Narayan Rao Jharkhande vs The State Of Madhya Pradesh
2024 Latest Caselaw 14877 MP

Madhya Pradesh High Court

Narayan Rao Jharkhande 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. 12796 of 2024

                          BETWEEN:-
                          1.    NARAYAN RAO JHARKHANDE S/O SHRI KISHORI
                                LAL JHARKHADE, AGED ABOUT 76 YEARS,
                                OCCUPATION: RETIRED PRIVATE ASSISTANT R/O
                                9C   IN   FRONT     OF SHANKAR     TEMPLE
                                RAMESHWAR NAGAR KHANDWA DISTRICT
                                KHANDWA (MADHYA PRADESH)

                          2.    BHARAT LAL GANGRADE S/O J.C. GANGRADE,
                                AGED ABOUT 66 YEARS, OCCUPATION: RETIRED
                                ASSISANT GRADE II R/O 63 JYOTI NAGAR
                                KHANDWA DISTRICT KHANDWA (MADHYA
                                PRADESH)

                                                                            .....PETITIONERS
                          (BY SHRI ASHOK KUMAR GUPTA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                S E C R E T A R Y AGRICULTURE DEPARTMENT
                                M AN TR ALAYA VALLABH BHAWAN DISTRICT
                                BHOPAL (MADHYA PRADESH)

                          2.    DIRECTOR    FARMER      WELFARE   AND
                                AGRICULTURE DEPARTMENT BHOPAL DISTRICT
                                BHOPAL (MADHYA PRADESH)

                          3.    DY DIRECTOR       FARMER  WELFARE AND
                                AGRICULTURE       DEPARTMENT   DISTRICT
                                K H A N D WA DISTRICT KHANDWA (MADHYA
                                PRADESH)

                          4.    JOINT DIRECTOR OF TREASURY AND ACCOUNTS,
                                INDORE DISTRICT INDORE (MADHYA PRADESH)
Signature Not Verified
Signed by: LORETTA RAJ
Signing time: 5/22/2024
11:23:10 AM
                                                             2

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

                          6.    THE      PRINCIPAL      SECRETARY FINANCE
                                D E P A R T M E N T , MANTRALAYA  VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          7.    DISTRICT   PENSION  OFFICER,  KHANDWA
                                DISTRICT KHANDWA (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
                          LR