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Ashok Kumar Khare vs Addtional Chief Secretary
2023 Latest Caselaw 12828 MP

Citation : 2023 Latest Caselaw 12828 MP
Judgement Date : 8 August, 2023

Madhya Pradesh High Court
Ashok Kumar Khare vs Addtional Chief Secretary on 8 August, 2023
Author: Chief Justice
                                                    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. 19233 of 2023

                         BETWEEN:-
                         ASHOK KUMAR KHARE S/O LATE SHRI KALAKA
                         PRASAD, AGED ABOUT 73 YEARS, OCCUPATION:
                         RETIRED GOVT EMPLOYEE R/O WARDNO 34 DURGA
                         NAGAR GALI NO 5 DISTRICT VIDISHA (MADHYA
                         PRADESH)

                                                                           .....PETITIONER
                         (BY SHRI ANSHUL TIWARI - ADVOCATE)

                         AND
                         1.    ADDITIONAL CHIEF SECRETARY DEPARTMENT
                               OF FOREST SATPURA BHAWAN ARERA HILLS
                               BHOPAL (MADHYA PRADESH)

                         2.    STATE   OF    MADHYA    PRADESH THROUGH
                               PRINCIPAL SECRETARY DEPARTMENT OF
                               FINANCE M.P. BHOPAL (MADHYA PRADESH)

                         3.    STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL      SECRETARY      GENERAL
                               ADMINISTRATION     DEPARTMENT VALLABH
                               BHAWAN BHOPAL (MADHYA PRADESH)

                         4.    STATE   OF   MADHYA   PRADESH THROUGH
                               PRINCIPAL SECRETARY FOREST DEPARTMENT
                               VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                         5.    DIVISIONAL FOREST OFFICER (PRODUCTION)
                               DISTRICT RAISEN (MADHYA PRADESH)

                         6.    DISTRICT PENSION OFFICER RAISEN DISTRICT
                               RAISEN (MADHYA PRADESH)
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 8/9/2023
12:50:44 PM
                                                            2
                                                                                    .....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 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
 

 
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