
CHIEF ENGINEER (SR) MPVKKVV CO. LTD. SAGAR
DULARKUNG KUSUM VILLA 142/9 SHANTI VIHAR
COLONY RAJAKHEDI SAGAR DISTRICT SAGAR
(MADHYA PRADESH)

                                                             .....PETITIONER
(BY SHRI P.K. KHARE - ADVOCATE)

AND
1.    MADHYA PRADESH PURVA KSHTERA VIDYUT
      VITRAN COMPANY LIMITED THROUGH ITS
      MANAGING   DIRECTOR    SHAKTI BHAWAN
      RAMPUR   JABALPUR   DISTRICT JABALPUR
      (MADHYA PRADESH)

2.    CHIEF ENGINEER, MADHYA PRADESH PURVA
      KSHETRA VIDYUT VITRAN COMPANY LIMITED
      MAKRONIYA SAGAR DISTRICT SAGAR (MADHYA
      PRADESH)

                                                          .....RESPONDENTS


      This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice passed the following:
                                  ORDER

Learned counsel for the petitioner submits 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, he pleads 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
MSP