Madhya Pradesh High Court
Badri Prasad Khoti vs Finance Department on 15 October, 2020
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-15736-2020
The High Court Of Madhya Pradesh
WP-15736-2020
(BADRI PRASAD KHOTI Vs FINANCE DEPARTMENT AND OTHERS)
1
Indore, Dated : 15-10-2020
Heard through Video Conferencing.
Shri Murtuza Bohra, learned counsel for the Petitioner.
Ms. Anushree Kaushik, learned Panel Advocate for the
respondents/State.
By way of this petition the petitioner is seeking revision of his pension in the light of Circular dated 03.08.2009.
Learned counsel for the petitioner submits that the aforesaid Circular has already been considered by this Court in W.P. No.7429/2015 vide judgment dated 30.01.2020. The petitioner being a similarly situated person is also entitled for the benefit of the aforesaid judgment. Petitioner has served the legal notice to the respondent on 02.09.2020 and rushed to this Court by way of this Writ petition.
It is not clear whether the respondent/State has implemented the aforesaid order dated 30.01.2020 or file any Writ Appeal for challenging the aforesaid order before the Division Bench. However, the petition is disposed of with the direction to the respondent to consider the representation of the petitioner in the light of the judgment passed in the case of Virendra Kumar Nagar V/s. State of M.P. and others within a period of two months from the receipt of the certified copy of this order.
(VIVEK RUSIA)
JUDGE
Alok Digitally signed by Alok Gargav
Date: 2020.10.15 15:09:15 +05'30'