Baijnath Pandey vs Managing Director
2024 Latest Caselaw 16284 MP

Madhya Pradesh High Court

Baijnath Pandey vs Managing Director on 30 May, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

                                                           1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                ON THE 30 th OF MAY, 2024
                                            WRIT PETITION No. 20998 of 2022

                          BETWEEN:-
                          BAIJNATH PANDEY S/O GAYA PRASAD PANDEY, AGED
                          ABOUT 62 YEARS, OCCUPATION: RETIRED PENSIONER
                          H.NO. 342 VILLAGE SAHAJPUR JABALPUR (MADHYA
                          PRADESH)

                                                                                       .....PETITIONER
                          (BY SHRI DR. EKNATH JYOTISHI - ADVOCATE)

                          AND
                          1.    MANAGING DIRECTOR M.P. PURVA KSHETRA
                                VIDYUT VITARAN CO.LTD. SHAKTI BHAWAN, P.O.
                                RAMPUR JABALPUR (MADHYA PRADESH)

                          2.    CHIEF ENGINEER (JR) M.P. PURVA KSHETRA
                                VIDYUT VITARAN CO. LTD. SHAKTI BHAWAN, P.O.
                                RAMPUR JABALPUR (MADHYA PRADESH)

                          3.    EXECUTIVE ENGINEER ( O AND M) M.P. PURVA
                                KSHETRA VIDYUT VITARAN CO. LTD. ROYAL
                                HOTEL    BUILDING,  JABALPUR   (MADHYA
                                PRADESH)

                                                                                    .....RESPONDENTS


                                This petition coming on for admission this day, th e court passed the
                          following:

                                                            ORDER

Learned counsel for the petitioner submits 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, he pleads 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.

(VISHAL MISHRA) JUDGE LR