Safardar Ali vs The State Of Madhya Pradesh
2024 Latest Caselaw 14633 MP

Madhya Pradesh High Court

Safardar Ali 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. 12413 of 2024

                          BETWEEN:-
                          SAFARDAR ALI S/O SHRI ABDUL WAQUI, AGED ABOUT
                          63 YEARS, OCCUPATION: RETIRED TEACHER VILLAGE
                          PARSEL    POST   KUMBHI     SATDHARA    TAHSIL
                          DHEEMARKHEDA      DISTRICT    KATNI   (MADHYA
                          PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI JAGDAMBA BUX SINGH - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                HIGHER EDUCATION MANTRALAYA, VALLABH
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                          2.    C O M M I S S I O N E R , HIGHER EDUCATION
                                D EPARTM EN T SATPUDA BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          3.    DISTRICT  EDUCATION   OFFICER, JABALPUR
                                NEAR DISTRICT COURT, JABALPUR (MADHYA
                                PRADESH)

                          4.    DIVISIONAL/DISTRICT PENSION     OFFICER,
                                JABALPUR COLLECTORATE PARISAR, JABALPUR
                                (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: PARITOSH
KUMAR
Signing time: 5/20/2024
4:31:28 PM
                                                             2
                          Malimath, Chief Justice passed the following:
                                                             ORDER

Defaults as pointed out by the Registry are overruled. 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
                          PK