Mahendra Kumar Mishra vs The State Of Madhya Pradesh
2024 Latest Caselaw 12563 MP

Madhya Pradesh High Court

Mahendra Kumar Mishra vs The State Of Madhya Pradesh on 3 May, 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 3 rd OF MAY, 2024
                                           WRIT PETITION No. 11394 of 2024

                         BETWEEN:-
                         MAHENDRA KUMAR MISHRA S/O TIRATH PRASAD
                         MISHRA, AGED ABOUT 63 YEARS, OCCUPATION:
                         RETIRED    SUB    INSPECTOR     OFFICE     OF
                         SUPERINTENDENT OF POLICE SEONI DISTRICT SEONI
                         (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI R.B. TIWARI - ADVOCATE)

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

                         2.    DIRECTOR GENERAL OF POLICE HEADQUARTER
                               JAHANGIRABAD BHOPAL (MADHYA PRADESH)

                         3.    SUPERINTENDANT OF POLICE SEONI DISTRICT
                               SEONI (MADHYA PRADESH)

                         4.    DISTRICT TREASURY OFFICER SEONI DISTRICT
                               SEONI (MADHYA PRADESH)

                         5.    DISTRICT PENSION OFFICER SEONI 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
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/6/2024
11:43:02 AM
                                                            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