Bhupendra Singh Parihar vs The State Of Madhya Pradesh
2024 Latest Caselaw 14624 MP

Madhya Pradesh High Court

Bhupendra Singh Parihar 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. 12626 of 2024

                          BETWEEN:-
                          BHUPENDRA SINGH PARIHAR S/O SHRI BRIJMOHAN
                          SINGH   PARIHAR,  AGED   ABOUT    74  YEARS,
                          OCCUPATION: RETIRED EXECUTIVE ENGINEER R/O 10
                          PEPTECH CITY, SOHAWEL MOD, DISTRICT SATNA
                          (MADHYA PRADESH)

                                                                             .....PETITIONER
                          (BY SHRI ANIL KUMAR TIWARI - ADVOCATE)

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

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

                          3.    CHIEF ENGINEER, PUBLIC WORKS DEPARTMENT
                                DISTRICT REWA (MADHYA PRADESH)

                          4.    EXECUTIVE   ENGINEER,         PUBLIC WORKS
                                D EPARTM EN T DISTRICT       SATNA (MADHYA
                                PRADESH)

                          5.    DISTRICT PENSION OFFICER, DISTRICT SATNA
                                (MADHYA PRADESH)

                          6.    DISTRICT TREASURY OFFICER, DEPARTMENT OF
                                TREASURY AND ACCOUNTS, DISTRICT SATNA
                                (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