Madhya Pradesh High Court

Maya Ballal 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. 11967 of 2024

                          BETWEEN:-
                          MAYA BALLAL W/O SHRI MOHAM BALLAL, AGED
                          ABOUT        67    YEARS, OCCUPATION:  RETIRED,
                          PREVIOUSLY WORKING AS ASSISTANT GRADE III O/O
                          PRINCIPAL ENGINEER, PUBLIC WORKS DEPARTMENT,
                          NIRMAN BHAWAN BHOPAL, R/O G-2/241 GULMOHAR
                          COLONY, TRILANGA HUZUR, DISTRICT BHOPAL
                          (MADHYA       PRADESH)    HAVING   AADHAR   NO.
                          878643276983

                                                                                      .....PETITIONER
                          (BY SHRI ADITYA KHANDEKAR - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL     SECRETARY D E PA R T M E N T OF
                                PUBLIC      WORKS DEPARTMENT       VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    ENGINEER   IN    CHIEF, PUBLIC           WORKS
                                D EPARTM EN T NIRMAN BHAWAN,            BHOPAL
                                (MADHYA PRADESH)

                          3.    DIRECTOR, PENSIONS, PROVIDENT FUND AND
                                INSURANCE ARERA HILLS BHOPAL (MADHYA
                                PRADESH)

                                                                                   .....RESPONDENTS
                          (SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NOS.1 AND 2)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi

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