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Dr. Prakash Chandra Tiwari vs The State Of Madhya Pradesh
2023 Latest Caselaw 14241 MP

Citation : 2023 Latest Caselaw 14241 MP
Judgement Date : 29 August, 2023

Madhya Pradesh High Court
Dr. Prakash Chandra Tiwari 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. 21080 of 2023

                           BETWEEN:-
                           DR. PRAKASH CHANDRA TIWARI S/O SHRI R. P.
                           TIWARI, AGED ABOUT 73 YEARS, OCCUPATION: RETD.
                           CHIEF BLOCK MEDICAL OFFICER R/O C/O COL. N.C.
                           TIWARI H. NO. 123 KUNJI LAL DUBEY MARG NAPIER
                           TOWN JABALPUR M.P. (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI CHHABBI LAL PATEL - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 SECRETARY PUBLIC HEATH AND FAMILY
                                 WELFARE DEPARTMENT MANTRLAYA, VALLABH
                                 BHAWAN, BHOPAL (MADHYA PRADESH)

                           2.    COMMISSIONER PUBLIC HEALTH AND FAMILY
                                 WELFA R E MANTRALAYA VALLABH BHAVAN
                                 BHOPAL (MADHYA PRADESH)

                           3.    THE CHIEF MEDICAL AND HEALTH OFFICER,
                                 DISTRICT JABALPUR (MADHYA PRADESH)

                           4.    THE DISTRICT PENSION OFFICER CIVIL LINES
                                 JABALPUR (MADHYA PRADESH)

                           5.    DISTRICT   TREASURY  OFFICER   DISTRICT
                                 TREASURY JABALPUR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 01-09-2023
10:24:31
                                                              2
                           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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 01-09-2023
10:24:31
 

 
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