Israr Ahmed vs The State Of Madhya Pradesh
2024 Latest Caselaw 3605 MP

Madhya Pradesh High Court

Israr Ahmed vs The State Of Madhya Pradesh on 7 February, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                         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 7 th OF FEBRUARY, 2024
                                           WRIT PETITION No. 2486 of 2024

                         BETWEEN:-
                         ISRAR AHMED S/O LATE SHRI GULAM MOHAMMAD,
                         AGED ABOUT 64 YEARS, OCCUPATION: RETIRED
                         GOVERMENT EMPLOYEE R/O 402 D-BLOCK, APSARA
                         APARTMENT,   SOUTH   CIVIL LINES, DISTRICT
                         JABALPUR (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI TARUN SENGAR - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               PRINCIPAL SECRETARY DEPARTMENT OF
                               PUBLIC HEALTH AND FAMILY WELFARE
                               DEPARTMENT VALLABH BHAWAN BHOPAL
                               (MADHYA PRADESH)

                         2.    REGIONAL          DIRECTOR  PUBLIC  HEALTH
                               S E R V I C E S JABALPUR DIVISION JABALPUR
                               (MADHYA PRADESH)

                         3.    DISTRICT     PENSION    OFFICER JABALPUR
                               DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                         (BY SHRI S.S. CHOUHAN - 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 & 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