Jawahar Lalbarme vs The State Of Madhya Pradesh
2023 Latest Caselaw 20308 MP

Madhya Pradesh High Court

Jawahar Lalbarme 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. 29094 of 2023

                           BETWEEN:-
                           1.    JAWAHAR LALBARME S/O DARYAV SINGH
                                 BARME, AGED ABOUT 68 YEARS, OCCUPATION:
                                 DSP II (RETIRED) FROM 65 LALIT COLONY
                                 JABALPUR DISTRICT JABALPUR (MADHYA
                                 PRADESH)

                           2.    VIRENDRA KUMAR JAAT S/O LATE SHRI
                                 BEERSINGH JAAT, AGED ABOUT 72 YEARS,
                                 OCCUPATION: INSPECTOR (RETIRED) R/O H.NO.
                                 1204 MAHARISHI ARVIND, WARD KANJAR
                                 MOHALLA    THANA    VELBAAG     JABALPUR
                                 (MADHYA PRADESH)

                                                                                     .....PETITIONERS
                           (BY SHRI D.K. TRIPATHI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE PRINCIPAL SECRETARY HIGHER HOME
                                 DEPARTMENT VALLABH BHAWAN, BHOPAL
                                 (MADHYA PRADESH)

                           2.    DIRECTOR GENERAL OF POLICE, MADHYA
                                 PRADESH 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