Chote Lal Mishra vs The State Of Madhya Pradesh
2024 Latest Caselaw 14649 MP

Madhya Pradesh High Court

Chote Lal Mishra 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. 13255 of 2024

                           BETWEEN:-
                           CHOTE LAL MISHRA S/O LATE AWADH NARESH
                           MISHRA, AGED ABOUT 72 YEARS, OCCUPATION:
                           RETIRED STENO R/O180 GRAM KULLU POST SHUKWAR
                           DISTRICT REWA (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI SACHIN SHUKLA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY MINISTRY OF FOREST
                                 VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    CONSERVATOR    OF FOREST, CIRCLE           REWA
                                 DISTRICT REWA (MADHYA PRADESH)

                           3.    DIVISIONAL    FOREST   OFFICER, SINGRAULI
                                 DISTRICT SINGRAULI (MADHYA PRADESH)

                           4.    DISTRICT     PENSION   OFFICER, SINGRAULI
                                 DISTRICT SINGRAULI (MADHYA PRADESH)

                           5.    DISTRICT    TREASURY   OFFICER, SINGRAULI
                                 DISTRICT SINGRAULI (MADHYA PRADESH)

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

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                           Malimath, Chief Justice passed the following:
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 21-05-2024
16:09:30
                                                              2
                                                              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