Parmanand Armo vs The State Of Madhya Pradesh
2023 Latest Caselaw 14209 MP

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                           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. 21565 of 2023

                          BETWEEN:-
                          PARMANAND ARMO S/O SHRI TEHSIL ARMO, AGED
                          ABOUT 68 YEARS, OCCUPATION: RETIRED EMPLOYEE
                          WARD NO. 8 KHIRAHANI RAM NAGAR NEAR
                          SANTOSHI MATA MANDIR DISTRICT MANDLA
                          (MADHYA PRADESH)

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

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

                          2.    THE DISTRICT EDUCATION OFFICER DISTRICT
                                MANDLA (MADHYA PRADESH)

                          3.    THE BLOCK EDUCATION OFFICER MANDLA
                                DISTRICT MANDLA (MADHYA PRADESH)

                          4.    THE DISTRICT TREASURY OFFICER, DISTRICT
                                MANDLA (MADHYA PRADESH)

                          5.    THE DISTRICT PENSIONER OFFICER DISTRICT
                                MANDLA (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 8/31/2023
12:47:23 PM
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                          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: 8/31/2023
12:47:23 PM