Komal Singh Uike vs The State Of Madhya Pradesh
2023 Latest Caselaw 14192 MP

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                  CHIEF JUSTICE
                                                        &
                                       HON'BLE SHRI JUSTICE VISHAL MISHRA
                                               ON THE 29 th OF AUGUST, 2023
                                             WRIT PETITION No. 21695 of 2023

                           BETWEEN:-
                           KOMAL SINGH UIKE, S/O SHRI MARU SINGH, AGED
                           ABOUT 69 YEARS, OCCUPATION: RETIRED EMPLOYEE,
                           RESIDENT   OF I/117/64  LINE   23  BATALIYAN,
                           BHADBHADA ROAD, HUZUR, DISTRICT BHOPAL
                           (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI ASHISH VISHWAKARMA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY, DEPARTMENT OF
                                 FINANCE, MANTRALAYA, VALLABH BHAWAN,
                                 BHOPAL (MADHYA PRADESH)

                           2.    THE COMMANDANT, 23 RD BAHINI BHOPAL
                                 (MADHYA PRADESH)

                           3.    THE DISTRICT PENSION          OFFICER MANDLA
                                 (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                           Malimath, Chief Justice passed the following:
                                                            ORDER

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Signature Not Verified Signed by: PREM SHANKAR MISHRA Signing time: 01-09-2023 10:32:42

Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran and others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

                                 (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                   CHIEF JUSTICE                                          JUDGE
                           psm




Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 01-09-2023
10:32:42