Indian Kanoon - Search engine for Indian Law

Madhya Pradesh High Court

Rajendra Kumar Bhawar vs The State Of Madhya Pradesh on 28 February, 2022

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                                        1
                                       IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                   BEFORE
                                            HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
                                                               ON THE 28th OF FEBRUARY, 2022

                                                        WRIT PETITION No. 10640 of 2017

                                           Between:-
                                  1.       RAJENDRA KUMAR BHAWAR S/O BABU RAO
                                           BHAWAR , AGED ABOUT 62 YEARS, OCCUPATION:
                                           TIMEKEEPER(RETIRED)    OFFICE  KHARGAON
                                           DIST. KHARGAON JABRAN COLONY KHANDWA
                                           (MADHYA PRADESH)

                                  2.       BIHARI LAL SARDE S/O SHRI HIRALAL SARDE ,
                                           AGED    ABOUT    62    YEARS, OCCUPATION:
                                           TIMEKEEPER   (RETIRED) JABRAN     COLONY
                                           KHANDWA (MADHYA PRADESH)

                                                                                                     .....PETITIONER
                                           (SHRI VIPIN YADAV, LEARNED COUNSEL FOR THE PEITIONERS)

                                           AND

                                  1.       THE STATE OF MADHYA PRADESH THROUGH THE
                                           SECRETARY DEPARTMENT OF PUBLIC WORKS
                                           DEPARTMENT VALLABH BHAWAN BHOPAL
                                           (MADHYA PRADESH)

                                  2.       ENGINEER   IN  CHIEF   PUBLIC   WORKS
                                           DEPARTMENT BHOPAL (MADHYA PRADESH)

                                  3.       EXECUTIVE   ENGINEER              P.W.D. KHARGAON
                                           (MADHYA PRADESH)

                                                                                                  .....RESPONDENTS
                                           (SHRI DEEPAK SAHU, LEARNED PANEL LAWYER FOR THE
                                           RESPONDENTS/STATE )

                                         This petition coming on for final hearing this day, the court passed the
                                  following:
                                                                         ORDER

Learned counsel for the parties fairly submit that the issue involved in this case is squarely covered by the order passed by this Court today in W.P.No.10425/2017.

The petition, accordingly, stands disposed of on the same terms as in order dated 28.02.2022. The directions contained therein shall apply mutatis mutandis to this case with full force.

Parties to act accordingly.

A copy of order dated 28.02.2022 passed in W.P.No.10425/2017 be placed 2 in the record of the present petition.

(S. A. DHARMADHIKARI) JUDGE vinay* Signature Not Verified SAN Digitally signed by VINAY KUMAR BURMAN Date: 2022.02.28 15:41:33 IST