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Jitendra Kumar Sharma vs Madhya Pradesh Houseing And ...
2024 Latest Caselaw 15446 MP

Citation : 2024 Latest Caselaw 15446 MP
Judgement Date : 22 May, 2024

Madhya Pradesh High Court

Jitendra Kumar Sharma vs Madhya Pradesh Houseing And ... on 22 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 22 nd OF MAY, 2024
                                            WRIT PETITION No. 13672 of 2024

                          BETWEEN:-
                          JITENDRA KUMAR SHARMA S/O SHRI K.P. SHARMA,
                          AGED ABOUT 64 YEARS, OCCUPATION: RETIRED
                          PERSONAL ASSISTANT MIG 117 AYODHYA NAGAR J
                          SECTOR HUZUR BHOPAL DISTRICT BHOPAL (MADHYA
                          PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI ABHINAV SHRIVASTAVA - ADVOCATE)

                          AND
                          1.    MADHYA     PRADESH    HOUSING   AND
                                INFRASTRUCTURE   DEVELOPMENT  BOARD
                                THROUGH ITS COMMISSIONER PARYAVAS
                                BHAVAN MOTHER TERESA ROAD BHOPAL
                                (MADHYA PRADESH)

                          2.    CHIEF   ACCOUNTANTS     OFFICER, MADHYA
                                PRADESH HOUSING AND INFRASTRUCTURE
                                DEVELOPMENT     BOARD,   THROUGH     ITS
                                COMMISSIONER PARYAVAS BHAVAN, MOTHER
                                TERASA ROAD, BHOPAL (MADHYA PRADESH)

                          3.    THE STATE OF MADHYA PRADESH, THROUGH
                                PRINCIPAL     SECRETARY      (FINANCE),
                                GOVERNMENT OF MADHYA PRADESH VALLABH
                                BHAWAN, BHOPAL (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: PREMSHANKAR
MISHRA
Signing time: 5/24/2024
1:01:38 PM
                                                             2
                          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
                          psm









 
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