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Ramesh Chandra Saxena vs The State Of Madhya Pradesh
2024 Latest Caselaw 13381 MP

Citation : 2024 Latest Caselaw 13381 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Ramesh Chandra Saxena 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. 11842 of 2024

                          BETWEEN:-
                          RAMESH CHANDRA SAXENA S/O LATE SHRI G D
                          SAXENA, AGED ABOUT 66 YEARS, OCCUPATION:
                          RETIRED GOVERNMENT EMPLOYEE R/O C-10,
                          DHANWANTRI   NAGAR,  JABALPUR   (MADHYA
                          PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI RAHUL MISHRA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                WATER    RESOURCES    R/O   MANTRALAYA
                                VALLABH BHAWAN BHOPAL M.P. (MADHYA
                                PRADESH)

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

                          3.    ENGINEER IN CHIEF E AND M WATER RESOURCE
                                D EPARTM EN T NARMADA BHAWAN BHOPAL
                                DISTRICT (MADHYA PRADESH)

                          4.    CHIEF ENGINEER E AND M WATER RESOURCE
                                D EPARTM EN T NARMADA BHAWAN BHOPAL
                                DISTRICT (MADHYA PRADESH)

                          5.    DISTRICT PENSION OFFICER BHOPAL DISTRICT
                                BHOPAL (MADHYA PRADESH)

Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:02:30 PM
                                                               2
                                                                                       .....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








 
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