Anil Kumar Vishwakarma vs The State Of Madhya Pradesh
2023 Latest Caselaw 20236 MP

Madhya Pradesh High Court

Anil Kumar Vishwakarma 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. 29440 of 2023

                          BETWEEN:-
                          ANIL KUMAR VISHWAKARMA S/O LATE SHRI SONU
                          LAL VISHWAKARAMA, AGED ABOUT 67 YEARS,
                          OCCUPATION: PENSIONER. (RETIRED ASSISTANT
                          GRADE II) R/O H.NO, 1793/2A PHOOLWADI ANAND KUNJ
                          RANIDURGAWATI       WARD      JABALPUR  (MADHYA
                          PRADESH)

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

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

                          2.    T H E S TATE O F MADHYA PRADESH THROUGH
                                FINANCE      DEPARTMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

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

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

                          5.    DISTRICT PENSION OFFICE DISTRICT MANDLA
                                (MADHYA PRADESH)

                          6.    DISTRICT AAYUSH OFFICE DISTRICT MANDLA
                                (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