Smt. Vimla Soni vs The State Of Madhya Pradesh
2024 Latest Caselaw 15037 MP

Madhya Pradesh High Court

Smt. Vimla Soni 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. 13408 of 2024

                          BETWEEN:-
                          SMT. VIMLA SONI W/O SHRI ANIL KUMAR SONI, AGED
                          ABOUT 69 YEARS, OCCUPATION: LAST SERVED AS M.P.
                          ELECTRICITY BOARD BHOPAL (M.P.), R/O H.NO. 39,
                          AMARNATH COLONY, HUZUR, BHOPAL (MADHYA
                          PRADESH), PIN - 462042

                                                                              .....PETITIONER
                          (BY SHRI A.K.SINGH - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY ENERGY DEPARTMENT,
                                MANTRALAYA, VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH) PIN - 462004

                          2.    MADHYA PRADESH MADHYA KSHETRA VIDHYUT
                                VITRAN COMPANY LIMITED, THROUGH ITS
                                MANAGING    DIRECTOR- NISHTHA PARISAR,
                                BIJALEE    NAGAR, GOVINDPURA   BHOPAL
                                (MADHYA PRADESH) PIN - 462010

                          3.    THE CHIEF GENERAL MANAGER (BHOPAL
                                REGION) MADHYA PRADESH MADHYA KSHETRA
                                VIDHYUT    VITRAN  COMPANY    LIMITED,
                                GOVINDPURA BHOPAL    (MADHYA PRADESH)
                                PIN-462023

                          4.    THE GENERAL MANAGER (CITY CIRCLE),
                                MADHYA PRADESH MADHYA KSHETRA VIDYUT
                                VITRAN COMPANY LIMITED, ROYAL MARKET,
                                BHOPAL (MADHYA PRADESH) PIN-462001

                          5.    THE   DEPUTY GENERAL       MANAGER   (SOUTH
Signature Not Verified
Signed by: VAISHALI
TRIPATHI
Signing time: 5/22/2024
6:22:04 PM
                                                         2
                                 DIVISION), MADHYA      PRADESH  MADHYA
                                 KSHETRA VIDYUT VITRAN COMPANY LIMITED,
                                 2ND BUS STOP, 1250, TULSI NAGAR, BHOPAL
                                 (MADHYA PRADESH) PIN- 462004

                                                                                          .....RESPONDENTS
                          (SHRI S.S.CHOUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NO.1)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                          Malimath, Chief Justice passed the following:
                                                              ORDER

Defaults as pointed out by the Registry are overruled. 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
                          VPA