Madhya Pradesh High Court
Mahesh Chandra Dixit vs The State Of Madhya Pradesh on 10 August, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 10th OF AUGUST, 2022
WRIT PETITION No. 14348 of 2022
Between:-
MAHESH CHANDRA DIXIT S/O SHRI
HARPRASAD DIXIT, AGED ABOUT 61 YEARS,
OCCUPATION: SUB ENGINEER, PUBLIC WORK
DEPARTMENT (B/R) TIKAMGARH (MADHYA
PRADESH)
.....PETITIONER
(BY SHRI BALDEO PRASAD PATEL, ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
ITS SECRETARY PUBLIC WORK DEPARTMENT
VALLABH BHAWAN DISTRICT BHOPAL
(MADHYA PRADESH)
2. ENGINEER IN CHIEF PUBLIC WORK
DEPARTMENT NIRMAN BHAWAN BHOPAL M.P.
NIRMAN BHAWAN BHOPAL M.P. (MADHYA
PRADESH)
3. CHIEF ENGINEER PUBLIC WORK DEPARTMENT
SAGAR M.P. SAGAR DIVISION SAGAR M.P.
(MADHYA PRADESH)
4. SUPERINTENDENT ENGINEER PUBLIC WORK
DEPARTMENT NOWGOAN DISTRICT
CHHATARPUR M.P. DISTRICT CHHATARPUR
M.P. (MADHYA PRADESH)
5. DISTRICT TREASURY OFFICER TIKAMGARH
M . P. DISTRICT TIKAMGARH M.P. (MADHYA
PRADESH)
6. EXECUTIVE ENGINEER PUBLIC WORK
DEPARTMENT TIKAMGARH DISTRICT
TIKAMGARH M.P. DISTRICT TIKAMGARH M.P.
(MADHYA PRADESH)
Signature Not Verified
Signed by: MONSI M SIMON
Signing time: 8/10/2022
4:34:56 PM
2
.....RESPONDENTS
(BY MS. SHWETA YADAV, GOVT. ADVOCATE )
This petition coming on for admission this day, th e court passed the
following:
ORDER
Petitioner has filed this petition under Article 226 of Constitution of India making a prayer that respondent authorities be directed to consider the total length of service rendered by petitioner for the purposes of pension and other consequential benefits.
Learned counsel for the petitioner submitted that services of petitioner between 5.3.1987 to 5.8.1994 be also considered by the respondents for the aforesaid purpose.
Learned Govt. Advocate appearing for the respondent/State submitted that representation filed by petitioner shall be considered in accordance with law.
Considering the aforesaid, writ petition filed by petitioner is disposed of directing respondent no.2 to consider and decide the fresh representation of petitioner within a period of 90 days from receipt of same. Petitioner is directed to file a fresh representation before the authorities within period of 7 days alongwith certified copy of this order.
No opinion is expressed on the merits of the case. With the aforesaid direction, writ petition is disposed off. C.C as per rules.
(VISHAL DHAGAT) JUDGE mms Signature Not Verified Signed by: MONSI M SIMON Signing time: 8/10/2022 4:34:56 PM 3 Signature Not Verified Signed by: MONSI M SIMON Signing time: 8/10/2022 4:34:56 PM