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Annapurna Dwivedi Prasad vs The State Of Madhya Pradesh
2023 Latest Caselaw 19111 MP

Citation : 2023 Latest Caselaw 19111 MP
Judgement Date : 9 November, 2023

Madhya Pradesh High Court
Annapurna Dwivedi Prasad vs The State Of Madhya Pradesh on 9 November, 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 9 th OF NOVEMBER, 2023
                                             WRIT PETITION No. 28020 of 2023

                           BETWEEN:-
                           ANNAPURNA DWIVEDI PRASAD S/O R.K. DWIVEDI,
                           AGED ABOUT 66 YEARS, OCCUPATION: RETIRED
                           READER GRADE 1 R/O 2039/3 SIDHBAWA ROAD
                           RADHAKISHNAN     WARD DISTRICT   JABALPUR
                           (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI S.S. SAINI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 CHIEF SECRETARY VALLABH BHAVAN, DISTRICT
                                 BHOPAL (MADHYA PRADESH)

                           2.    THE REGISTRAR M.P. HIGH COURT PRINCIPAL
                                 SEAT JABALPUR DISTRICT (MADHYA PRADESH)

                           3.    DISTRICT   PENSION  OFFICER           JABALPUR
                                 JABALPUR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (SHRI ROHIT JAIN - GOVERNMENT ADVOCATE FOR RESPONDENT NOS.
                           1 AND 3)

                                 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 Signature Not Verified Signed by: SANTOSH MASSEY Signing time: 09-11-2023 17:32:42

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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 09-11-2023
17:32:42
 

 
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