Om Prakash Tapa vs The State Of Madhya Pradesh
2023 Latest Caselaw 21099 MP

Madhya Pradesh High Court

Om Prakash Tapa 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. 29007 of 2023

                           BETWEEN:-
                           1.    OM PRAKASH TAPA, S/O LATE SHRI NATHU LAL
                                 TAPA, AGED ABOUT 68 YEARS, OCCUPATION:
                                 RETIRE FROM SERVICE ASSISTANT OFFICE
                                 SUPERINTENDENT MUNICIPAL CORPORATION
                                 KATNI DISTRICT KATNI (MADHYA PRADESH)

                           2.    RAGHAVENDRA KUMAR PAROHA F/O LATE SHRI
                                 VISHAMBHAR PRASAD PAROHA, AGED ABOUT 69
                                 YEAR S, OCCUPATION: RETIRED REVENUE SUB
                                 INSPECTOR MUNICIPAL CORPORATION KATNI
                                 DISTRICT KATNI (MADHYA PRADESH)

                                                                             .....PETITIONERS
                           (BY SHRI SANJAY KUMAR PATEL - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY DEPARTMENT OF
                                 FINANCE MP BHOPAL DISTRICT BHOPAL
                                 (MADHYA PRADESH)

                           2.    PRINCIPAL SECRETARY NAGRIYA PRASHANSAN
                                 AVAM AVAS VIBHAG MANTRALAYA BHOPAL
                                 DISTRICT BHOPAL (MADHYA PRADESH)

                           3.    COMMISSIONER     DIRECTORATE     URBAN
                                 ADMINISTRATION AND DEVELOPMENT PALIKA
                                 BHAWAN NEAR 6 NUMBER BUS STOP SHIVAJI
                                 NAGAR BHOPAL DISTRICT (MADHYA PRADESH)

                           4.    COMMISSIONER NAGAR PALIK NIGAM KATNI
                                 DISTRICT KATNI (MADHYA PRADESH)
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 12/13/2023
6:02:37 PM
                                                              2
                                                                                      .....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