Sharda Prasad Dwivedi vs The State Of Madhya Pradesh
2024 Latest Caselaw 3946 MP

Madhya Pradesh High Court

Sharda Prasad Dwivedi vs The State Of Madhya Pradesh on 9 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 9 th OF FEBRUARY, 2024
                                           WRIT PETITION No. 2502 of 2024

                           BETWEEN:-
                           1.    SHARDA PRASAD DWIVEDI S/O LATE SHRI
                                 RAMESHWAR PRASAD DWIVEDI, AGED ABOUT 68
                                 YEAR S, OCCUPATION: RETIRED GOVERNMENT
                                 EMPLOYEE R/O VILLAGE TAMARA, POST
                                 TAMARA BANSI, DISTRICT REWA (MADHYA
                                 PRADESH)

                           2.    LAXMIKANT MISHRA S/O LATE SHRI GAJADHAR
                                 PRASAD MISHRA, AGED ABOUT 70 YEARS,
                                 OCCUPATION:    RETIRED      GOVERNMENT
                                 EMPLOYEE R/O PANDEY TOLA SHIVAJI MARG
                                 WARD NO.29 REWA DISTRICT REWA (MADHYA
                                 PRADESH)

                                                                            .....PETITIONERS
                           (BY SHRI SWATANTRA PANDEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY FINANCE DEPARTMENT
                                 VALLABH BHAVAN, BHOPAL, DISTRICT BHOPAL
                                 (MADHYA PRADESH)

                           2.    COMMISSIONER COMMERCIAL TAX INDORE
                                 DISTRICT INDORE (MADHYA PRADESH)

                           3.    ASSISTANT COMMISSIONER OF COMMERCIAL
                                 TAX REWA DISTRICT REWA (MADHYA PRADESH)

                           4.    DIVISIONAL   DEPUTY     COMMISSIONER
                                 COMMERCIAL TAXES SATNA SATNA (MADHYA
                                 PRADESH)
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 13-02-2024
15:13:07
                                                        2
                           5.     DISTRICT PENSION OFFICER R E WA DISTRICT
                                  REWA (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
                           SKM