Ramcharan Panedy vs The State Of Madhya Pradesh
2023 Latest Caselaw 14203 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 29 th OF AUGUST, 2023
                                            WRIT PETITION No. 21476 of 2023

                          BETWEEN:-
                          RAMCHARAN PANEDY S/O RAMADHAR PANDEY, AGED
                          ABOUT 75 YEARS, OCCUPATION: RETIRED UDT R/O
                          NARMADA      BASTI MAIHAR ROAD AMARPATAN
                          DISTRICT SATNA (MP)

                                                                                      .....PETITIONER
                          (BY SHRI R.P. DUBEY -ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROGH
                                PRINCIPAL SECRETARY FINANCE DEPARTMENT
                                R/O VALLABH BHAWAN BHOPAL (MP)

                          2.    DISTRICT     EDUCATION          OFFICER, SATNA
                                DISTRICT SATNA (MP)

                          3.    DISTRICT TREASURY AND PENSION OFFICER
                                SATNA DISTRICT SATNA (MP)

                                                                                   .....RESPONDENTS
                          (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 Signature Not Verified Signed by: MANVENDRA SINGH PARIHAR Signing time: 8/31/2023 12:47:23 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: 8/31/2023
12:47:23 PM