Smt. Mamta Mishra vs The State Of Madhya Pradesh
2024 Latest Caselaw 6410 MP

Madhya Pradesh High Court

Smt. Mamta Mishra vs The State Of Madhya Pradesh on 1 March, 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 1 st OF MARCH, 2024
                                         WRIT PETITION No. 4476 of 2024

                         BETWEEN:-
                         SMT. MAMTA MISHRA W/O LATE SHRI SHARDA
                         PRASAD   MISHRA, AGED      ABOUT     63 YEARS,
                         OCCUPATION: PENSIONER (RETIRED A.S.I. (M) 1017/A 4
                         NEW SHASTRI NAGAR NEAR OM GANERAL STORE
                         AVNI VIHAR ROAD JABALPUR (MADHYA PRADESH)

                                                                              .....PETITIONER
                         (BY SHRI S.K. DUBEY - ADVOCATE)

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

                         2.    THE STATE OF MADHYA PRADESH FINANCE
                               DEPARTMENT THROUGH ITS SECRETARY OF THE
                               FINANCE DEPARTMENT VALLABH BHAWAN
                               BHOPAL (MADHYA PRADESH)

                         3.    DIRECTOR GENERAL OF POLICE POLICE HEAD
                               QUARTER JAHANGIRABAD BHOPAL (MADHYA
                               PRADESH)

                         4.    JOINT DIRECTOR ACCOUNT TREASURY AND
                               P E N S I O N COLLECTOR OFFICE JABALPUR
                               DISTRICT JABALPUR (MADHYA PRADESH)

                         5.    DISTRICT TREASURY OFFICER ACCOUNT AND
                               TREASURY COLLECTOR OFFICE SEONI (MADHYA
                               PRADESH)

Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 3/4/2024
4:56:54 PM
                                                      2
                         6.     DISTRICT PENSION OFFICER S EO N I DISTRICT
                                SEONI (MADHYA PRADESH)

                         7.     SUPERINTENDENT OF POLICE S EON I DISTRICT
                                SEONI (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
                         MSP