MUNNILAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Shri Dave, learned counsel for the respondent has raised a preliminary objection that the present writ petition is not maintainable at the Indore Bench of this High Court as the petitioner is aggrieved by the order dated 29.10.2011 passed by the District Pension Officer, Panna, therefore, petition ought to have been filed before the Principal Seat at Jabalpur which exercises the jurisdiction of district Panna.

(3.) In reply to the aforesaid objection, Ms.M.Ravindran, learned counsel for the petitioner has placed reliance over the judgment passed by the Apex Court in the case of Naval Kishore Sharma v. Union of India and others reported in (2014) 9 SCC 329; Om prakash Shrivastava v. Union of India and another reported in (2006) 6 SCC 207; K.P.Govil, Assistant professor, Agriculture College, Gwalior v. Jawaharlal Nehru Krishi Vishwavidyalaya, Jabalpur and another (Full Bench) and M/s Cadbury India Ltd., Malanpur District Bhind & Ors. v. State of M.P and Another reported in 2007 (III) MPJR 195 and submitted that Indore Bench is also having jurisdiction because the petitioner after retirement is residing with his son at Indore.