Krishna Kant Purohit vs The State Of Madhya Pradesh
2024 Latest Caselaw 14629 MP

Madhya Pradesh High Court

Krishna Kant Purohit 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. 12601 of 2024

                          BETWEEN:-
                          KRISHNA KANT PUROHIT S/O LATE K.P. PUROHIT,
                          AGED ABOUT 68 YEARS, OCCUPATION: RETIRED AS AN
                          ACCOUNTANT IN THE O/O ASSISTANT SOIL
                          CONSERVATION OFFICER, BALAGHAT, DISTRICT
                          BALAGHAT (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI U.S. JAYASWAL - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY KISAN KALYAN TATHA
                                KRISHI   VIKAS   MANTRALAYA    VALLABH
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                          2.    THE DIRECTOR, FARMER WELFARE AND
                                AGRICULTURE      DEVELOPMENT BHOPAL
                                (MADHYA PRADESH)

                          3.    THE JOINT DIRECTOR, FARMER WELFARE AND
                                AGRICULTURE       DEVELOPMENT BALAGHAT
                                DISTRICT BALAGHAT (MADHYA PRADESH)

                          4.    THE DEPUTY DIRECTOR, FARMER WELFARE AND
                                AGRICULTURE       DEVELOPMENT BALAGHAT
                                DISTRICT BALAGHAT (MADHYA PRADESH)

                          5.    TH E ASSISTANT SOIL CONSERVATOR OFFICER,
                                DISTRICT BALAGHAT (MADHYA PRADESH)

                          6.    THE DISTRICT PEN SION OFFICER BALAGHAT,
                                DISTRICT BALAGHAT (MADHYA PRADESH)
Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 5/20/2024
6:59:22 PM
                                                            2
                                                                                    .....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 & 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