Ram Prasad Ratnawat vs The State Of Madhya Pradesh
2024 Latest Caselaw 28220 MP

Madhya Pradesh High Court

Ram Prasad Ratnawat vs The State Of Madhya Pradesh on 14 October, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2024:MPHC-IND:29251




                                                              1                              WP-30280-2024
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        BEFORE
                                       HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                 ON THE 14th OF OCTOBER, 2024
                                                WRIT PETITION No. 30280 of 2024
                                               RAM PRASAD RATNAWAT
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Akshay Bhonde, learned counsel for the petitioner.

                                   Ms.Mehul Shukla, learned counsel for the respondent/state.

                                                                  ORDER

It is argued that the petitioner is entitled to get 20% additional quantum of pension on monthly pension with effect from the first date of entering into 80th year of age.

It is argued that the aforesaid issue has been decided by the co-ordinate bench at Gwalior in WP No.7424/2022 (Omprakash Vs. State of MP) dated 02.01.2023. It is also submitted that the petitioner has already submitted a representation Annexure P/1 to the respondent no.4.

Considering the aforesaid submission this court deems it expedient to dispose off the present petition with a direction to respondent no.4 to consider and decide the representation of the petitioner within the period of 30 days from the date of receipt of a copy of the order passed today keeping in view the judgment passed by this court in the case of Omprakash (supra). In case, if the petitioner is found to be entitled for the aforesaid claim, the

NEUTRAL CITATION NO. 2024:MPHC-IND:29251

2 WP-30280-2024 same shall be paid to the petitioner in accordance with law and if the authority finds that the petitioner is not entitled for the said claim, he shall pass a reasoned and speaking order and the same shall be communicated to the petitioner.

With the aforesaid, the present petition stands disposed off.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh