Madhya Pradesh High Court
Vikarmaditya Mishra vs The State Of Madhya Pradesh on 23 January, 2024
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK AGARWAL
ON THE 23 rd OF JANUARY, 2024
WRIT PETITION No. 32098 of 2023
BETWEEN:-
VIKARMADITYA MISHRA S/O INDRAMANI PRASAD
MISHRA, AGED ABOUT 67 YEARS, OCCUPATION:
RETIRED LAB TECHNICIAN VETERNARY SERVICES R/O
BANGANGA COLONY NEAR KALI MANDIR WARD NO.
17 SHAHDOL DISTRICT SHAHDOL (MADHYA PRADESH)
.....PETITIONER
(BY SHRI RAM SHANKER KHARE - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
THE PRINCIPAL SECRETARY DEPARTMENT
VETERNARY SERVICES VALLABH BHAWAN,
BHOPAL (MADHYA PRADESH)
2. THE DIRECTOR DEPARTMENT OF VETERNARY
S ERVICES DIRECTORATE BHOPAL (MADHYA
PRADESH)
3. THE JOINT DIRECTOR ACCOUNTS AND PENSION
DIVISIONAL OFFICE REWA (MADHYA PRADESH)
4. THE DISTRICT TREASURY OFFICER REWA
DISTRICT REWA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI MOHAN SAUSARKAR - GOVERNMENT ADVOCATE)
This petition coming on for admission this day, th e court passed the
following:
ORDER
Learned counsel for the petitioner submits that petitioner's case is squarely covered with the order passed by this Court dated 5th April, 2023 Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 24-01-2024 13:08:20 2 passed in W.P. No. 7691/2017 Arjun Prasad Dwivedi Vs. State of M.P. and others. It is submitted that the said order shall apply to the facts of the present case also.
This submission is not opposed by Shri Mohan Sausarkar, learned Government Advocate.
Accordingly, this petition is disposed of in the same terms and it is directed that order passed by this court in Arjun Prasad Dwivedi (supra), shall apply mutatis mutandis to the facts of the present case also.
In above terms, the petition is disposed of.
(VIVEK AGARWAL) JUDGE vy Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 24-01-2024 13:08:20