Pansari Lal Saiyam vs The State Of Madhya Pradesh
2023 Latest Caselaw 16672 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 9 th OF OCTOBER, 2023
                                           WRIT PETITION No. 25063 of 2023

                           BETWEEN:-
                           PANSARI LAL SAIYAM S/O LATE SHRI GANPAT SINGH,
                           AGED ABOUT 70 YEARS, OCCUPATION: RETIRED
                           POLICE OFFICER R/O HOUSE NO 27, WARD NO 1, POST
                           OFFICE CHABI MALL KHERI MANDLA DISTRICT
                           MANDLA (MADHYA PRADESH)

                                                                               .....PETITIONER
                           (BY SHRI SUDEEP SINGH SAINI - ADVOCATE)

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

                           2.    THE SECRETARY MINISTRY OF HOMES
                                 D EPARTM EN T VALLABH BHAWAN BHOPAL
                                 DISTRICT BHOPAL (MADHYA PRADESH)

                           3.    THE   DIRECTOR   GENERAL   OF   POLICE
                                 D EPARTM EN T SWAMI DAYANAND NAGAR
                                 JAHANGIRABAD BHOPAL (MADHYA PRADESH)

                           4.    INSPECTOR GENERAL OF POLICE JABALPUR
                                 CIVIL LINE JABALPUR (MADHYA PRADESH)

                           5.    SUPERINTENDENT OF POLICE DINDORI DINDORI
                                 (MADHYA PRADESH)

                           6.    DISTRICT PENSION OFFICER DINDORI DINDORI
                                 (MADHYA PRADESH)

                                                                             .....RESPONDENTS
Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 10/10/2023
12:37:44 PM
                                                         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 & 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
                           vibha




Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 10/10/2023
12:37:44 PM