Saturday, 16, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Vijay Kumar Alkari vs The State Of Madhya Pradesh
2024 Latest Caselaw 6417 MP

Citation : 2024 Latest Caselaw 6417 MP
Judgement Date : 1 March, 2024

Madhya Pradesh High Court

Vijay Kumar Alkari 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. 901 of 2024

                         BETWEEN:-
                         VIJAY KUMAR ALKARI S/O LATE SHRI J.N. ALKARI,
                         AGED ABOUT 66 YEARS, OCCUPATION: RETIRED
                         OFFICE ASSISTANT GRADE II, M.P. MADHYA KSHETRA
                         VIDYUT VITRAN CO. LTD. R/O JR. MIG 15, SHANKAR
                         NAGAR, SHIVAJI NAGAR, HUZUR, BHOPAL (MADHYA
                         PRADESH)

                                                                              .....PETITIONER
                         (BY SHRI A.K. SINGH - ADVOCATE)

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

                         2.    MADHYA PRADESH MADHYA KSHETRA VIDHYUT
                               VITRAN COMPANY LIMITED THROUGH ITS
                               MANAGING     DIRECTOR NISHTHA PARISAR
                               BIJALEE  NAGAR    GOVINDPURA   BHOPAL
                               (MADHYA PRADESH)

                         3.    THE CHIEF GENERAL MANAGER (BHOPAL
                               REGION) MADHYA PRADESH MADHYA KSHETRA
                               VIDHYUT   VITRAN    COMPANY    LIMITED
                               GOVINDPURA BHOPAL (MADHYA PRADESH)

                         4.    THE GENERAL MANAGER (CITY CIRCLE)
                               MADHYA PRADESH MADHYA KSHETRA VIDHYUT
                               VITRAN COMPANY LIMITED ROYAL MARKET
                               BHOPAL (MADHYA PRADESH)

                         5.    THE   DEPUTY GENERAL        MANAGER   (SOUTH
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 3/4/2024
4:56:54 PM
                                                          2
                                D I V I S I O N ) MADHYA PRADESH MADHYA
                                KSHETRA VIDHYUT VITRAN COMPANY LIMITED
                                2ND BUS STOP 1250 TULSI 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
                         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









 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter