Smt.Chandra Prabha Santoshi vs The State Of Madhya Pradesh
2023 Latest Caselaw 20228 MP

Madhya Pradesh High Court

Smt.Chandra Prabha Santoshi vs The State Of Madhya Pradesh on 1 December, 2023

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                     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 1 st OF DECEMBER, 2023
                                         WRIT PETITION No. 29566 of 2023

                          BETWEEN:-
                          SMT. CHANDRA PRABHA SANTOSHI W/O LATE SHRI
                          BASANT SANTOSHI, AGED ABOUT 68 YEARS,
                          OCCUPATION: PENSIONER. (RETIRED ACCOUNTANT)
                          R/O H.NO. 720 BHANTALIYA WARD BADI KHERMAI
                          JABALPUR (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI SACHIN PANDEY - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY PUBLIC HEALTH AND
                                FAMILY WELFARE DEPARTMENT R/O MINISTRY
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    THE STATE OF MADHYA PRADESH FINANCE
                                DEPARTMENT THROUGH ITS SECRETARY OF THE
                                FINANCE   DEPARTMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          3.    JOINT DIRECTOR, TREASURY AND ACCOUNTS
                                CIVIL LINE JABALPUR (MADHYA PRADESH)

                          4.    DISTRICT   PENSION   OFFICER,  JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

                          5.    THE CHIEF MEDICAL AND HEALTH OFFICER
                                PUBLIC HEALTH AND FAMILY WELFARE
                                DEPARTM ENT DISTRICT JABALPUR (MADHYA
                                PRADESH)

                                                                          .....RESPONDENTS
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 12/4/2023
6:07:06 PM
                                                         2
                          (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
                          VV