Madhya Pradesh High Court

Himmat Singh Dangi 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. 4823 of 2024

                          BETWEEN:-
                          HIMMAT SINGH DANGI S/O LATE B.L. DANGI, AGED
                          ABOUT    72  YEARS, OCCUPATION: RETIRED SUB
                          INSPECTOR POLICE DOORSANCHAR SANGTHAN
                          BHOPAL(RADIO) R/O DWARIKA PURI TELAKHEDI
                          BHOPAL, DISTRICT BHOPAL (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI AMRIT LAL GUPTA - ADVOCATE)

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

                          2.    THE SENIOR SUPERINTENDENT POLICE (RADIO)
                                BHOPAL DISTRICT BHOPAL (MADHYA PRADESH)

                          3.    DISTRICT PENSION OFFICER BHOPAL DISTRICT
                                BHOPAL (MADHYA PRADESH)

                          4.    DISTRICT   TREASURY   OFFICER    BHOPAL
                                DISTRICT BHOPAL (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
                          j.s.