Madhya Pradesh High Court

Kailash Prasad Sharma vs The State Of M.P. 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. 12440 of 2024

                          BETWEEN:-
                          1.    KAILASH PRASAD SHARMA S/O SHRI SHANKER
                                LAL SHARMA, AGED ABOUT 72 YEARS,
                                OCCUPATION:  RETIRED    FOREST   DEPUTY
                                RANGER FOREST DIVISION RAISEN R/O WARD
                                NO. 02 JAWAHAR COLONY BARELI DISTRICT
                                RAISEN (MADHYA PRADESH)

                          2.    MASOOD    HASAN   S/O  MOJOOD    HASAN
                                OCCUPATION: RETIRED FORESTER FOREST
                                DIVISION OBEDULLAHGUNJ DISTRICT RAISEN
                                R/O PRINCE COLONY HOUSXE NO 04, IDGAH
                                HILLS SHAHNANABAD HUZUR BHOPAL (MADHYA
                                PRADESH)

                                                                            .....PETITIONERS
                          (BY SHRI S.K. SONI - ADVOCATE)

                          AND
                          1.    THE STATE OF M.P. THROUGH ITS SECRETARY
                                FOREST DEPARTMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          2.    THE UPPER CHIEF CONSERVATION OF FOREST
                                ADMN PART II NAYA BHAWAN TULSINAGAR 1250,
                                BHOPAL (MADHYA PRADESH)

                          3.    THE FOREST RANG OFFICER, GENERAL, FOREST
                                D E PA R T M E N T RAISEN DISTRICT RAISEN
                                (MADHYA PRADESH)

                          4.    DISTRICT PENSION OFFICER, RAISEN DISTRICT
                                RAISEN (MADHYA PRADESH)
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:05:03 PM
                                                            2
                                                                                    .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - 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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