Ravi Dutt Rawat vs The State Of Madhya Pradesh
2023 Latest Caselaw 17726 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 25 th OF OCTOBER, 2023
                  WRIT APPEAL No. 1355 of 2023

BETWEEN:-
1.    RAVI DUTT RAWAT S/O LATE SHRI RAMESHWAR
      PRASAD RAWAT, AGED ABOUT 70 YEARS,
      OCCUPATION: RETIRED MUKHYA PRAHARI R/O
      H. NO. 25/18, MAHAKAUSHAL NEAR DR,
      NAJPANDE, ADHARTAL ,JABALPUR (MADHYA
      PRADESH)

2.    SURENDRA TIWARI S/O LATE SHRI BHAGWAN
      DAS TIWARI, AGED ABOUT 70 YEARS,
      OCCUPATION: RETIRED MUKHYA PRAHARI R/O
      WARD NO 11 JWALAMUKHI SIHORA DISTRICT
      JABALPUR (MADHYA PRADESH)

3.    BASANT SINGH S/O LATE SHRI BHUPAI RAM,
      AGED ABOUT 68 YEARS, OCCUPATION: RETIRED
      MUKHYA PRAHARI R/O Q.NO P-31, HOUSING
      BOARD   COLONY KANCHGHAR       JABALPUR
      (MADHYA PRADESH)

4.    RADHE SHYAM UPADHYAYA S/O LATE SHRI BABU
      LAL UPADHAYAY, AGED ABOUT 68 YEARS,
      OCCUPATION: RETIRED MUKHYA PRAHARI R/O
      VILLAGE    KUNWA    TAHSIL  BAHORIBAND
      DISTRICT KATNI (MADHYA PRADESH)

                                                 .....APPELLANTS
(BY SHRI J.B. SINGH - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL SECRETARY JAIL AND REFORMATIVE
      SERVICES MANTRALAYA VALLABH BHAWAN
      BHOPAL (MADHYA PRADESH)
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     2.           DIRECTOR   GENERAL     OF    JAIL  AND
                  REFORMATIVE SERVICES JAIL HEAD QUARTER
                  BHOPAL (MADHYA PRADESH)

     3.           DIVISION PENSION OFFICER MPSRTC PARISAR,
                  SOUTH    CIVIL  LINES JABALPUR (MADHYA
                  PRADESH)

     4.           SUPERINTENDENT. NETAJI SUBHASH CHANDRA
                  BOSE   CENTRAL JAIL JABALPUR (MADHYA
                  PRADESH)

                                                                      .....RESPONDENTS
     (BY SHRI RITIWIK PARASHAR - GOVERNMENT ADVOCATE)

                  This appeal coming on for admission 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 appeal 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 writ appeal be also disposed off on the same terms.

In view of the submission made, the writ appeal 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: 2023.10.26 12:57:00 +05'30'