Purwa Jain vs Union Of India Ministry Of Law And ...
2021 Latest Caselaw 2230 MP

                      THE HIGH COURT OF MADHYA PRADESH

                                  W. P. No. 18527 / 2020
                      PURWA JAIN Vs. UNION OF INDIA AND OTHERS
                                                                          --- 1 ---
           INDORE, Dated : 09/06/2021
                 Heard through video conferencing.
                 Petitioner is present in person.
                 Mr. Himanshu Joshi, learned counsel for the respondent -

Union of India.

Mr. Pushyamitra Bhargava, learned Addl. Advocate General for the respondent - State.

Mr. Pushyamitra Bhargava, learned Addl. Advocate General cited the judgment of the Supreme Court in Lok Prahari through its General Secretary S. N. Shukla Vs. Union of India & Others reported in (2018) 16 SCC 696 and it was argued that the benefit conferred on MPs under The Salary, Allowances and Pension of Member of Parliament Act, covers the issue raised in the present case.

The petitioner who appears in person pray for time to examine the judgment.

List after four weeks.

               (MOHAMMAD RAFIQ)                         (SUJOY PAUL)
                  CHIEF JUSTICE                            JUDGE
      KR

Digitally signed by KAMAL RATHORE Date: 2021.06.09 16:59:56 +05'30'