Shekh Munir Buksh vs The State Of Madhya Pradesh
2023 Latest Caselaw 16674 MP

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                            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. 25232 of 2023

                           BETWEEN:-
                           SHEKH MUNIR BUKSH S/O LATE SHRI NAVI BUKSH,
                           AGED   ABOUT    78  YEARS, OCCUPATION: RETD.
                           SUPERINTENDENT (M) IN THE O/O COMPLAIN BRANCH
                           PHQ JAHANGIRABAD BHOPAL R/O NAYA BAZAR NO.4
                           BEHIND ELAHE LINE DAMOH (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI ATUL KUMAR RAI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL  SECRETARY    (HOME) POLICE
                                 DEPARTMENT VALLABH BHAWAN, DISTRICT
                                 BHOPAL (MADHYA PRADESH)

                           2.    DIRECTOR OF GENERAL OF POLICE PHQ
                                 JAHANGIRABAD BHOPAL (MADHYA PRADESH)

                           3.    A.I.G. (ACCOUNT) PHQ JAHANGIRABAD BHOPAL
                                 (MADHYA PRADESH)

                           4.    AUTHORIZED PENSION OFFICER, DISTRICT
                                 TREASURY   OFFICE COLLECTORATE DAMOH
                                 (MADHYA PRADESH)

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