Madhya Pradesh High Court
Lakhan Lal Rathore vs Mp Paschim Gps Compound on 9 October, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:51151
1 WP-41789-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK JAIN
ON THE 9 th OF OCTOBER, 2025
WRIT PETITION No. 41789 of 2024
MANOHARLAL JAISWAL
Versus
M.P. PASCHIM KSHETRA VIDYUT VITRAN CO. LTD. AND OTHERS
WITH
WRIT PETITION No. 41788 of 2024
LAKHAN LAL RATHORE
Versus
MP PASCHIM GPS COMPOUND AND OTHERS
WRIT PETITION No. 41804 of 2024
ROOPCHAND KUSHWAHA
Versus
M.P. PASCHIM KSHETRA VDYUT VITRAN CO. LTD. AND OTHERS
WRIT PETITION No. 41815 of 2024
PRAMOD KUMAR SADH
Versus
MP PASCHIM KSHETRA VIDYUT VITRTAN CO. LTD AND OTHERS
Appearance:
Shri Ashok Kumar Gupta- Advocate for the petitioner.
Ms. Akashmi Trivedi-Advocate for the respondents No. 1 and 2.
Shri Jubin Prasad- Advocate for respondents No. 3 to 5.
ORDER
The grievance of the petitioner is that he is receiving pension being a member of EPF Organization Scheme under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952.
2. It is contended that the petitioner is entitled to get higher pension in the light of judgment of the Hon'ble Supreme Court passed in case of R.C. Gupta and Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 10-10-2025 15:48:00 NEUTRAL CITATION NO. 2025:MPHC-JBP:51151 2 WP-41789-2024 others v. Regional Provident Fund Commissioner EPFO and others reported in (2018) 14 SCC 809 so also the subsequent judgment of the Supreme Court in case of Employees Provident Fund Organization V. Sunil Kumar B. reported in 2022 SCC On Line SC 1521. It is contended that the case of the petitioner is not being decided in terms of the aforesaid judgments of the Supreme Court by the respondents and, therefore, the petitioner prays that the respondents be directed to decide his case in terms of the aforesaid judgments of the Supreme Court.
3. Considering the innocuous prayer made by the petitioner, respondents Nos.4 and 5 are directed to decide the pending representation of the petitioner in W.P. No. 41789/2024 as Annexure P/5 and in W.P. No. 41788/2024, W.P. No. 41804/2024 & 41815/2024 submitted vide Annexure-P/2 respectively in terms of the judgments of Supreme Court in case of R.C. Gupta (supra) and Sunil Kumar B. (Supra) and any other later judgments within a period of two months from the date of production of a copy of this order and if the petitioner is found entitled to revision of pension then the same be granted with full arrears and if not, then reasons be assigned and communicated to the petitioner.
4. With aforesaid direction, without commenting anything on the merits, the petition stands disposed of .
(VIVEK JAIN) JUDGE MISHRA Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 10-10-2025 15:48:00