Mohammad Afaque Qureshi vs The State Of Madhya Pradesh
2024 Latest Caselaw 14512 MP

Madhya Pradesh High Court

Mohammad Afaque Qureshi vs The State Of Madhya Pradesh on 16 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 16 th OF MAY, 2024
                                             WRIT PETITION No. 12680 of 2024

                           BETWEEN:-
                           MOHAMMAD AFAQUE QURESHI S/O MOHAMMAD
                           YUNUS, AGED ABOUT 63 YEARS, OCCUPATION:
                           RETIRED EMPLOYEE R/O 2544/2 NEW ANAND NAGAR
                           RAVINDRA NATH TAGORE WARD ADHARTAL
                           JABALPUR DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI AMIT KUMAR PANDEY - ADVOCATE)

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

                           2.    DIRECTOR GENERAL OF POLICE (DGP) SWAMI
                                 DAYANAND NAGAR JAHANGIRABAD BHOPAL
                                 DISTRICT BHOPAL (MADHYA PRADESH)

                           3.    SUPERINTENDENT     OF POLICE,  JABALPUR
                                 DISTRICT JABALPUR (MADHYA PRADESH)

                           4.    DISTRICT   PENSION   OFFICER,  JABALPUR
                                 DISTRICT JABALPUR (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:
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 18-05-2024
13:54:50
                                                              2
                                                              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 & 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
                           SKM