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Rajendra Kumar Bagre vs The State Of Madhya Pradesh
2023 Latest Caselaw 17302 MP

Citation : 2023 Latest Caselaw 17302 MP
Judgement Date : 16 October, 2023

Madhya Pradesh High Court
Rajendra Kumar Bagre vs The State Of Madhya Pradesh on 16 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 16 th OF OCTOBER, 2023
                  WRIT PETITION No. 25955 of 2023

BETWEEN:-
RAJENDRA KUMAR BAGRE S/O BHAIRO PARASAD
BAGRE, AGED ABOUT 66 YEARS, RETIRED SUB
ENGINEER, R/O WARD NO.29, PURANA CHHAPA,
CHHINDWARA, DISTRICT CHHINDWARA (MADHYA
PRADESH)

                                                            .....PETITIONER
(BY SHRI VIDYA KUSHWAHA - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      THE SECRETARY, URBAN ADMINISTRATION
      DEPARTMENT, VALLABH BHAWAN, BHOPAL
      (MADHYA PRADESH)

2.    THE DIRECTOR, URBAN ADMINISTRATION
      DEPARTMENT BHOPAL (MADHYA PRADESH)

3.    ENGINEER IN CHIEF, URBAN ADMINISTRATION
      DEPARTMENT BHOPAL (MADHYA PRADESH)

4.    THE DISTRICT PENSION OFFICER, CHHINDWARA
      DISTRICT CHHINDWARA (MADHYA PRADESH)

                                                         .....RESPONDENTS
(BY SHRI SUYASH THAKUR - 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 and 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
      psm
Digitally signed by
PREMSHANKAR
MISHRA
Date: 2023.10.18
17:49:10 +05'30'
 

 
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