Madhya Pradesh High Court

Dileep Kumar Gupta vs The State Of Madhya Pradesh on 9 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 9 th OF MAY, 2024
                                          WRIT PETITION No. 11947 of 2024

                          BETWEEN:-
                          1.    DILEEP KUMAR GUPTA S/O LATE SHRI KUNDAN
                                LAL GUPTA,    AGED    ABOUT   64  YEARS,
                                OCCUPATION:     RETIRED      GOVERNMENT
                                EMPLOYEE R/O H. NO. 04 RAVISHANKAR WARD
                                NEAR MOTI NAGAR POLICE STATION, SAGAR
                                DISTRICT SAGAR (MADHYA PRADESH)

                          2.    OM PRAKASH SWARNKAR, S/O LT. SHRI
                                BALMUKUND SWARNKAR, AGED ABOUT-64
                                Y E A R S , OCCUPATION: RETIRED   GOVT.
                                EMPLOYEE R/O H.NO. 28 NEELKANTH COLONY,
                                SUBEDAR WARD, SAGAR DISTRICT SAGAR
                                (MADHYA PRADESH)

                                                                            .....PETITIONERS
                          (BY SHRI PRADEEP PATEL - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH, ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                WATER RESOURCES, MANTRALAYA, VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY FINANCE DEPARTMENT
                                MANTRALAYA VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          3.    ENGINEER IN CHIEF, WATER RESOURCES
                                D EPARTM EN T NARMADA BHAWAN BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                          4.    CHIEF ENGINEER, DHASAN KEN BASIN, WATER
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:02:30 PM
                                                         2
                                   RESOURCES DEPARTMENT,           SAGAR DISTRICT
                                   SAGAR (MADHYA PRADESH)

                          5.       EXECUTIVE ENGINEER, WATER RESOURCES,
                                   DIVISION NO.2 KESHLI SAGAR DISTRICT SAGAR
                                   (MADHYA PRADESH)

                          6.       DISTRICT PENSION OFFICER SAGAR DISTRICT
                                   SAGAR (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                          (BY SHRI S.S. CHAUHAN - 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 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
                          julie