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Dayashankar Singh Rajput vs The State Of Madhya Pradesh
2023 Latest Caselaw 16312 MP

Citation : 2023 Latest Caselaw 16312 MP
Judgement Date : 4 October, 2023

Madhya Pradesh High Court
Dayashankar Singh Rajput vs The State Of Madhya Pradesh on 4 October, 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 4 th OF OCTOBER, 2023
                  WRIT PETITION No. 24975 of 2023

BETWEEN:-
DAYASHANKAR SINGH RAJPUT S/O LATE SHRI J.M.
SINGH, AGED ABOUT 63 YEARS, OCCUPATION:
RETIRED GOVERNMENT SERVANT R/O MIG 541,
POLICE HOUSING SOCIETY, SANJIV NAGAR, NEW JAIL
ROAD, BHOPAL (MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI MADHUR SHUKLA - ADVOCATE )

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      PRINCIPAL SECRETARY DEPARTMENT OF
      FINANCE MANTRALAYA, VALLABH BHAWAN,
      BHOPAL (MADHYA PRADESH)

2.    JOINT DIRECTOR, PENSION BHOPAL DIVISION
      BHOPAL (MADHYA PRADESH)

3.    SENIOR    TREASURY     OFFICER, DISTRICT
      TREASURER BHOPAL (MADHYA PRADESH)

4.    SECR ETARY LOKAYUKAT OFFICE SAMADHAN
      BHAWAN BHOPAL (MADHYA PRADESH)

                                                         .....RESPONDENTS
(SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
NOS. 1 TO 3)

      This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice passed the following:
                                               2
                                               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




Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 2023.10.05 15:38:34 +05'30'
 

 
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