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Deoraj Tripthi vs The State Of Madhya Pradesh
2023 Latest Caselaw 12010 MP

Citation : 2023 Latest Caselaw 12010 MP
Judgement Date : 31 July, 2023

Madhya Pradesh High Court
Deoraj Tripthi vs The State Of Madhya Pradesh on 31 July, 2023
Author: Chief Justice
                                                      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 31 st OF JULY, 2023
                                           WRIT PETITION No. 7858 of 2021

                           BETWEEN:-
                           DEORAJ TRIPTHI, S/O LATE SHRI SHAMBHU NATH
                           TRIPATHI, AGED ABOUT 63 YEARS, OCCUPATION:
                           RETD. SUB INSPECTOR (POLICE), 3/236, TRIVEDI
                           COLONY    INDRA   WARD   GADARWARA    TEHsil
                           GADARWARA DISTT. NARSINGHPAUR (MADHYA
                           PRADESH)

                                                                                .....PETITIONER
                           (BY SHRI JAGDAMBA BUX SINGH - ADVOCATE)

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

                           2.    DIRECTOR GENERAL OF POLICE, POLICE
                                 HEAD QUARTER , DISTT. BHOPAL (MADHYA
                                 PRADESH)

                           3.    DISTRICT   PENSION     OFFICER, DISTRICT
                                 NARSINGHPUR (MADHYA PRADESH)

                           4.    DISTRICT   TREASURY    OFFICER, DISTRICT
                                 NARSIHGHPUR (MADHYA PRADESH)

                           5.    SUPERINTENDENT   OF    POLICE,      DISTT.
                                 NARSINGHPUR (MADHYA PRADESH)

                                                                              .....RESPONDENTS
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 04-08-2023
10:40:43
                                                              2
                                  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




Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 04-08-2023
10:40:43
 

 
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