Nand Lal Singar vs The State Of Madhya Pradesh
2023 Latest Caselaw 20909 MP

Madhya Pradesh High Court

Nand Lal Singar vs The State Of Madhya Pradesh on 11 December, 2023

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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                            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 11 th OF DECEMBER, 2023
                                            WRIT PETITION No. 30239 of 2023

                           BETWEEN:-
                           NAND LAL SINGAR, S/O SHRI GANGA RAM SINGAR,
                           AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                           JUNIOR ACCOUNT OFFICER/ AUDITOR,, R/O MIG FIRST,
                           83, DINDAYAL PURAM, DHAR, DISTRICTH DHAR
                           (MADHYA PRADESH)

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

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

                           2.    THE PRINCIPAL SECRETARY DEPARTMENT OF
                                 TRIBAL AFFAIRS VALLABH BHAWAN, BHOPAL
                                 (MADHYA PRADESH)

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

                           4.    THE     JOINT     DIRECTOR   TREASURY AND
                                 A C C O U N T S INDORE   DIVISION   DISTRICT
                                 (MADHYA PRADESH)

                           5.    THE DIVISIONAL DEPUTY COMMISSIONER
                                 SCHEDULE CASTE AND SCHEDULE TRIBES
                                 DEPARTMENT     INDORE DIVISION INDORE
                                 (MADHYA PRADESH)

Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 12/12/2023
3:34:51 PM
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                           6.     THE DIVISIONAL PENSION OFFICER INDORE
                                  DISTRICT INDROE (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                                  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 and 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
                           psm