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Munna Lal Vishwakarma vs The State Of Madhya Pradesh
2024 Latest Caselaw 12562 MP

Citation : 2024 Latest Caselaw 12562 MP
Judgement Date : 3 May, 2024

Madhya Pradesh High Court

Munna Lal Vishwakarma 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. 11479 of 2024

                         BETWEEN:-
                         MUNNA LAL VISHWAKARMA, S/O LATE SHRI
                         MATHURA PRASAD VISHWAKARMA, AGED ABOUT 64
                         YEARS, OCCUPATION: RETIRED GOVT. EMPLOYEE, R/O
                         H.I.G 04, GOURNAGAR, MAKRONIYA DIST. SAGAR
                         (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 POORVA KSHETRA
                               VIDYUT VITRAN CO. LTD. THROUGH ITS
                               MANAGING DIRECTOR SHAKTI BHAWAN P.O.
                               VIDYUT NAGAR RAMPUR JABALPUR (MADHYA
                               PRADESH)

                         3.    THE   CHIEF    ENGINEER   (STORE) MADHYA
                               PRADESH POORVA KSHETRA VIDYUT VITRAN
                               CO.LTD. JABALPUR (MADHYA PRADESH)

                         4.    THE CHIEF ENGINEER (SAGAR REGION) MADHYA
                               PRADESH POORVA KSHETRA VIDYUT VITRAN
                               CO.LTD. SAGAR SAGAR (MADHYA PRADESH)

                         5.    THE EXECUTIVE ENGINEER (AREA STORE)
                               M ADHYA PRADESH POORVA KSHETRA VIDYUT
                               VITRAN CO.LTD. SAGAR (MADHYA PRADESH)
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 5/6/2024
2:09:24 PM
                                                            2
                                                                                    .....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 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)                                     (VISHAL MISHRA)
                                 CHIEF JUSTICE                                          JUDGE
                         psm









 
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