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Ravindra Singh Sisodiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 13371 MP

Citation : 2023 Latest Caselaw 13371 MP
Judgement Date : 17 August, 2023

Madhya Pradesh High Court
Ravindra Singh Sisodiya vs The State Of Madhya Pradesh on 17 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 17 th OF AUGUST, 2023
                                          WRIT PETITION No. 20425 of 2023

                           BETWEEN:-
                           RAVINDRA SINGH SISODIYA S/O LATE SHRI NAKUL
                           SISODIYA, AGED ABOUT 63 YEARS, OCCUPATION:
                           RETIRED ASSISTANT ENGINEER RURAL ENGINEERING
                           SERVICE MANDLA DIVISION MANDLA R/O H.I.G. 05
                           HOUSING    BOARD    COLONY    SAMTA   NAGAR
                           BARAPATHAR DISTT. SEONI (MADHYA PRADESH)

                                                                             .....PETITIONER
                           (BY SHRI ANURAG DUBEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE   SECRETARY   RURAL   ENGINEERING
                                 SERVICES   PANCHAYAT    AND      RURAL
                                 DEVELOPMENT     DEPARTMENT     VALLABH
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    ENGINEER IN CHIEF RURAL ENGINEERING
                                 SERVICES DEPARTMENT B-WING 2ND FLOOR
                                 VINDHYACHAL BHAWAN BHOPAL (MADHYA
                                 PRADESH)

                           3.    DEVELOPMENT COMMISSIONER PANCHAYAT
                                 AND RURAL DEVELOPMENT DEPARTMENT
                                 VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                           4.    EXECUTIVE ENGINEER RURAL ENGINEERING
                                 SERVICE    PANCHAYAT    AND    RURAL
                                 DEVELOPMENT        DEPARTMENT DISTRICT
                                 MANDLA (MADHYA PRADESH)

                                                                           .....RESPONDENTS
Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 8/21/2023
10:25:38 AM
                                                         2
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                                    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
                           vibha




Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 8/21/2023
10:25:38 AM
 

 
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