Domaji Pardhe vs The State Of Madhya Pradesh
2023 Latest Caselaw 21080 MP

Madhya Pradesh High Court

Domaji Pardhe vs The State Of Madhya Pradesh on 12 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 12 th OF DECEMBER, 2023
                                           WRIT PETITION No. 30281 of 2023

                           BETWEEN:-
                           DOMAJI PARDHE, S/O GENDLAL PADHE, AGED ABOUT
                           65     YEARS, OCCUPATION:   RETIRED   DEPUTY
                           SUPERINTENDENT OF POLICE (MINERALS) R/O LIG 72
                           HOUSING BOARD COLONY TIGORE WARD NO. 21
                           DISTRICT BETUL (MADHYA PRADESH)

                                                                                 .....PETITIONER
                           (BY SHRI SAMPAT KUMAR KUSHWAHA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE ADDITIONAL CHIEF SECRETARY HOME
                                 DEPARTMENT VALLABH BHAWAN BHOPAL
                                 (MADHYA PRADESH)

                           2.    DIRECTOR GENERAL OF POLICE, POLICE
                                 H E A D Q U A R T E R S JAHANGIRABAD BHOPAL
                                 (MADHYA PRADESH)

                           3.    ADDITIONAL DIRECTOR GENERAL OF POLICE,
                                 STATE ECONOMIC OFFENSE WING POLICE
                                 HEADQUARTER     JANHAGIRABAD   BHOPAL
                                 (MADHYA PRADESH)

                           4.    SUPERINTENDENT OF POLICE, BETUL DISTRICT
                                 BETUL (MADHYA PRADESH)

                           5.    DISTRICT PENSION OFFICER, DIRECTORATE OF
                                 P E N S I O N OFFICE OF DISTRICT PENSION
                                 DISTRICT BETUL (MADHYA PRADESH)

                                                                               .....RESPONDENTS
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 12/13/2023
6:02:37 PM
                                                         2
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                                  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 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