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Manjula Sharma vs The State Of Madhya Pradesh
2024 Latest Caselaw 13398 MP

Citation : 2024 Latest Caselaw 13398 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Manjula Sharma 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. 11017 of 2024

                          BETWEEN:-
                          MANJULA SHARMA D/O LATE RAMESH CHANDRA
                          SHARMA, AGED ABOUT 66 YEARS, OCCUPATION:
                          ASSISTANT GRADE I (RETIRED) M.P. HIGH COURT
                          PRINCIPAL SEAT AT JABALPUR 1072 ANAND KUNJ
                          GARHA DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI RAKESH DWIVEDI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY LAW AND LEGISLATIVE
                                AFFAIRS DEPARTMENT MANTRALAY VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    HIGH COURT OF MP THR REGISTRAR GENERAL
                                MP HIGH COURT PRINCIPAL SEAT DISTRICT
                                JABALPUR (MADHYA PRADESH)

                          3.    JOINT DIRECTOR TREASURY ACCOUNTS AND
                                P E N S I O N DISTRICT JABALPUR (MADHYA
                                PRADESH)

                          4.    DISTRICT     PENSION    OFFICER JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NOS.1, 3 AND 4)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
6:59:58 PM
                                                            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 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
                          JS








 
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