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Bhurelal Shukla vs The State Of Madhya Pradesh
2024 Latest Caselaw 13378 MP

Citation : 2024 Latest Caselaw 13378 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Bhurelal Shukla vs The State Of Madhya Pradesh on 9 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 9 th OF MAY, 2024
                                          WRIT PETITION No. 11919 of 2024

                          BETWEEN:-
                          BHURELAL SHUKLA S/O LATE SHRI S.P. SHUKLA, AGED
                          ABOUT 64 YEARS, OCCUPATION: RETIRED ASSISTANT
                          GRADE - II R/O M.I.G.J.A. 15, NEAR BHARAT GAS
                          G O D W O N DHANWANTARI      NAGAR    JABALPUR
                          DISTRICT JABALPUR (MADHYA PRADESH)

                                                                              .....PETITIONER
                          (BY SHRI SHASHANK PANDEY - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROGUH ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF LAW
                                AND LEGISLATURE MANTRALAYA VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    THE HIGH COURT OF MADHYA PRADESH
                                THROUGH     THE   REGISTRAR   GENERAL AT
                                PRINCIPAL SEAT JABALPUR (MADHYA PRADESH)

                          3.    PRINCIPAL DISTRICT AND SESSIONS JUDGE
                                THROUGH      REGISTRAR DISTRICT COURT
                                JABALPUR (MADHYA PRADESH)

                          4.    DIVISIONAL    PENSION   OFFICER JABALPUR
                                DIVISION JABALPUR (MADHYA PRADESH)

                          5.    JOINT DIRECTOR TREASURY AND ACCOUNT
                                J A B A L P U R DIVISION JABALPUR (MADHYA
                                PRADESH)

                                                                            .....RESPONDENTS
                          (SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:02:30 PM
                                                               2
                          NOS.1, 4 AND 5)

                                   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 and 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
                          julie








 
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