Rajkumar Tiwari vs The State Of Madhya Pradesh
2024 Latest Caselaw 14610 MP

Madhya Pradesh High Court

Rajkumar Tiwari 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. 12645 of 2024

                          BETWEEN:-
                          1.    RAJKUMAR TIWARI S/O SHRI LAL JI PRASAD
                                TIWARI, AGED ABOUT 63 YEARS, OCCUPATION:
                                FORESTER ( RETIRED) R/O DEVENDRA NAGAR
                                PANNA DISTRICT PANNA (MADHYA PRADESH)

                          2.    KAUSHLENDRA PRASAD PANDEY S/O SHRI
                                MOHAN LAL PANDEY, AGED ABOUT 64 YEARS,
                                OCCUPATION: FOREST RANGER (RETIRED) R/O
                                HOUSE NO 59 WARD NO 4 TIKURIYA MOHALLA
                                GALLA MANDI KE PEECHHE DISTRICT PANNA
                                (MADHYA PRADESH)

                                                                             .....PETITIONERS
                          (BY SHRI D.K. TRIPATHI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY FOREST DEPARTMENT
                                MANTRALAY VALLABH      BHAVAN  BHOPAL
                                (MADHYA PRADESH)

                          2.    PRINCIPAL CHIEF CONSERVATOR OF FOREST,
                                SATPURA BHAWAN BHOPAL (MADHYA PRADESH)

                          3.    DIVISIONAL FOREST OFFICER, NORTH FOREST
                                DIVISION PANNA DISTRICT PANNA (MADHYA
                                PRADESH)

                          4.    DIVISIONAL FOREST OFFICER, FOREST DIVISION
                                SATNA DISTRICT SATNA (MADHYA PRADESH)

                          5.    THE DIVISIONAL PENSION OFFICER DIVISION
Signature Not Verified
                                PENSION    OFFICE, PANNA DISTRICT PANNA
Signed by: PREMSHANKAR
MISHRA
Signing time: 5/20/2024
5:20:07 PM
                                                             2
                                 (MADHYA PRADESH)

                          6.     THE DIVISIONAL PENSION OFFICER DIVISION
                                 PENSION    OFFICE SATNA DISTRICT SATNA
                                 (MADHYA PRADESH)

                          7.     DISTRICT PENSION OFFICER, PANNA DISTRICT
                                 PANNA (MADHYA PRADESH)

                          8.     DISTRICT PENSION OFFICER, SATNA DISTRICT
                                 SATNA (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - 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
                          psm