Govind Prasad Tiwari vs The State Of Madhya Pradesh
2023 Latest Caselaw 16683 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. 25748 of 2023

                           BETWEEN:-
                           GOVIND PRASAD TIWARI S/O LATE SHRI GANGARAM
                           TIWARI, AGED ABOUT 69 YEARS, OCCUPATION:
                           RETIRED HEAD CONSTABLE DAMOH R/O CIVIL WARD
                           NO 02, INDIRA COLONY, DAMOH, DISTRICT DAMOH
                           (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI SUNIL KUMAR GUPTA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 SECRETARY HOME AFFAIRS VALLABH BHAWAN,
                                 BHOPAL (MADHYA PRADESH)

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

                           3.    DISTRICT PENSION OFFICER, DAM OH DISTRICT
                                 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:
                                                            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: 10-10-2023 17:40:18

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: 10-10-2023
17:40:18