Madhya Pradesh High Court
Jagdeesh Prasad Pathak vs The State Of Madhya Pradesh on 20 March, 2026
Author: Vishal Dhagat
Bench: Vishal Dhagat
NEUTRAL CITATION NO. 2026:MPHC-JBP:23025
1 WP-9187-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 20th OF MARCH, 2026
WRIT PETITION No. 9187 of 2026
JAGDEESH PRASAD PATHAK
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Sourabh Kumar Soni - Advocate for petitioner.
Shri Kamal Singh Baghel - Government Advocate for
respondents/State.
ORDER
Petitioner has filed this writ petition under Article 226 of Constitution of India making a prayer to grant benefit of pension to petitioner in the light of judgment passed in W.P. No. 751/2020, Ram Vishal Pateriya Vs. State of MP and Ors.
2. Counsel appearing for petitioner submitted that petitioner is a retired employee and he is entitled to pension in accordance with judgment passed in case of Ram Vishal Pateriya (supra). In aforementioned case, benefit of pension has been granted to petitioner. Petitioner in present case is also praying for same benefit.
3. Govt. Advocate appearing for State opposed the prayer and submitted that order passed in the case of Ram Vishal Pateriya (supra) is under challenge before Division Bench in W.A. No. 417/2026. In view of Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 2026-03-23 10:37:07 NEUTRAL CITATION NO. 2026:MPHC-JBP:23025 2 WP-9187-2026 same, at this stage, no benefit can be given.
4. Heard learned counsel for parties.
5. Counsel for petitioner has submitted that case of petitioner is squarely covered by order passed in case of Ram Vishal Pateriya (supra).
6. In view of same, Writ Petition is disposed off with a direction to respondents-authorities to give benefit, as given in case of Ram Vishal Pateriya (supra), to petitioner, if W.A. No. 417/2026 is dismissed by Division Bench. Aforesaid benefit be granted to petitioner within a period of 60 days from the date of dismissal of writ appeal.
7. With aforesaid, writ petition is disposed off.
(VISHAL DHAGAT) JUDGE vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 2026-03-23 10:37:07