Dhanudas Bharti vs The State Of Madhya Pradesh
2023 Latest Caselaw 12822 MP

                                                         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 8 th OF AUGUST, 2023
                                           WRIT PETITION No. 18646 of 2023

                         BETWEEN:-
                         DHANUDAS BHARTI S/O SHRI H.R. BHARTI, AGED
                         ABOUT 74 YEARS, OCCUPATION: RETD. FOREST
                         RANGER SOUTH TERRITORIAL FOREST DIVISION
                         BALAGHAT (MP)

                                                                                     .....PETITIONER
                         (BY SHRI SHARAD VERMA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               PRINCIPAL SECRETARY SKILL DEVELOPMENT
                               DEPARTMENT       VALLABH       BHAWAN
                               MANTRALAYA, BHOPAL (MP)

                         2.    DIRECTOR SKILL DEVELOPMENT DIRECOTRATE
                               NARMADA     MARG     RAMPUR   CHOURAHA
                               DISTRICT JABALPUR (MP)

                                                                                  .....RESPONDENTS
                         (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                               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

Signature Not Verified Signed by: MANVENDRA SINGH PARIHAR Signing time: 8/9/2023 12:50:44 PM

Transmission Company Limited and another vs. S.R. Ramchandran & 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
                         MSP




Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 8/9/2023
12:50:44 PM