Rajendra Prasad Mishra vs The State Of Madhya Pradesh
2023 Latest Caselaw 20304 MP

Madhya Pradesh High Court

Rajendra Prasad Mishra vs The State Of Madhya Pradesh on 1 December, 2023

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                       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 1 st OF DECEMBER, 2023
                                          WRIT PETITION No. 29230 of 2023

                           BETWEEN:-
                           RAJENDRA PRASAD MISHRA S/O SHRI BABU LAL
                           MISHRA, AGED ABOUT 70 YEARS, OCCUPATION:
                           RETIRED TRACTOR OPERATOR, R/O 263B HAUSING
                           BOARD COLONY, NEW ASHOKA GARDEN, BHOPAL
                           DISTRICT BHOPAL (MADHYA PRADESH)

                                                                            .....PETITIONER
                           (BY SHRI AMIT KUMAR BAJPAI - ADVOCATE )

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY DEPARTMENT OF
                                 FARMER     WELFARE   AND   AGRICULTURE
                                 DEVELOPMENT VALLABH BHAWAN, BHOPAL
                                 (MADHYA PRADESH)

                           2.    DIRECTOR DEPARTMENT OF FARMER WELFARE
                                 AND      AGRICULTURE      DEVELOPMENT,
                                 SANCHNALAYA GOUTAM NAGAR, BHOPAL
                                 (MADHYA PRADESH)

                           3.    DIRECTOR   AGRICULTURAL  ENGINEERING
                                 DEPARTMENT SANCHNALAYA GOUTAM NAGAR,
                                 BHOPAL (MADHYA PRADESH)

                           4.    JOINT DIRECTOR TREASURIES AND ACCOUNTS
                                 PENSION BHOPAL DISTRICT BHOPAL (MADHYA
                                 PRADESH)

                           5.    TREASURIES     OFFICER, TREASURIES  AND
                                 ACCOUNTS PENSION BHOPAL DISTRICT BHOPAL
                                 (MADHYA PRADESH)
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 05-12-2023
15:57:38
                                                         2
                           6.     DISTRICT PENSION OFFICER BHOPAL DISTRICT
                                  BHOPAL (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 Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran & 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
                           SKM