Dahal Singh Tekam vs The State Of Madhya Pradesh
2023 Latest Caselaw 14211 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. 21526 of 2023

                          BETWEEN:-
                          DAHAL SINGH TEKAM S/O SHRI RAMAL SINGH
                          TEKAM, AGED ABOUT 64 YEARS, OCCUPATION:
                          RETIRED EMPLOYEE C/O HEM SINGH MARAVI BEHIND
                          OF SANYAL SCHOOL WARD NO. 9 ANAND COLONY
                          CHOONA BHATTA DISTRICT MANDLA (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
                                MANTRALAYA VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

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

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

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

Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 8/31/2023
12:47:23 PM
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                          6.     THE DISTRICT TREASURY OFFICER DISTRICT
                                 MANDLA (MADHYA PRADESH)

                                                                                     .....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 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