Madhya Pradesh High Court
Narendra Kumar Shrivastava vs The State Of M.P. on 3 June, 2024
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1 WP-14114-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE MANINDER S. BHATTI
ON THE 3 rd OF JUNE, 2024
WRIT PETITION No. 14114 of 2024
BETWEEN:-
1. NARENDRA KUMAR SHRIVASTAVA S/O SHRI
GAYA PRASAD SHRIVASTAVA, AGED ABOUT 73
YEAR S , OCCUPATION: RETIRED ACCOUNTANT
R/O WARD NO. 36 LBS NAGAR VIDISHA DISTRICT
VIDISHA (MADHYA PRADESH)
2. SHIV NARAYAN SHARMA S/O SHRI K.L. SHARMA,
AGED ABOUT 68 YEARS, OCCUPATION: RETIRED
EMPLOYEE R/O WARD NO. 35, BLOCK COLONY,
VIDISHA, DISTRICT VIDISHA (MADHYA
PRADESH)
3. MAN MOHAN MAHESHWARI S/O SHRI BABU LAL
MAHESHWARI, AGED ABOUT 63 YEARS,
OCCUPATION: RETIRED ASSISTANT GRADE III
R/O INSIDE FORT, CHOPRA VIDISHA, DISTRICT
VIDISHA (MADHYA PRADESH)
4. SATISH KUMAR SHRIVASTAVA S/O SHRI SURAJ
PRASAD SHRIVASTAVA, AGED ABOUT 70 YEARS,
OCCUPATION: RETIRED EMPLOYEE R/O WARD
NO. 34, NEAR YASH COMPUTER, RAJIV NAGAR,
VIDISHA, DISTRICT VIDISHA (MADHYA
PRADESH)
5. BABU LAL KUSHWAH S/O SHRI KUNJI LAL
KUSHWAH, AGED ABOUT 63 YEARS,
OCCUPATION: RETIRED EMPLOYEE R/O WARD
NO. 17, MALI PURA VIDISHA, DISTRICT VIDISHA
(MADHYA PRADESH)
.....PETITIONERS
(BY SHRI AMIT CHATURVEDI - ADVOCATE)
AND
1. THE STATE OF M.P. THROUGH ITS ADDITIONAL
CHIEF SECRETARY DEPARTMENT OF FINANCE
VALLABH BHAWAN BHOPAL (MADHYA PRADESH)
Signature Not Verified
Signed by: PRASHANT
BAGJILEWALE
Signing time: 6/4/2024
12:16:53 PM
2 WP-14114-2024
2. THE DIRECTOR, DIRECTORATE OF FARMER
WELFARE AND AGRICULTURE DEVELOPMENT
2ND FLOOR C WING VINDHYACHAL BHAWAN
ARERA HILLS, BHOPAL (MADHYA PRADESH)
3. THE COLLECTOR, VIDISHA DISTRICT VIDISHA
(MADHYA PRADESH)
4. THE DEPUTY DIRECTOR, AGRICULTURE
DEPARTMENT OF FARMER WELFARE AND
AGRICULTURE DEVELOPMENT DISTRICT
VIDISHA (MADHYA PRADESH)
5. THE ASSISTANT DIRECTOR, DEPARTMENT OF
HORTICULTURE AND FOOD PROCESSING
VIDISHA DISTRICT VIDISHA (MADHYA PRADESH)
6. THE DISTRICT PENSION OFFICER, VIDISHA
DISTRICT VIDISHA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI PRAVEEN NAMDEO - GOVT. ADVOCATE)
This petition coming on for admission this day, th e court passed the
following:
ORDER
Office objection on territorial jurisdiction is overruled.
2. 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.
3. In view of the submission made, the petition is disposed off in terms
of the aforesaid judgment of the Hon'ble Supreme Court.
3 WP-14114-2024
(MANINDER S. BHATTI)
V. JUDGE
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