Narendra Singh Raghuwanshi vs The State Of Madhya Pradesh
2024 Latest Caselaw 12553 MP

Madhya Pradesh High Court

Narendra Singh Raghuwanshi vs The State Of Madhya Pradesh on 3 May, 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 3 rd OF MAY, 2024
                                           WRIT PETITION No. 11483 of 2024

                           BETWEEN:-
                           NARENDRA SINGH RAGHUWANSHI S/O LATE SHRI
                           TULSI RAM RAGHUWANSHI, AGED ABOUT 66 YEARS,
                           OCCUPATION: RETIRED GOVT. EMPLOYEE, R/O E-86
                           OLD MINAL RESIDENCY, J.K. ROAD, DIST. BHOPAL
                           (MADHYA PRADESH)

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

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY DEPT. OF ENERGY,
                                 MANTRALAYA VALLABH BHAWAN, BHOPAL
                                 (MADHYA PRADESH)

                           2.    THE MADHYA PRADESH MADHYA KSHETRA
                                 VIDYUT VITRAN CO. LTD. THROUGH ITS CHIEF
                                 GENERAL MANAGER (BR), NISHTHA PARISAR,
                                 GOVINDPURA, BHOPAL (MADHYA PRADESH)

                           3.    THE GENERAL MANAGER, ACCOUNTING UNIT
                                 CITY CIRCLE, MADHYA PRADESH MADHYA
                                 KSHETRA VIDYUT VITRAN CO. LTD. BHOPAL
                                 (MADHYA PRADESH)

                           4.    THE CHIEF ENGINEER, MADHYA PRADESH
                                 MADHYA KSHETRA VIDYUT VITRAN CO. LTD.
                                 BHOPAL (MADHYA PRADESH)

                           5.    THE SUPERINTENDENT ENGINEER, MADHYA
                                 PRADESH MADHYA KSHETRA VIDYUT VITRAN
                                 CO. LTD. SAGAR (MADHYA PRADESH)
Signature Not Verified
Signed by: BHARTI GADGE
Signing time: 06-05-2024
17:28:18
                                                       2
                           6.    THE EXECUTIVE ENGINEER, MADHYA PRADESH
                                 MADHYA KSHETRA VIDYUT VITRAN CO. LTD.
                                 SAGAR (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                           NO.1)

                                 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 and others) dated 11.07.2023. Hence, they plead that this petition be also disposed of 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
                           b