Ram Sahay Arjariya vs The State Of Madhya Pradesh
2024 Latest Caselaw 14852 MP

Madhya Pradesh High Court

Ram Sahay Arjariya vs The State Of Madhya Pradesh on 17 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 17 th OF MAY, 2024
                                            WRIT PETITION No. 13483 of 2024

                          BETWEEN:-
                          RAM SAHAY ARJARIYA S/O LATE SHRI DHARAMDAS
                          ARJARIYA, AGED ABOUT 72 YEARS, OCCUPATION:
                          RETIRED EMPLOYEE FORENSIC SCIENCE LAB
                          DISTRICT SAGAR R/O H. NO. 5/888 PODDAR COLONY
                          PARMANAND COLONY SHIVAJI NAGAR WARD SAGAR
                          CITY DISTRICT SAGAR (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI VISHAL PATERIYA - ADVOCATE)

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

                          2.    S TAT E OF M.P. THROUGH THE PRINCIPAL
                                SECRETARY FINANCE DEPARTMENT VALLABH
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                          3.    THE DIRECTOR FORENSIC SCIENCE LAB SAGAR
                                DISTRICT SAGAR (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:
                                                           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
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