Basheer Khan Ruikar vs The State Of Madhya Pradesh
2024 Latest Caselaw 15202 MP

Madhya Pradesh High Court

Basheer Khan Ruikar vs The State Of Madhya Pradesh on 21 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 21 st OF MAY, 2024
                WRIT PETITION No. 12751 of 2024

BETWEEN:-
1.    BASHEER KHAN RUIKAR S/O SHRI AZIM KHAN
      RUIKAR, AGED ABOUT 66 YEARS, OCCUPATION:
      RETIRED SUB ENGINEER R/O MIG 128 KISHORE
      NAGAR KHANDWA (MADHYA PRADESH)

2.    NARENDRA KUMAR RATHORE S/O SHRI PHOOL
      CHAND RATHORE, AGED ABOUT 69 YEARS,
      OCCUPATION: RETIRED ASSISTANT GR. II, R/O
      H.NO   39    VILLAGE    NAGALDA      POST
      BADGAONMALI DISTRICT KHANDWA (MADHYA
      PRADESH)

                                                  .....PETITIONERS
(BY SHRI D.K. KOURAB - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL SECRETARY DEPARTMENT OF
      NARMADA        VALLEY      DEVELOPMENT
      DEPARTMENT MANTRALAYA VALLABH BHAWAN
      BHOPAL (MADHYA PRADESH)

2.    DIRECTOR   (ADMINISTRATION)  NARMADA
      VALLEY DEVELOPMENT AUTHORITY NARMADA
      BHAWAN ARERA HILLS BHOPAL (MADHYA
      PRADESH)

3.    CHIEF ENGINEER (CANAL) NARMADA VALLEY
      DEVELOPMENT AUTHORITY SANAWAD DISTRICT
      KHARGONE (MADHYA PRADESH)

4.    EXECUTIVE ENGINEER   DIVISION NO. 21
      NARMADA VALLEY DEVELOPMENT AUTHORITY
                                                                   2
                                       SANAWAD     DISTRICT     KHARGONE      (MADHYA
                                       PRADESH)

                                5.     DISTRICT    PENSION   OFFICER KHARGONE
                                       DISTRICT KHARGONE (MADHYA PRADESH)

                                6.     DISTRICT    PENSION   OFFICER KHANDWA
                                       DISTRICT KHANDWA (MADHYA PRADESH)

                                                                                           .....RESPONDENTS
                                (SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                                NOS. 1, 5 AND 6)

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

Office objections 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
                                MSP