Citation : 2023 Latest Caselaw 16724 MP
Judgement Date : 9 October, 2023
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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. 25279 of 2023
BETWEEN:-
SURESH KUMAR YADAV S/O LATE AJMER SINGH
YADAV, AGED ABOUT 65 YEARS, OCCUPATION:
RETIRED SUB INSPECTOR R/O HOUSE NO 128 A, VINEET
KUNJ, B SECTOR 80, FIT ROAD (SUNKHEDI) KOLAR
BHOPAL (MADHYA PRADESH)
.....PETITIONER
(BY SHRI RUPESH SHARMA - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
THE SECERTARY DEPARTMENT OF HOME
VALLABH BHAWAN, BHOPAL (MADHYA
PRADESH)
2. INSPECTOR GENERAL (ADMIN) POLICE
HEADQUARTERS BHOPAL (MADHYA PRADESH)
3. SUPERINTENDENT OF POLICE POLICE
HEADQUARTERS BHOPAL (MADHYA PRADESH)
4. DISTRICT TREASURY OFFICER DIRECTORATE OF
TREASURY AND ACCOUNTS BHOPAL (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:
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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
MSP
Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 2023.10.10 09:58:59 +05'30'
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