Mohit Kumar Diwan vs The State Of Madhya Pradesh
2023 Latest Caselaw 21105 MP

Madhya Pradesh High Court

Mohit Kumar Diwan vs The State Of Madhya Pradesh on 12 December, 2023

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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                            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. 28713 of 2023

                           BETWEEN:-
                           1.    MOHIT KUMAR DIWAN S/O PREMSHANKAR
                                 DIWAN, AGED ABOUT 76 YEARS, OCCUPATION:
                                 RETIRED HEAD MASTER R/O WARD NO. 13
                                 KOTHI    BAZAR NARMADAPURAM DISTRICT
                                 NARMADPAURAM (MADHYA PRADESH)

                           2.    KALICHARAN DUBEY S/O SHRI SITARAM DUBEY,
                                 AGED ABOUT 79 YEARS, OCCUPATION: WORKING
                                 RETIRED AST. TEACHER R/O VILLAGE MARODA
                                 43, BAJRANG MOHALLA WARD 04 TEHSIL ITARSI,
                                 DISTRICT     NARMADAPURAM        (MADHYA
                                 PRADESH)

                           3.    DHEERAJ PRASAD AHIRWAR S/O NAVAL PRASAD
                                 AHIRWAR, AGED ABOUT 74 YEARS, OCCUPATION:
                                 RETIRED HEAD MASTER R/O AMBEDAKAR
                                 WARD PATHARIYA DISTRICT DAMOH (MADHYA
                                 PRADESH)

                           4.    NARENDRA KUMAR NANDANWAR S/O SHRI
                                 DAJIBA NANDANWAR, AGED ABOUT 58 YEARS,
                                 OCCUPATION: RETIRED AST. ENGINEER R/O
                                 BABRIYA SHASTI WARD SEONI, DISTRICT SEONI
                                 (MADHYA PRADESH)

                                                                              .....PETITIONERS
                           (BY SHRI RAJESH PRASAD DUBEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY FINANCE DEPARTMENT
                                 VALLABH    BHAWAN,    BHOPAL   (MADHYA
                                 PRADESH)
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 12/13/2023
1:05:59 PM
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                           2.     DISTRICT TREASURY AND PENSION OFFICER
                                  DAMOH DISTRICT DAMOH (MADHYA PRADESH)

                           3.     DISTRICT TREASURY AND PENSION OFFICER
                                  NARM ADAPURAM DISTRICT NARMADAPURAM
                                  (MADHYA PRADESH)

                           4.     DISTRICT TREASURY AND PENSION OFFICER
                                  C H H I N D WA R A DISTRICT CHHINDWARA
                                  (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 & 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
                           MSP