Ramswaroop Raj vs The State Of Madhya Pradesh
2024 Latest Caselaw 14519 MP

Madhya Pradesh High Court

Ramswaroop Raj 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. 13199 of 2024

                           BETWEEN:-
                           RAMSWAROOP RAJ S/O LATE SHRI MANJULAL RAJ,
                           AGED ABOUT 67 YEARS, OCCUPATION: RETIRED GOVT.
                           EMPLOYEE    R/O    VILLAGE    KHAIRPUR    POST
                           CHANDORIYA     BEGUMGANJ    DISTRICT   RAISEN
                           (MADHYA PRADESH)

                                                                                 .....PETITIONER
                           (BY SHRI ANSHUL TIWARI - ADVOCATE)

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

                           2.    STATE OF MADHYA PR AD ESH THROUGH ITS
                                 ADDITIONAL CHIEF SECRETARY GENERAL
                                 ADMINISTRATION     DEPARTMENT VALLABH
                                 BHAWAN, BHOPAL (MADHYA PRADESH)

                           3.    THE DIRECTOR GENERAL OF POLICE MADHYA
                                 PRADESH      POLICE      HEADQUARTERS
                                 JEHANGIRABAD BHOPAL (MADHYA PRADESH)

                           4.    THE SUPERINTENDANT OF POLICE BALAGHAT
                                 (MADHYA PRADESH)

                           5.    THE DISTRICT PENSION       OFFICER BALAGHAT
                                 (MADHYA PRADESH)

                                                                               .....RESPONDENTS
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 18-05-2024
13:54:50
                                                              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 & 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