Naresh Prasad Tiwari vs The State Of Madhya Pradesh
2024 Latest Caselaw 14617 MP

Madhya Pradesh High Court

Naresh Prasad 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. 12630 of 2024

                          BETWEEN:-
                          NARESH PRASAD TIWARI S/O SHRI KALU PRASAD
                          TIWARI, AGED ABOUT 68 YEARS, OCCUPATION:
                          RETIRED SUB INSPECTOR POLICE DEPARTMENT
                          JABALPUR R/O WARD NO 7 GADIYA MOHALLA SIHORA
                          DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                  .....PETITIONER
                          (BY SHRI ANIL KUMAR TIWARI - ADVOCATE)

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

                          2.    DIRECTOR GENERAL OF POLICE, DEPARTMENT
                                OF   POLICE JAIL ROAD BHOPAL (MADHYA
                                PRADESH)

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

                          4.    DISTRICT          PENSION   OFFICER, DIVISION
                                J A B A L P U R DISTRICT JABALPUR (MADHYA
                                PRADESH)

                          5.    DISTRICT TREASURY OFFICER, TREASURY AND
                                A C C O U N T S DISTRICT JABALPUR (MADHYA
                                PRADESH)

                                                                                .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 5/20/2024
5:20:07 PM
                                                             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 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