Basheer Mohmmad vs The State Of Madhya Pradesh
2024 Latest Caselaw 3655 MP

Madhya Pradesh High Court

Basheer Mohmmad 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. 2025 of 2024

                           BETWEEN:-
                           BASHEER MOHMMAD S/O SHRI SHEIKH GASSU, AGED
                           ABOUT 68 YEARS, OCCUPATION: RETIRED ASSISTANT
                           GRADE II R/O HOUSE NO 10/122 WARD NO 3 SADAR
                           BAZAR, SAGAR DISTRICT SAGAR (MADHYA PRADESH)

                                                                             .....PETITIONER
                           (BY SHRI AMIT KUMAR CHATURVEDI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY DEPARTMENT OF
                                 FARMER     WELFARE   AND   AGRICULTURE
                                 DEVELOPMENT     DEPARTMENT,    VALLABH
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    THE   PRINCIPAL    SECRETARY, FINANCE
                                 D EPARTM EN T VALLABH BHAWAN, BHOPAL
                                 (MADHYA PRADESH)

                           3.    THE DIRECTOR, DIRECTORATE OF FARMER
                                 WELFARE AND AGRICULTURE DEVELOPMENT,
                                 2ND FLOOR, C-WING, VINDHYACHAL BHAVAN,
                                 ARERA HILLS, BHOPAL (MADHYA PRADESH)

                           4.    THE COLLECTOR      SAGAR DISTRICT   SAGAR
                                 (MADHYA PRADESH)

                           5.    THE    DEPUTY  DIRECTOR    AGRICULTURE
                                 DIRECTORATE OF FARMER WELFARE AND
                                 AGRICULTURE DEVELOPMENT, SAGAR DISTRICT
                                 SAGAR (MADHYA PRADESH)

Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 09-02-2024
15:31:58
                                                         2
                           6.     THE DIVISIONAL PENSION OFFICER             SAGAR
                                  DISTRICT SAGAR (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:
                                                              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
                           SKM