Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Smt. Stella Masih vs The State Of Madhya Pradesh
2023 Latest Caselaw 14277 MP

Citation : 2023 Latest Caselaw 14277 MP
Judgement Date : 29 August, 2023

Madhya Pradesh High Court
Smt. Stella Masih 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. 21353 of 2023

BETWEEN:-
SMT. STELLA MASIH W/O SHRI NEEL KAMAL MASIH,
AGED ABOUT 70 YEARS, OCCUPATION: RETIRED
NURSING SISTER R/O CIVIL WARD, NEAR K.N.
COLLEGE, DAMOH (MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI SHOBHITADITYA - ADVOCATE)

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

2.    THE CHIEF MEDICAL AND HEALTH OFFICER,
      DISTRICT GOVERNMENT HOSPITAL DISTRICT
      DAMOH (MADHYA PRADESH)

3.    THE DISTRICT TREASURY AND PENSION
      OFFICER, DAM OH DISTRICT DAMOH (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




               SM



Digitally signed by
SANTOSH MASSEY
Date: 2023.09.01
10:18:59 +05'30'
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter