B.L. Verma vs The State Of Madhya Pradesh
2024 Latest Caselaw 6415 MP

Madhya Pradesh High Court

B.L. Verma 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. 3781 of 2024

                         BETWEEN:-
                         B.L. VERMA S/O LATE SHRI TARACHAND VERMA,
                         AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                         GRAMEEN KRISHI VISTAR ADHIKARI OFFICE PARISAR
                         KRISHI VIKAS ADHIKARI AMARWARA DISTRICT
                         CHHINDWARA (M.P. R/O. INFRONT OF GURUKUL
                         SCHOOL CHHINDWARA ROAD AMARWARA TEH.
                         AMARWARA DISTRICT CHHINDWARA M.P. (MADHYA
                         PRADESH)

                                                                          .....PETITIONER
                         (BY SHRI M.R. VERMA - ADVOCATE)

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

                         2.    THE DIRECTOR KISAN KALYAN TATHA KRISHI
                               V I K A S VINDHYACHAL BHAWAN     BHOPAL
                               DISTRICT BHOPAL (MADHYA PRADESH)

                         3.    THE DEPUTY DIRECTOR KISAN KALYAN TATHA
                               KRISHI     VIKAS KARYALAYA CHHINDWARA
                               DISTRICT CHHINDWARA (MADHYA PRADESH)

                         4.    THE SUB DIVISIONAL OFFICER (AGRICULTURE)
                               KISAN KALYAN TATHA KRISHI VIKAS KARYALYA
                               AMARWARA DISTRICT CHHINDWARA (MADHYA
                               PRADESH)

                         5.    DISTRICT PENSIONER OFFICER CHHINDWARA
                               DISTRICT CHHINDWARA (MADHYA PRADESH)
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 3/4/2024
4:56:54 PM
                                                            2

                                                                                    .....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