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Santosh Kumar Jain vs Madhya Pradesh Purva Kshetra Vidyut ...
2024 Latest Caselaw 13377 MP

Citation : 2024 Latest Caselaw 13377 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Santosh Kumar Jain vs Madhya Pradesh Purva Kshetra Vidyut ... 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. 11936 of 2024

                          BETWEEN:-
                          1.    SANTOSH KUMAR JAIN S/O SHRI G. C. JAIN,
                                AGED ABOUT 70 YEARS, OCCUPATION: RETIRED
                                SECTION OFFICER FROM THE O/O ADDITIONAL
                                SECRETARY (EZ) MPPKVV CO. LTD JABALPUR
                                (M.P.) R/O HOUSE NO 84/ 49 SHYAM BAND WALI
                                GALI LORD GANJ JABALPUR MP (ADHAAR NO.
                                905569988870) (MADHYA PRADESH)

                          2.    ASHOK KUMAR NEMA S/O SHRI GAURI SHANKER
                                NEMA, AGED ABOUT 63 YEARS, OCCUPATION:
                                RETIRED OFFICE ASSISTANT GRADE-3 FROM
                                THE OFFICE OF EXECUTIVE ENGINEER (O AND M)
                                DN. MPPKVV CO. LTD. NARSINGHPUR (M.P.) R/O
                                NEAR JAIN KIRANA STORE BHAGAT SINGH
                                WARD (MADHYA PRADESH)
                                (ADHAAR NO.730736921065)

                                                                             .....PETITIONERS
                          (BY SHRI PRAMOD KUMAR KHARE - ADVOCATE)

                          AND
                          1.    MADHYA PRADESH PURVA KSHETRA VIDYUT
                                VITRAN  COMPANY LTD      THROUGH    ITS
                                MANAGING   DIRECTOR   RAMPUR     SHAKTI
                                BHAWAN JABALPUR (MADHYA PRADESH)

                          2.    CHIEF GENERAL MANAGER (HR AND A) POORVA
                                KSHETRA VIDYUT VITRAN CO. LTD. RAMPUR
                                SHAKTI    BHAWAN   JABALPUR    (MADHYA
                                PRADESH)

                          3.    CHIEF ENGINEER (JR) POORVA KSHETRA VIDYUT
                                VITRAN CO. LTD. RAMPUR JABALPUR (MADHYA
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:02:30 PM
                                                               2
                                   PRADESH)

                          4.       EXECUTIVE ENGINEER (O AND M) DN. POORVA
                                   KSHETRA    VIDYUT   VITRAN   CO.    LTD.
                                   NARSINGHPUR (MADHYA PRADESH)

                                                                                       .....RESPONDENTS


                                   This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                          Malimath, Chief Justice passed the following:
                                                               ORDER

Learned counsel for the petitioners 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, he 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








 
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