Vakil Kumar Kurmi vs The State Of Madhya Pradesh
2023 Latest Caselaw 21069 MP

Madhya Pradesh High Court

Vakil Kumar Kurmi vs The State Of Madhya Pradesh on 12 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 12 th OF DECEMBER, 2023
                                             WRIT PETITION No. 30209 of 2023

                           BETWEEN:-
                           VAKIL KUMAR KURMI, S/O ROOP LAL KURMI, AGED
                           ABOUT 65 YEARS, OCCUPATION: RETIRED EMPLOYEE,
                           R/O WARD NO.71, KUNGWA, JABALPUR (MADHYA
                           PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI MANHAR DIXIT - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY DEPARTMENT OF
                                 HEALTH SATPURA BHAWAN BHOPAL (MADHYA
                                 PRADESH)

                           2.    DEPARTMENT OF FINANCE, VALLABH BHAWAN
                                 BHOPAL (MADHYA PRADESH)

                           3.    DIRECTOR STATE EMPLOYEES INSURANCE
                                 SERVICES   OFFICE NANDA NAGAR INDORE
                                 (MADHYA PRADESH)

                           4.    DISTRICT PENSION OFFICER, DISTRICT PENSION
                                 O F F I C E JABALPUR  DISTRICT   JABALPUR
                                 (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:
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 12/13/2023
6:02:37 PM
                                                              2
                                                              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