Prabhulal vs The State Of Madhya Pradesh Throgh ...
2025 Latest Caselaw 3818 MP

Madhya Pradesh High Court

Prabhulal vs The State Of Madhya Pradesh Throgh ... on 12 August, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:21715




                                                             1                             WP-31206-2025
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       BEFORE
                                      HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                 ON THE 12th OF AUGUST, 2025
                                               WRIT PETITION No. 31206 of 2025
                                               PRABHULAL
                                                  Versus
                             THE STATE OF MADHYA PRADESH THROGH SECRETARY
                           DEPARTMENT OF PUBLIC WORK DEPARATMENT AND OTHERS
                          Appearance:
                                  Shri Jitendra Verma - Advocate for the petitioner.
                                  Dr. Amit Bhatia - G.A for the respondent/State.

                                                                 ORDER

Petitioner has prayed for disposal of the case in the light of the order passed by the Division Bench in Writ Appeal No.827/2019 (Pannalal Vs. Public Works Department and others) decided on 10.03.2025. It is further argued that on the basis of the said judgment this Court has also allowed the writ petition of the similarly situated employee Shambhu Lal (Writ Petition No. 17192/2024) vide order dated 1.04.2025.

2. Counsel for the State was given time to examine.

3. Counsel for the State could not point out that present case is distinguishable from the aforesaid order.

4. In view of aforesaid, the present petition is also allowed and disposed of in terms of the order passed by the Division Bench in Writ Appeal No.827/2019 in the case of Pannalal (supra) and other connected petitions. The petitioner shall be given the benefit of pension and same shall

NEUTRAL CITATION NO. 2025:MPHC-IND:21715

2 WP-31206-2025

be extended to him from the date of retirement within 3 months from today.

5. If the claim of the petitioner is not decided within 3 months, the amount shall carry interest @6% per annum.

C.c. as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

PK