Chandramani Chaturvedi vs The State Of Madhya Pradesh
2024 Latest Caselaw 3672 MP

Madhya Pradesh High Court

Chandramani Chaturvedi vs The State Of Madhya Pradesh on 7 February, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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                          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. 1845 of 2024

                         BETWEEN:-
                         CHANDRAMANI CHATURVEDI S/O SHRI RAMNIWAS
                         CHATURVEDI, AGED ABOUT 71 YEARS, OCCUPATION:
                         RETIRED STENOGRAPHER FROM DISTRICT AND
                         SESSION JUDGE, KATNI DISTRICT KATNI R/O VILLAGE
                         BAGHADKHAS,       POST      BAGHAD,       TEHSIL
                         RAMPURNAIKIN, DISTRICT SIDHI (M.P.)

                                                                            .....PETITIONER
                         (BY SHRI PANKAJ NAMDEV - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               PRINCIPAL SECRETARY LAW AND LEGISLATIVE
                               DEPARTMENT VALLABH BHAWAN, BHOPAL
                               (M.P.)

                         2.    THE HIGH COURT OF M.P. THROUGH THE
                               REGISTRAR     GENERAL PRINCIPAL SEAT AT
                               JABALPUR (M.P.)

                         3.    PRINCIPAL DISTRICT AND ACCOUNTS JABALPUR
                               DIVISION JABALPUR (M.P.)

                         4.    JOINT DIRECTOR TREASURY AND ACCOUNT
                               JABALPUR DIVISION JABALPUR (M.P.)

                         5.    DISTRICT TREASURY OFFICER KATNI DISTRICT
                               KATNI (M.P.)

                         6.    DISTRICT PENSION OFFICER KATN I DISTRICT
                               KATNI (M.P.)

Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 2/9/2024
2:39:28 PM
                                                       2
                         7.    DISTRICT AND SESSIONS JUDGE THROUGH
                               R EGIS TR AR CIVIL COURT KATNI DISTRICT
                               KATNI (M.P.)

                                                                                   .....RESPONDENTS
                         (SHRI SUYASH THAKUR          - GOVERNMENT              ADVOCATE     FOR
                         RESPONDENTS NO.1, 3, 4, 5 AND 6/STATE)

                               This petition 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 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
                         VV