Madhya Pradesh High Court

Hargovind Vishwakarma vs Registrar General on 1 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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 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 MAY, 2024
                  WRIT PETITION No. 9074 of 2024

BETWEEN:-
HARGOVIND VISHWAKARMA S/O LATE SHRI VISHNU
PRASAD VISHWAKARMA, AGED ABOUT 67 YEARS,
OCCUPATION: RETIRED ASSISTANT GRADE -II, FROM
THE OFFICE OF DISTRICT AND SESSION JUDGE
MANDLA DISTRICT MANDLA (M.P.) R/O. SHAKTI
NAGAR DEVDHARA MANDLA DISTRICT MANDLA
(M.P.)

                                                          .....PETITIONER
(BY SHRI AJIT SINGH - ADVOCATE)

AND
1.    REGISTRAR GENERAL HIGH COURT OF MADHYA
      PRADESH PRINCIPAL SEAT AT JABALPUR
      DISTRICT JABALPUR (MADHYA PRADESH)

2.    DISTRICT AND SESSION JUDGE MANDLA
      DISTRICT MANDLA (MADHYA PRADESH)

3.    DISTRICT PENSION OFFICER, MANDLA DISTRICT
      MANDLA (MADHYA PRADESH)

4.    DISTRICT   TREASURY  OFFICER,  MANDLA
      DISTRICT MANDLA (MADHYA PRADESH)

                                                       .....RESPONDENTS
(SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL FOR RESPONDENT
NOS. 3 AND 4)

      This petition coming on for admission this day, Hon'ble Shri Justice
Ravi Malimath, Chief Justice passed the following:
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                                                         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