Shambhavi Kumar Shrotriya vs The State Of Madhya Pradesh
2023 Latest Caselaw 12088 MP

                                                    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. 14410 of 2022

                         BETWEEN:-
                         SHAMBHAVI KUMAR SHROTRIYA S/O SHRI JWALA
                         PRASAD, AGED ABOUT 63 YEARS, OCCUPATION:
                         RETRIED EMPLOYEE R/O CHANKYAPURI PADRA
                         N AV B A S TA ROAD DISTRICT REWA (MADHYA
                         PRADESH)

                                                                          .....PETITIONER
                         (BY SHRI RAJESH KUMAR SHARMA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               THE    PRINCIPAL   SECRETARY    URBAN
                               ADMINISTRATION    AND     DEVELOPMENT
                               DEPARTMENT MANTRALAYA VALLABH BHAWAN
                               BHOPAL (MADHYA PRADESH)

                         2.    JOINT     DIRECTOR    (PENSION)  URBAN
                               ADMINISTRATION AND DEVELOPMENT BHOPAL
                               DISTRICT BHOPAL (MADHYA PRADESH)

                         3.    COMMISSIONER     MUNICIPAL CORPORATION
                               REWA DISTRICT REWA (MADHYA PRADESH)

                         4.    CHIEF MUNICIPAL OFFICER NAGAR PARISHAD
                               BUYOHARI SHAHDOL M.P. NAGAR PARISHAD
                               BUYOHARI DISTRICT SHAHDOL M.P. (MADHYA
                               PRADESH)

                                                                        .....RESPONDENTS
                         (SHRI S.S.CHOUHAN - GOVERNMENT ADVOCATE FOR RESPONDENTS
                         NO.1 AND 2 )

Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 8/2/2023
5:15:02 PM
                                                           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
                         C




Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 8/2/2023
5:15:02 PM