Yashwant Rao Khobragade vs The State Of Madhya Pradesh
2023 Latest Caselaw 20303 MP

Madhya Pradesh High Court

Yashwant Rao Khobragade 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. 28131 of 2023

BETWEEN:-
YASHWANT RAO KHOBRAGADE S/O LATE GOVIND RAO
KHOBRAGADE, AGED ABOUT 63 YEARS, OCCUPATION:
R ETIR ED ASSISTANT TEACHER FROM THE GOVT
PRIMARY SCHOOL SALEPANI BLOCK BIJA DANDI
DISTRICT MANDLA R/O HOUSE NO 89/1 SARDAR PATEL
WARD NO 15 SURENDRA THAKUR KA BADA LALLIPUR
CHOUARHA BINJHI DISTRICT MANDLA (MADHYA
PRADESH)

                                                  .....PETITIONER
(BY SHRI A.K. SINGH - ADVOCATE)

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

2.    THE STATE OF MADHYA PRADESH THROUGH ITS
      COMMISSIONER        TRIBAL     WELFARE
      DEPARTMENT 2 ND FLORE SATPUDA BHAWAN
      BHOPAL (MADHYA PRADESH)

3.    ASSISTANT COMMISSIONER TRIBAL WELFARE
      DEPARTMENT NEAR COLLECTORATE BUILDING
      MANDLA    DISTRICT  MANDLA    (MADHYA
      PRADESH)

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

5.    DISTRICT PENSION OFFICER MANDLA DISTRICT
      MANDLA (MADHYA PRADESH)
                                       2

   6.      DISTRICT    TREASURY    OFFICER MANDLA
           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