Harinath Mishra vs The State Of Madhya Pradesh
2024 Latest Caselaw 14348 MP

Madhya Pradesh High Court

Harinath Mishra vs The State Of Madhya Pradesh on 15 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 15 th OF MAY, 2024
                                            WRIT PETITION No. 8522 of 2020

                          BETWEEN:-
                          HARINATH MISHRA S/O LATE SHRI DEONATH MISHRA,
                          AGED ABOUT 67 YEARS, OCCUPATION: COURT
                          SUPERINTENDENT (RETIRED) DISTRICT AND SESSION
                          COURT, NEEMUCH R/O NEAR LIFECARE NURSING
                          HOME, JANTA COLLEGE ROAD, ANANTPUR, REWA
                          (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI R.P.MISHRA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE PRINCIPAL SECRETARY DEPARTMENT OF
                                FINANCE GOVT. OF M.P. MANTRALAYA,
                                VALLABH BHAWAN,       BHOPAL (MADHYA
                                PRADESH)

                          2.    THE DISTRICT AND SESSIONS JUDGE NEEMUCH
                                DISTRICT NEEMUCH (MADHYA PRADESH)

                          3.    THE REGISTRAR GENERAL, HIGH COURT OF
                                M.P., JABALPUR (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (SHRI ANUBHAV JAIN - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NO.1 AND SHRI B.N.MISHRA - ADVOCATE FOR RESPONDENTS NO.2 AND
                          3)

                                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
                          C