Devisingh vs The State Of Madhya Pradesh
2025 Latest Caselaw 1647 MP

Madhya Pradesh High Court

Devisingh vs The State Of Madhya Pradesh on 16 July, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

           NEUTRAL CITATION NO. 2025:MPHC-IND:18313




                                                              1                              WP-27113-2025
                             IN      THE     HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       BEFORE
                                      HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                   ON THE 16th OF JULY, 2025
                                                WRIT PETITION No. 27113 of 2025
                                                    DEVISINGH
                                                      Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Mahesh Kumar Choudhary - Advocate for the petitioner.

                                  Shri Kushagra Jain - Dy.G.A for the respondent/State.

                                                                  ORDER

In the present petition, the petitioner is aggrieved by non grant of pension.

It is submitted that the petitioner has worked as work charge and contingency paid employee and he is eligible for pension under Madhya Pradesh (Work Charged and Contingency Paid Employees) Pension Rules, 1979. The issue involved in the present case is already decided by the Apex Court in the case of Madanlal Sharma (dead) through LRS vs. The State of

M.P and Ors. in Civil Appeal No.14753/2024.

After hearing counsel for the parties, the present petition is disposed of with liberty to the petitioner to submit a fresh representation alongwith the copy of the order passed today and copy of the order passed in the case of Madanlal Sharma (supra) before the competent authority of the respondents within period of 15 days from today and if such representation is submitted

NEUTRAL CITATION NO. 2025:MPHC-IND:18313

2 WP-27113-2025 within the aforesaid period, the authority shall consider and decide the same in accordance with law and keeping in view the judgment passed by the Apex Court in the case of Madanlal Sharma (supra) within period of 60 days from the date of receipt of representation by passing a reasoned and speaking order which shall be communicated to the petitioner.

(VIJAY KUMAR SHUKLA) JUDGE

PK