Madhya Pradesh High Court

Balaram Ahirwar 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. 12533 of 2024

                          BETWEEN:-
                          BALARAM AHIRWAR S/O LATE SHRI DHANNALAL
                          AHIRWAR, AGED ABOUT 67 YEARS, OCCUPATION:
                          RETIRED SUB INSPECTOR FROM THE OFFICE OF
                          SUPERINTENDENT OF POLICE (HEAD QUARTER)
                          JAHAGIRABAD BHOPAL A-55 DR. AMBEDKAR COLONY
                          OLD SUBHASH NAGAR GOVINDPURA BHOPAL
                          DISTRICT BHOPAL (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI S.D. MISHRA - ADVOCATE)

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

                          2.    DIRECTOR GENERAL OF POLICE               POLICE
                                H E A D Q U A R T E R S JAHANGIRABAD     BHOPAL
                                (MADHYA PRADESH)

                          3.    SUPERINTENDANT OF POLICE (HEAD QUARTER)
                                BHOPAL DISTRICT BHOPAL (MADHYA PRADESH)

                          4.    DIVISIONAL JOINT DIRECTOR      TREASURY
                                BHOPAL DISTRICT BHOPAL (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: JULIE SINGH
Signing time: 5/14/2024
7:05:03 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