Sushil Kumar Mishra vs The State Of Madhya Pradesh
2023 Latest Caselaw 21085 MP

Madhya Pradesh High Court

Sushil Kumar Mishra 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. 30161 of 2023

                           BETWEEN:-
                           SUSHIL KUMAR MISHRA, S/O SHRI RAMPRASAD
                           MISHRA, AGED ABOUT 69 YEARS, OCCUPATION: VAN
                           KSHETRAPAL (RETIRED) FROM FOREST DIVISION(P)
                           MANDLA, R/O SHASTRI NAGAR JABALPUR, DISTT.
                           JABALPUR (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI NEERAJ PATHAK - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY FOREST DEPARTMENT,
                                 R/O MANTRALAY VALLABH BHAWAN BHOPAL
                                 DISTRICT BHOPAL (MADHYA PRADESH)

                           2.    PRINCIPAL CHIEF CONSERVATOR OF FOREST
                                 SATPURA BHAWAN BHOPAL (MADHYA PRADESH)

                           3.    PENSION OFFICER, DISTRICT PENSION OFFICE,
                                 M A N D L A DISTRICT  MANDLA    (MADHYA
                                 PRADESH)

                                                                                    .....RESPONDENTS
                           (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