Jitendra Prakash Shrivastava vs The State Of Madhya Pradesh
2024 Latest Caselaw 13388 MP

Madhya Pradesh High Court

Jitendra Prakash Shrivastava vs The State Of Madhya Pradesh on 9 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 9 th OF MAY, 2024
                                           WRIT PETITION No. 11789 of 2024

                          BETWEEN:-
                          JITENDRA PRAKASH SHRIVASTAVA S/O JANARDAN
                          LAL SHRIVASTAVA, AGED ABOUT 64 YEARS,
                          OCCUPATION: RETIRED BLOCK PANCHAYAT OFFICER
                          R/O PANDAV NAGAR WARD NO. 8 STADIUM KE PEECHE
                          SOHAGPUR DISTRICT SHAHDOL (MADHYA PRADESH)

                                                                               .....PETITIONER
                          (BY SHRI SHIVAM MISHRA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE PRINCIPAL SECRETARY PANCHAYAT AND
                                RURAL DEVELOPMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          2.    THE      COMMISSIONER, PANCHAYAT  RAJ
                                SANCHALANALAYA VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                          3.    THE   CHIEF  EXECUTIVE  OFFICER, JILA
                                PAN CHAYAT DISTRICT SHAHDOL (MADHYA
                                PRADESH)

                          4.    COLLECTOR , S H A H D O L DISTRICT   SHAHDOL
                                (MADHYA PRADESH)

                          5.    THE   CHIEF EXECUTIVE   OFFICER, JANPAD
                                PAN CHAYAT SOHAGPUR, SHAHDOL (MADHYA
                                PRADESH)

                          6.    DISTRICT     PENSION   OFFICER, SHAHDOL
                                DISTRICT SHAHDOL (MADHYA PRADESH)
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
6:59:58 PM
                                                            2
                          7.    DISTRICT    TREASURY   OFFICER, SHAHDOL
                                DISTRICT SHAHDOL (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI S.S. CHAUHAN - 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 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
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