Smt Milkan Choudhary vs The State Of Madhya Pradesh
2023 Latest Caselaw 20235 MP

Madhya Pradesh High Court

Smt Milkan Choudhary 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. 29444 of 2023

                          BETWEEN:-
                          SMT MILKAN CHOUDHARY W/O SHRI BALKISAN
                          CHOUDHARY, AGED ABOUT 72 YEARS, OCCUPATION:
                          RETIRED PRINCIPAL R/O WARD NO.6 COMPOUNDER
                          TOLA BAIHAR DISTRICT BALAGHAT (MADHYA
                          PRADESH)

                                                                                  .....PETITIONER
                          (BY SHRI AMIT KUMAR CHATURVEDI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                TRIBAL AFFAIRS VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          2.    THE PRINCIPAL SECRETARY, DEPARTMENT OF
                                FINANCE VALLABH BHAVAN, BHOPAL (MADHYA
                                PRADESH)

                          3.    THE   COMMISSIONER,         TRIBAL    AFFAIRS
                                D EPARTM EN T SATPURA       BHAWAN,   BHOPAL
                                (MADHYA PRADESH)

                          4.    THE ASSISTANT COMMISSIONER,  TRIBAL
                                AFFAIRS DEPARTMENT BALAGHAT DISTRICT
                                BALAGHAT (MADHYA PRADESH)

                          5.    THE DISTRICT PENSION OFFICER, BALAGHAT
                                DISTRICT BALAGHAT (MADHYA PRADESH)

                                                                                .....RESPONDENTS
                          (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 12/4/2023
6:07:06 PM
                                                            2
                                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