Jagdish Prasad Mishra vs The State Of Madhya Pradesh
2024 Latest Caselaw 13512 MP

Madhya Pradesh High Court

Jagdish Prasad Mishra 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. 12063 of 2024

                          BETWEEN:-
                          JAGDISH PRASAD MISHRA S/O LATE SHRI S.D.
                          MISHRA, AGED ABOUT 73 YEARS, OCCUPATION: RETD.
                          CONSTABLE IN THE O/O COMMANDANT 10 TH BN. SAF
                          MAKARONIYA SAGAR AT PRESENT R/O RAZA-KHEDI
                          BAZARIYA BESIDE VIDHAYAK OFFICE MAKARONIYA
                          SAGAR (MADHYA PRADESH)

                                                                             .....PETITIONER
                          (BY SHRI ATUL KUMAR RAI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                SECRETARY HOME POLICE DEPARTMENT
                                VALLABH BHAWAN BHOPAL DISTRICT BHOPAL
                                (MADHYA PRADESH)

                          2.    ADDITIONAL DIRECTOR GENERAL OF POLICE
                                SAF POLICE HEADQUARTERS JAHANGIRABAD
                                BHOPAL (MADHYA PRADESH)

                          3.    COMMANDANT 10TH BATTALION SAF SAGAR
                                DISTRICT (MADHYA PRADESH)

                          4.    DIVISIONAL / DISTRICT PENSION OFFICER
                                A C C O U N T TREASURY AND    PENSION
                                COLLECTORATE PROMISES SAGAR (MADHYA
                                PRADESH)

                                                                           .....RESPONDENTS
                          (SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NOS.1, 2 AND 4)

Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:02:30 PM
                                                               2
                                   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