Sudesh Kumar Rajput vs The State Of Madhya Pradesh
2024 Latest Caselaw 16259 MP

Madhya Pradesh High Court

Sudesh Kumar Rajput vs The State Of Madhya Pradesh on 30 May, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                          1
                           IN     THE     HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                ON THE 30 th OF MAY, 2024
                                            WRIT PETITION No. 14319 of 2024

                          BETWEEN:-
                          SUDESH KUMAR RAJPUT S/O DORI LAL RAJPUT, AGED
                          ABOUT 65 YEARS, OCCUPATION: RETIRED HEAD
                          CONSTABLE POLICE 447, WEST GHAMAPUR, SHEETLA
                          MAI WARD, JABALPUR (MADHYA PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI ASEEM KUMAR DIXIT)

                          AND
                          1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                SECRETARY MANTRALAYA, VALLABH BHAWAN,
                                BHOPAL (MADHYA PRADESH)

                          2.    SUPERINTENDENT   OF   POLICE          JABALPUR
                                JABALPUR (MADHYA PRADESH)

                          3.    DIVISIONAL PENSION OFFICER JABALPUR
                                DIVISIONAL/DISTRICT   PENSION OFFICE
                                JABALPUR (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI PRADEEP GUPTA - GOVT. ADVOCATE )

                                T h is petition coming on for orders this day, t h e cou rt 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.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra