Ashok Kumar Thakur vs The State Of Madhya Pradesh
2024 Latest Caselaw 15014 MP

Madhya Pradesh High Court

Ashok Kumar Thakur vs The State Of Madhya Pradesh on 20 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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                           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. 9474 of 2024

                          BETWEEN:-
                          ASHOK KUMAR THAKUR S/O LATE SHRI CHHATTE LAL
                          THAKUR, AGED ABOUT 68 YEARS, OCCUPATION:
                          RETIRED HAND PUMP TECHNICIAN FROM THE OFFICE
                          OF   EXECUTIVE    ENGINEER    PUBLIC    HEALTH
                          ENGINEERING DIVISION DINDORI, DISTRICT DINDORI
                          R/O ANAND COLONY DEODARA DISTRICT MANDLA
                          (MADHYA PRADESH)

                                                                              .....PETITIONER
                          (BY SHRI AJEET SINGH - ADVOCATE )

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

                          2.    ENGINEER-IN-CHIEF     PUBLIC    HEALTH
                                ENGINEERING     DEPARTMENT JAL BHAWAN
                                BANGANGA BHOPAL DISTRICT BHOPAL (M.P.)
                                (MADHYA PRADESH)

                          3.    CHIEF       ENGINEER, PUBLIC    HEALTH
                                ENGINEERING DEPARTMENT JABALPUR RANG
                                DAMOH NAKA JABALPUR ,DISTRICT JABALPUR
                                (M.P.)

                          4.    EXECUTIVE    ENGINEER DINDORI DIVISION,
                                DISTRICT DINDORI (M.P.) (MADHYA PRADESH)

                          5.    DISTRICT PENSION OFFICER, DINDORI DIVISION,
                                DISTRICT DINDORI (M.P.) (MADHYA PRADESH)
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/21/2024
1:07:53 PM
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                          6.     DISTRICT    TREASURY      OFFICER MANDLA
                                 DISTRICT MANDLA (M.P.) (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 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