Motiya vs The State Of Madhya Pradesh
2025 Latest Caselaw 2823 MP

Madhya Pradesh High Court

Motiya vs The State Of Madhya Pradesh on 6 August, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:20978




                                                               1                             WP-31016-2025
                              IN        THE      HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                         BEFORE
                                        HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                    ON THE 6 th OF AUGUST, 2025
                                                  WRIT PETITION No. 31016 of 2025
                                                        MOTIYA
                                                         Versus
                                        THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Ms. Ranjana Gawade, learned counsel for the petitioner.

                                   Shri Mukesh Parwal, learned Govt. Advocate for the
                           respondents/State.

                                                                   ORDER

1. The petitioner is claiming pension with interest. The petitioner was appointed on the post of Gangman in the year 1978. He retired from service on 28.02.2006. The grievance of the petitioner is that the petitioner has not been granted pension though petitioner has served for 28 years. In support of his submission the petitioner has relied on the judgment passed by the Division Bench in W.A. No.827/2019 (Pannalal V/s. Public Works

Department and Others) and other connected matters.

2. Learned counsel for the respondents/State argued that the petitioner has already retired long back in the year 2006 and the petition has been filed after more than 19 years. The petitioner cannot claim the aforesaid benefits on the basis of these judgments.

3. After hearing learned counsel for the parties without adverting to

NEUTRAL CITATION NO. 2025:MPHC-IND:20978

2 WP-31016-2025 the rival submissions raised by the parties the present petition is disposed off with liberty to the petitioner to file a fresh detailed and comprehensive representation before the competent authority within a period of 15 days from today and if such representation is filed, the same shall be considered and decided by the competent authority in accordance with law within a period of 60 days from the date of filing of the representation by passing a reasoned and a speaking order.

4. With the aforesaid, the petition stands disposed off.

(VIJAY KUMAR SHUKLA) JUDGE

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