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Vijay Kumar Vishwakarma vs The State Of Madhya Pradesh
2023 Latest Caselaw 12053 MP

Citation : 2023 Latest Caselaw 12053 MP
Judgement Date : 31 July, 2023

Madhya Pradesh High Court
Vijay Kumar Vishwakarma 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. 9619 of 2020

                           BETWEEN:-
                           VIJAY KUMAR VISHWAKARMA S/O LATE SHRI
                           SHANKAR LAL VISHWAKARMA, AGED ABOUT 62
                           YEAR S , OCCUPATION: RETIRED JUNIOR ACCOUNT
                           OFFICER, R/O MIG/ JA 34 MP HOUSING BOARD COLONY
                           NEAR BHARAT GAS GODOWN, DHANVANTRI NAGAR
                           JABALPUR DISTRICT JABALPUR (MADHYA PRADESH)

                                                                               .....PETITIONER
                           (BY SHRI ANIRUDDHA PRASAD PANDEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 DEPUTY SECRETARY, FINANCE DEPARTMENT,
                                 MANTRALAYA BHOPAL (MADHYA PRADESH)

                           2.    JOINT DIRECTOR, ACCOUNT & TREASURY
                                 PENSION, DIVISIONAL OFFICE, CIVIL LINE
                                 JABALPUR, DISTRICT JABALPUR (MADHYA
                                 PRADESH)

                           3.    COMMISSIONER, DIVISIONAL PUBLIC RELATION
                                 OFFICER DEPT., VAN GANGA ROAD BHOPAL
                                 (MADHYA PRADESH)

                           4.    JOINT   DIRECTOR,    DIVISIONAL  PUBLIC
                                 RELATION   OFFICER, GOLE BAZAR SAHITYA
                                 SMARAK, JABALPUR (MADHYA PRADESH)

                           5.    DISTRICT PENSION OFFICER, JABALPUR DISTT.
                                 JABALPUR (MADHYA PRADESH)

                                                                             .....RESPONDENTS
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 03-08-2023
18:27:18
                                                         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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 03-08-2023
18:27:18
 

 
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