Mithlesh Prasad Pathak vs Madhya Pradesh Purva Kshtera
2024 Latest Caselaw 5808 MP

Madhya Pradesh High Court

Mithlesh Prasad Pathak vs Madhya Pradesh Purva Kshtera 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. 3927 of 2024

BETWEEN:-
MITHLESH PRASAD PATHAK S/O SHRI RAM DUTT
PATHAK, AGED ABOUT 62 YEARS, OCCUPATION: RETD.
OFFIICE ASSISTANT III FROM THE OFFICE OF E.E. (O
AND M) MPPKVV CO. LTD. PATAN DIV. WARD NO. 71
BHARAT PARISHAR NEAR YADAV PETROL PUMP
AMKHERA DISTRICT JABALPUR (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 (JR) MADHYA PRADESH PURVA
      KSHTERA VIDYUT VITRAN COMPANY LIMITED
      RAMPUR, JABALPUR DISTRICT JABALPUR
      (MADHYA PRADESH)

3.    EXECUTIVE ENGINEER (O AND M) DIVISION
      MADHYA PRADESH PURVA KSHETRA VIDYUT
      VITRAN COMPANY LIMITED PATAN JABALPUR,
      DISTRICT JABALPUR (MADHYA PRADESH)

                                                         .....RESPONDENTS


      This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                                    2
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