Kashiram Porte @ Kallouram vs The State Of Madhya Pradesh
2021 Latest Caselaw 769 MP

                                                                       1                                 WP-754-2021
                                             The High Court Of Madhya Pradesh
                                                         WP-754-2021
                                          (KASHIRAM PORTE @ KALLOURAM Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                    Jabalpur, Dated : 16-03-2021
                                           Shri Ashok Kumar Chakravarty, learned counsel for the petitioner.

                                           Shri     Anvesh   Shrivastava,    learned    Panel   Lawyer     for     the
                                    respondents/State.

Learned counsel for the petitioner is claiming that the order stopping pension after conviction of the petitioner without giving any notice to him is

contrary to the Full Bench judgment of this Court passed in case of Ram Sewak Mishra Vs. State of M.P. reported in 2017(4) M.P.L.J. 482 . However, the said Full Bench judgment has been overruled by the Larger Bench in the case of Lal Sahab Bairagi Vs. State of M.P. and Others passed in W.P. No. 16549/2016.

Learned counsel for the petitioner, in view of the Larger Bench decision rendered in case of Lal Sahab Bairagi (supra) seeks withdrawal of the petition.

Prayer is allowed.

Petition is accordingly dismissed as withdrawn.

(SANJAY DWIVEDI) JUDGE

rao

Signature Not Verified SAN

Digitally signed by SATYA SAI RAO Date: 2021.03.17 10:27:59 IST