Dinesh Kumar Shukla vs The State Of Madhya Pradesh
2024 Latest Caselaw 14500 MP

Madhya Pradesh High Court

Dinesh Kumar Shukla vs The State Of Madhya Pradesh on 16 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 16 th OF MAY, 2024
                                            WRIT PETITION No. 12516 of 2024

                          BETWEEN:-
                          1.    DINESH KUMAR SHUKLA S/O LATE SHRI R.A.
                                SHUKLA, AGED ABOUT 66 YEARS, OCCUPATION:
                                RETIRED II GRADE CLERK SUB DIVISION OFFICE
                                (E/M) PWD DEPARTMENT CHHINDWARA R/O
                                NEAR DURGA MANDIR SHIV NAGAR WARD NO. 5
                                CHHINDWARA (MADHYA PRADESH)

                          2.    ANIL KUMAR SHUKLA S/O LATE SHRI B.P.
                                SHUKLA, AGED ABOUT 66 YEARS, OCCUPATION:
                                RETIRED    SPOT    ASSISTANT   OFFICE OF
                                EXECUTIVE ENGINEER P.W.D. DIVISION NO.1
                                CHHINDWARA (M.P.) R/O SAGAR PESHA WARD
                                NO.8 CHHINDWARA (MADHYA PRADESH)

                                                                                 .....PETITIONERS
                          (BY SHRI SHANKAR DAYAL MISHRA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                SECRETARY PUBLIC WORKS DEPARTMENT
                                MANTRALAYA, VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                          2.    ENGINEER  IN   CHIEF   PUBLIC   WORKS
                                DEPARTMENT BHOPAL (MADHYA PRADESH)

                          3.    CHIEF ENGINEER PUBLIC WORKS DEPARTMENT
                                JABALPUR (MADHYA PRADESH)

                          4.    SUPERINTENDING ENGINEER PUBLIC WORKS
                                DEPARTMENT SEONI (MADHYA PRADESH)


Signature Not Verified
                          5.    EXECUTIVE    ENGINEER       (E/M)   ELECTRICAL
Signed by: PARITOSH
KUMAR
Signing time: 5/20/2024
4:31:28 PM
                                                              2
                                M AI N TEN AN CE D I V I S I O N PUBLIC WORKS
                                DEPARTMENT JABALPUR (MADHYA PRADESH)

                          6.    EXECUTIVE ENGINEER (B/R) BUILDING AND
                                ROAD      DIVISION    NO.1  PUBLIC   WORKS
                                D E P A R T M E N T CHHINDWARA     (MADHYA
                                PRADESH)

                          7.    DISTRICT TREASURY CHHINDWARA DISTRICT
                                CHHINDWARA (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
                          PK