Arif Husain vs Additional Chief Secretary
2024 Latest Caselaw 6413 MP

Madhya Pradesh High Court

Arif Husain vs Additional Chief Secretary 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. 3236 of 2024

                         BETWEEN:-
                         ARIF HUSAIN S/O LATE SHRI MAROOF HUSAIN, AGED
                         ABOUT     64     YEARS, OCCUPATION:   RETIRED
                         GOVERNMENT SERVANT R/O S-2 K.K. COMPLEX GHATI
                         BHADBHUNJA, OPP. CHAMELI WALI MASJID TALIYYA
                         BHOPAL (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI V.P. SINGH - ADVOCATE)

                         AND
                         1.    ADDITIONAL CHIEF SECRETARY NEW AND
                               RENEWABLE      ENERGY    DEPARTMENT
                               MANTRALAY, VALLABH BHAWAN, BHOPAL
                               (MADHYA PRADESH)

                         2.    MANAGING DIRECTOR M.P. URJA VIKAS NIGAM
                               LI M I TED , URJA BHAWAN SHIVAJI NAGAR
                               BHOPAL (MADHYA PRADESH)

                         3.    CONTROLLER FINANCE AND ACCOUNTS M.P.
                               URJA VIKAS NIGAM LIMITED URJA BHAWAN
                               SHIVAJI NAGAR BHOPAL (MADHYA PRADESH)

                         4.    ADMINISTRATIVE OFFICER, M.P. URJA VIKAS
                               NIGAM LIMITED URJA BHAWAN SHIVAJI NAGAR
                               BHOPAL (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                         (SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                         NO.1)

                               This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 3/4/2024
4:56:54 PM
                                                            2
                         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