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Subhash Chandra Acharya vs The State Of Madhya Pradesh
2023 Latest Caselaw 12830 MP

Citation : 2023 Latest Caselaw 12830 MP
Judgement Date : 8 August, 2023

Madhya Pradesh High Court
Subhash Chandra Acharya vs The State Of Madhya Pradesh 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. 19238 of 2023

                         BETWEEN:-
                         SUBHASH CHANDRA ACHARYA S/O LATE SHIR
                         DAYASHANKAR ACHARYA, AGED ABOUT 67 YEARS,
                         OCCUPATION: RETIRED ASSISTATN GRADE II R/O 77
                         JAIN NAGAR PHASE 2 LALGHATI HUZUR DISTRICT
                         BHOPAL (MADHYA PRADESH)

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

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               PRINCIPAL  SECREARY   DEPARTMENT OF
                               FINANCE BHOPAL (MADHYA PRADESH)

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

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

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

                         5.    PRINCIPAL CHIEF CONSERVATOR OF FOREST
                               BHOPAL SATPURA BHAWAN BHOPAL (MADHYA
                               PRADESH)

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

                                                                                    .....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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