Ravindra Kumar Kushwaha vs The State Of Madhya Pradesh
2023 Latest Caselaw 14246 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. 21694 of 2023

                           BETWEEN:-
                           RAVINDRA KUMAR KUSHWAHA, S/O SHRI SHYAM
                           SUNDER KUSHWAHA, AGED ABOUT 64 YEARS,
                           OCCUPATION: RETIRED EMPLOYEE 253/2 INFRONT OF
                           FOREST NAKA KATRA 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 MANDLA,
                                 MANDLA (MADHYA PRADESH)

                           3.    THE BLOCK EDUCATION OFFICER CHOLA
                                 MANDLAM GENERAL INSURANCE CO.LTD.
                                 MANDLA (MADHYA PRADESH)

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

                           5.    THE DISTRICT PENSION OFFICER MANDLA,
                                 DISTRICT MANDLA (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: PREM SHANKAR
MISHRA
Signing time: 01-09-2023
10:32:42
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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 and 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
                           psm




Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 01-09-2023
10:32:42