Ram Singh Marko vs The State Of Madhya Pradesh
2023 Latest Caselaw 20301 MP

Madhya Pradesh High Court

Ram Singh Marko 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. 28466 of 2023

BETWEEN:-
RAM SINGH MARKO S/O DAYALI SINGH MARKO, AGED
ABOUT 64 YEARS, OCCUPATION: RETIRED GOVT.
EMPLOYEE R/O H. NO. 289, WARD NO. 11, B.T.I.
COLONY, BARELA PURVA, BARELA, JABALPUR
(MADHYA PRADESH)

                                                   .....PETITIONER
(BY SHRI ASHISH VISHWAKARMA - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      CHIEF SECRETARY PANCHAYAT AVAM GRAMIN
      VIKAS VIBHAG DISTRICT BHOPAL (MADHYA
      PRADESH)

2.    THE STATE OF M.P. THROUGH PRINCIPAL
      SECRETARY DEPARTMENT OF FINANCE BHOPAL
      (MADHYA PRADESH)

3.    DIVISIONAL COMMISSIONER PANCHAYAT AVAM
      GRAMIN VIKAS VIBHAG BHOPAL (MADHYA
      PRADESH)

4.    THE  CHIEF   EXECUTIVE  OFFICER JANPAD
      PANCHAYAT BEEJADANDHI DISTRICT MANDLA
      (MADHYA PRADESH)

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

                                                 .....RESPONDENTS
(BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)
                                       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
MSP






Date: 2023.12.04 17:29:19 +05'30'