Smt. Asha Goklani vs The State Of Madhya Pradesh
2024 Latest Caselaw 15005 MP

Madhya Pradesh High Court

Smt. Asha Goklani vs The State Of Madhya Pradesh on 20 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 20 th OF MAY, 2024
                                            WRIT PETITION No. 13673 of 2024

                          BETWEEN:-
                          SMT. ASHA GOKLANI W/O SEVAK GOKLANI, AGED
                          ABOUT 64 YEARS, OCCUPATION: RETIRED GOVT.
                          EMPLOYEE R/O 153 ONE TREE HILLS, NEAR HANUMAN
                          MANDIR BAIRAGARH HUZUR, DISTRICT BHOPAL
                          (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI ASHISH VISHWAKARMA - ADVOCATE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                CHIEF    SECRETARY     PUBLIC   HEALTH
                                ENGINEERING DEPARTMENT MANTRALAYA
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    THE EXECUTIVE ENGINEER (ANURAKSHAN
                                KHAND)   PUBLIC   HEALTH    ENGINEERING
                                DEPARTMENT      BHOPAL DISTRICT BHOPAL
                                (MADHYA PRADESH)

                          3.    THE DISTRICT TREASURY OFFICER, BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                          4.    THE DISTRICT PENSIONER OFFICER, BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI S. S. CHOUHAN - GOVERNMENT ADVCOATE)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                          Malimath, Chief Justice passed the following:
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/21/2024
1:07:53 PM
                                                             2
                                                             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
                          nks