Hariom Pandey vs The State Of Madhya Pradesh
2024 Latest Caselaw 15453 MP

Madhya Pradesh High Court

Hariom Pandey vs The State Of Madhya Pradesh 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. 13473 of 2024

                          BETWEEN:-
                          HARIOM PANDEY S/O LATE SHRI CHOTELAL PANDEY,
                          AGED ABOUT 66 YEARS, OCCUPATION: RETIRED
                          EMPLOYEE PUBLIC HEALTH DEPARTMENT R/O
                          CHATURBHUJ GHAT PHARSH PARKOTA SAGAR
                          DISTRICT SAGAR (MADHYA PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE PRINCIPAL SECRETARY PUBLIC HEALTH
                                AND FAMILY WELFARE DEPARTMENT VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

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

                          3.    DISTRICT MALERIA OFFICER, SAGAR, DISTRICT
                                SAGAR (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - 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
                          psm