Rambaran Singh Kushwah vs The State Of Madhya Pradesh
2023 Latest Caselaw 17425 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 17 th OF OCTOBER, 2023
                  WRIT PETITION No. 69 of 2022

BETWEEN:-
RAMBARAN SINGH KUSHWAH S/O SHRI SHIVDAN
SINGH KUSHWAH, AGED ABOUT 63 YEARS,
OCCUPATION: RETIRED WARD NO. 15, GAYATRI
NAGAR (MADHYA PRADESH)

                                                   .....PETITIONER
(BY SHRI D.P. SINGH - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL SECRETARY LAW AND LEGISLATIVE
      AFFAIRS DEPARTMENT MANTRALAYA VALLABH
      BHAWAN BHOPAL (MADHYA PRADESH)

2.    THE SECRETARY, STATE OF MP GENERAL
      ADMINISTRATION DEPARTMENT MANTRALAYA,
      GOVT. OF M.P. VALLABH BHAWAN BHOPAL
      (MADHYA PRADESH)

3.    THE DISTRICT AND SESSIONS COURT, BHIND
      THROUGH ITS REGISTRAR BHIND (MADHYA
      PRADESH)

4.    THE DIVISIONAL JOINT DIRECTOR TREASURY
      ACCOUNTS AND PENSION GWALIOR CHAMBAL
      DIVISION, MOTI MAHAL GWALIOR (MADHYA
      PRADESH)

5.    DISTRICT PENSION OFFICER, BHIND DISTRICT
      BHIND (MADHYA PRADESH)

                                                 .....RESPONDENTS
                               2
   (SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
   NOS. 1,2,4 AND 5 AND
   SHRI SHREYAS PANDIT - ADVOCATE FOR RESPONDENT NO.3)

              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
   MSP



Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 2023.10.18 09:59:23 +05'30'