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Pradeep Kumar Mishra vs The State Of Madhya Pradesh
2023 Latest Caselaw 14196 MP

Citation : 2023 Latest Caselaw 14196 MP
Judgement Date : 29 August, 2023

Madhya Pradesh High Court
Pradeep Kumar Mishra vs The State Of Madhya Pradesh on 29 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 29 th OF AUGUST, 2023
                                          WRIT PETITION No. 21730 of 2023

                           BETWEEN:-
                           PRADEEP KUMAR MISHRA, S/O SHRI OMKAR PRASAD
                           MISHRA, AGED ABOUT 66 YEARS, OCCUPATION:
                           RETIRED EMPLOYEE, R/O QUARTER NO.3, WARD NO.7,
                           SBI COLONY, JABALPUR (MADHYA PRADESH)

                                                                            .....PETITIONER
                           (BY SHRI ASHISH VISHWAKARMA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY TRIBAL WELFARE
                                 DEPARTMENT    (EDUCATION),  MANTRALAYA
                                 VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    THE STATE OF M.P. THROUGH ITS PRINCIPAL
                                 SECRETARY SCHOOL EDUCATION DEPARTMENT,
                                 VALLABH    BHAWAN,   BHOPAL    (MADHYA
                                 PRADESH)

                           3.    THE ASSISTANT    COMMISSIONER TRIBAL
                                 WELFARE DEPARTMENT MANDLA MANDLA
                                 (MADHYA PRADESH)

                           4.    THE   DIVISIONAL   COMMISSIONER TRIBAL
                                 WELFARE    DEPARTMENT MANDLA (MADHYA
                                 PRADESH)

                           5.    THE BLOCK EDUCATION      OFFICER MANDLA
                                 (MADHYA PRADESH)

                           6.    THE DISTRICT TREASURY OFFICER DISTRICT
                                 MANDLA (MADHYA PRADESH)
Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 01-09-2023
10:32:42
                                                              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 and 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
                           psm




Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 01-09-2023
10:32:42
 

 
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