Jay Singh Dhurvey vs The State Of Madhya Pradesh
2024 Latest Caselaw 16446 MP

Madhya Pradesh High Court

Jay Singh Dhurvey vs The State Of Madhya Pradesh on 31 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 31 st OF MAY, 2024
                                          WRIT PETITION No. 15313 of 2024

                          BETWEEN:-
                          JAY SINGH DHURVEY S/O SHRI CHAIT SINGH
                          DHURVEY, AGED ABOUT 64 YEARS, OCCUPATION: RTD
                          ACCOUNTANT IN THE OFFICE OF DISTRICT EXCISE
                          OFFICER BETUL EXCISE DEPARTMENT R/O COMPANY
                          GARDEN TIKARI BETUL DISTRICT BETUL (MADHYA
                          PRADESH)

                                                                             .....PETITIONER
                          (BY SHRI MANOJ KUMAR MISHRA - ADVOCATE)

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

                          2.    THE STATE OF MP THROUGH THE SECRETARY
                                FINANCE   DEPARTMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          3.    THE   EXCISE   COMMISSIONER MP JOINT
                                REVENUE BUILDING 4TH FLOOR NEEDAM ROAD
                                CHANDRAVADINI NAKA DISTRICT (MADHYA
                                PRADESH)

                          4.    THE    DISTRICTT   EXCISE  OFFICER BETUL
                                DISTRICT BETUL (MADHYA PRADESH)

                          5.    THE JOINT DIRECTOR TREASURY ACCOUNT AND
                                PENSION NARMADAPURAM DIVISION (MADHYA
                                PRADESH)

                          6.    THE DISTRICT TREASURY OFFICER / DISTRICT
                                PENSION   OFFICER B E T U L DISTRICT BETUL
                                (MADHYA PRADESH)


Signature Not Verified
Signed by: DEEPA MISHRA
Signing time: 6/1/2024
12:21:09 PM
                                                              2
                                                                                        .....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.

Respondents are directed to consider the claim of petitioner within a period of five months from the date of receipt of certified copy of this order.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra