Ghasita Prasad Nayak vs The State Of Madhya Pradesh
2024 Latest Caselaw 16253 MP

Madhya Pradesh High Court

Ghasita Prasad Nayak vs The State Of Madhya Pradesh on 30 May, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                      1
                           IN    THE     HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                             ON THE 30 th OF MAY, 2024
                                          WRIT PETITION No. 14942 of 2024

                          BETWEEN:-
                          1.    GHASITA PRASAD NAYAK S/O SHRI LATE
                                KAPURCHAND NAYAK, AGED ABOUT 65 YEARS,
                                OCCUPATION: RETIRED ASSISTANT GRADE - 2
                                R/O BHAGWAT NAGAR CHINDWARA ROAD
                                DISTRICT SEONI (MADHYA PRADESH)

                          2.    OMKAR SINGH THAKUR S/O SHRI LAXMAN
                                SINGH THAKUR, AGED ABOUT 65 YEARS,
                                OCCUPATION: RETIRED ASSISTANT GRADE 2 R/O
                                MAHAVAR WARD NEAR VISHWAKARMA TEMPLE
                                P.S. AND DISTRICT SEONI (MADHYA PRADESH)

                          3.    RAGHVENDRA TIWARI S/O SHRI RADE SHYAM
                                TIWARI, AGED ABOUT 65 YEARS, OCCUPATION:
                                RETIRED PEON R/O GANGA NAGAR KIDVAI
                                WARD NO 21 SEONI DISTRICT SEONI (MADHYA
                                PRADESH)

                          4.    RAMSINGH PAWAR S/O SHRI KITHU PAWAR,
                                AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                                PEON R/O BABARIYA ROAD SHAHTRI WARD NO 4
                                SEONI DISTRICT SEONI (MADHYA PRADESH)

                                                                            .....PETITIONERS
                          (BY SHRI AKHILESH SINGH - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                COLLECTOR OF SEONI DISTRICT SEONI
                                (MADHYA PRADESH)

                          2.    THE TEHSILDAR OF GHANSAUR SEONI DISTRICT
                                SEONI (MADHYA PRADESH)

                          3.    DISTRICT SUPPLY OFFICER    SEONI DISTRICT
                                SEONI (MADHYA PRADESH)

Signature Not Verified
Signed by: DEEPA MISHRA
Signing time: 5/31/2024
11:35:41 AM
                                                         2
                          4.      THE DISTRICT TREASURY OFFICER PENSION
                                  OFFICER , SEONI DISTRICT SEONI (MADHYA
                                  PRADESH)

                                                                                      .....RESPONDENTS
                          (BY SHRI PRADEEP GUPTA - GOVT. ADVOCATE)

                                  T h is petition coming on for orders this day, t h e cou rt 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.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra