Uday Bhan Tiwari vs The State Of Madhya Pradesh
2024 Latest Caselaw 14619 MP

Madhya Pradesh High Court

Uday Bhan Tiwari 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. 12617 of 2024

                          BETWEEN:-
                          UDAY BHAN TIWARI S/O SHRI LAKHAN LAL TIWARI,
                          AGED ABOUT 75 YEARS, OCCUPATION: RETIRED SUB
                          ENGINEER R/O DATTA AVENUE FLAT NO 501, NAPIR
                          TOWN JABALPUR (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI VAIBHAV TIWARI - ADVOCATE)

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

                          2.    THE ENGINEER IN CHIEF, WATER RESOURCES
                                D EPARTM EN T VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          3.    CHIEF    ENGINEER,   WATER    RESOURCES
                                DEPARTMENT UPPER NARMADA ZONE, BARGI
                                HILLS, JABALPUR (MADHYA PRADESH)

                          4.    EXECUTIVE      ENGINEER,        NARMADA
                                DEVELOPMENT DIVISION NO.3 SIHORA DISTRICT
                                JABALPUR (MADHYA PRADESH)

                          5.    JOINT   DIRECTOR,   TREASURY   JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

                          6.    THE DISTRICT PENSION OFFICER JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 5/20/2024
6:59:22 PM
                                                            2
                                                                                    .....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
                          C