Narendra Pandey vs The State Of Madhya Pradesh
2024 Latest Caselaw 3666 MP

Madhya Pradesh High Court

Narendra Pandey 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. 1944 of 2024

                         BETWEEN:-
                         NARENDRA PANDEY S/O LATE SHRI JAGESHWAR
                         PRASAD   PANDEY,   AGED    ABOUT   63   YEARS,
                         OCCUPATION: RETIRED SUB INSPECTOR (OFFICIATING
                         FROM THE OFFICE OF POLICE STATION MANDIDEEP,
                         DISTRICT RAISEN R/O LIG 240, INDRA NAGAR,
                         MANDIDEEP, DISTRICT RAISEN (MADHYA PRADESH)

                                                                          .....PETITIONER
                         (BY SHRI AJEET KUMAR SINGH AND HAR SAHAI PATERIYA -
                         ADVOCATES)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL SECRETARY HOME DEPARTMENT
                               MANTRALAYA, VALLABH BHAWAN, BHOPAL
                               (MADHYA PRADESH)

                         2.    DIRECTOR GENERAL OF POLICE M.P. OPPOSITE
                               LAL PARED GROUND JAHAGIRABAD BHOPAL
                               (MADHYA PRADESH)

                         3.    DEPUTY INSEPCTOR GENERAL (KARMIK) POLICE
                               HEADQUARTERS    BHOPAL DISTRICT BHOPAL
                               (MADHYA PRADESH)

                         4.    SUPERINTENDANT OF POLICE RAISEN SANCHI
                               ROAD RAISEN DISTRICT RAISEN (MADHYA
                               PRADESH)

                         5.    DISTRICT PENSION OFFICER RAISEN DISTRICT
                               RAISEN (MADHYA PRADESH)

Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 2/9/2024
4:59:20 PM
                                                       2
                         6.     DISTRICT TREASURY OFFICER RAISEN DISTRICT
                                RAISEN (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 and 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
                         psm