Ayodhya Prasad Pandey vs The State Of Madhya Pradesh
2023 Latest Caselaw 14214 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. 22055 of 2023

                           BETWEEN:-
                           AYODHYA PRASAD PANDEY S/O SHRI DOULATRAM
                           PANDEY, AGED ABOUT 73 YEARS, OCCUPATION:
                           RETIRED EMPLOYEE VILLAGE KHIRHANI POST RAM
                           NAGAR 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
                                 VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

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

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

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

                           6.    THE DISTRICT TREASURY OFFICER DISTRICT
                                 MANDLA MANDLA (MADHYA PRADESH)

Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 8/31/2023
12:06:38 PM
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                                                                                        .....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 & 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: 8/31/2023
12:06:38 PM