Ayodhya Prasad Thakur vs The State Of Madhya Pradesh
2023 Latest Caselaw 20284 MP

Madhya Pradesh High Court

Ayodhya Prasad Thakur 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. 27561 of 2023

BETWEEN:-
AYODHYA PRASAD THAKUR S/O SHRI DOULATRAM
THAKUR, AGED ABOUT 73 YEARS, OCCUPATION:
RETIRED EMPLOYEE R/O VILLAGE KHIRHANI POST
RAM NAGAR DSITRICT MANDLA (MADHYA PRADESH)

                                                  .....PETITIONER
(BY SHRI B.K. VATRE - ADVOCATE)

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

2.    THE STATE OF M.P. THROUGH ITS PRINCIPAL
      SECRETARY SCHOOL EDUCATION DEPARTMENT
      MANTRALAYA VALLABH BHAWAN BHOPAL
      (MADHYA PRADESH)

3.    THE DISTRICT EDUCATION OFFICER DISTRICT
      MANDLA (MADHYA PRADESH)

4.    THE BLOCK EDUCATION OFFICER MANDLA
      DISTRICT MANDLA (MADHYA PRADESH)

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

6.    THE   DIVISIONAL   COMMISSIONER TRIBAL
      WELFARE DEPARTMENT JABALPUR DIVISION
      JABALPUR (MADHYA PRADESH)
                                 2
   7.      THE DISTRICT PENSIONER OFFICER 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
   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
   MSP