Mahesh Dutt Mishra vs The State Of Madhya Pradesh
2024 Latest Caselaw 3658 MP

Madhya Pradesh High Court

Mahesh Dutt Mishra 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. 2017 of 2024

                           BETWEEN:-
                           MAHESH DUTT MISHRA S/O LATE SHRI NARAYAN
                           PRASAD    MISHRA, AGED    ABOUT    64 YEARS,
                           OCCUPATION: RETIRED A R T O R/O 939 NEW
                           JAGDAMBA COLONY CHERITAL WARD UKHARI ROAD
                           DISTRICT JABALPUR (MADHYA PRADESH)

                                                                               .....PETITIONER
                           (BY SHRI ANSHUL TIWARI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY DEPARTMENT OF
                                 TRANSPORT   VALLABH  BHAWAN  BHOPAL
                                 (MADHYA PRADESH)

                           2.    STATE OF MADHYA PRADESH, THROUGH ITS
                                 PRINCIPAL           SECRETARY GENERAL
                                 ADMINISTRATION  DEPARTMENT     VALLABH
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           3.    STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL    SECRETARY DEPARTMENT OF
                                 FINANCE VALLABH BHAWAN BHOPAL (MADHYA
                                 PRADESH)

                           4.    THE TRANSPORT COMMISSIONER, GWALIOR
                                 (MADHYA PRADESH)

                           5.    THE REGIONAL TRANSPORT OFFICER, KATNI
                                 DISTRICT KATNI (MADHYA PRADESH)

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