Madhya Pradesh High Court

Rajesh Kumar Vyas 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. 11347 of 2024

BETWEEN:-
RAJESH KUMAR VYAS S/O LAXSHMI KANT VYAS
OCCUPATION: RETIRED SUB ENGINEER, R/O H. NO. 178
PATRAKAR COLONY, RANITAL COLONY, JABALPUR
(MADHYA PRADESH)

.....PETITIONER
(BY SHRI S. K. KUSHWAHA - ADVOCATE)

AND
1. THE STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY, DEPT. OF NARMADA
VALLEY DEVELOPMENT AUTHORITY
MANTRALAYA, VALLABH BHAWAN BHOPAL,
DISTRICT BHOPAL (MADHYA PRADESH)

2. THE STATE OF MP THROUGH PRINCIPAL
SECRETARY, WATER RESOURCES DEPARTMENT
MANTRALAYA, VALLABH BHAWAN, BHOPAL
(MADHYA PRADESH)

3. ENGINEERING IN CHIEF, WATER RESOURCE
DEPARTMENT, BHOPAL (MADHYA PRADESH)

4. DIRECTOR ADMINISTRATION, NARMADA
VALLEY DEVELOPMENT AUTHORITY, NARMADA
BHAWAN, BHOPAL (MADHYA PRADESH)

5. CHIEF ENGINEER, RANI AWANTI BAI LODHI
SAGAR PROJECT, BARGI HILLS, JABALPUR
(MADHYA PRADESH)

6. EXECUTIVE ENGINEER, RANI AWANTI BAI LODHI
Signature Not Verified
Signed by: MANJU
Signing time:
5/7/2024 11:36:04 AM
2
S AGAR , LEFT BANK CANAL DIVISION NO. 2,
BARGI HILLS, JABALPUR (MADHYA PRADESH)

7. DIVISIONAL PENSION OFFICER, JABALPUR,
DIVISION JABALPUR (MADHYA PRADESH)

.....RESPONDENTS
(BY SHRI S. S. CHOUHAN - GOVERNMENT ADVOCATE )

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)                                     (VISHAL MISHRA)
                                CHIEF JUSTICE                                          JUDGE
                         mc