Dhanraj Thakre vs State Of Madhya Pradesh
2023 Latest Caselaw 21083 MP

Madhya Pradesh High Court

Dhanraj Thakre vs 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. 30269 of 2023

                           BETWEEN:-
                           1.    DHANRAJ THAKRE, S/O LATE SHRI MAHADEO
                                 THAKRE, AGED ABOUT 63 YEARS, OCCUPATION:
                                 RETIRED MPW HEALTH DEPARTMENT OFFICER
                                 OF CHIEF MEDICAL AND HEALTH OFFICER
                                 CHHINDWARA DISTRICT CHHINDWARA R/O
                                 AJANKAR COLONY WARD NO 18 SOUSAR
                                 DISTRICT CHHINDWARA (MADHYA PRADESH)

                           2.    SHRAWAN SANESAR S/O LATE SHRI RAMAJI
                                 SANESAR, AGED ABOUT 63 YEARS, RETIRED M.P.
                                 W. HEALTH DEPARTMENT OFFICE OF CHIEF
                                 MEDICAL AND HEALTH OFFICER, CHHINDWARA
                                 DISTRICT CHHINDWARA, R/O RAJEEV GANDHI
                                 WARD NO.14, MOKSHADAM ROAD SOUSAR
                                 DISTRICT CHHINDWARA (MADHYA PRADESH)

                           3.    ISHWARDAS BALKI S/O LATE SHRI SADASHIV
                                 BALKI, AGED ABOUT 68 YEARS, RETIRED N.M.A.
                                 HEALTH     DEPARTMENT, OFFICE OF CHIEF
                                 MEDICAL AND HEALTH OFFICER, CHHINDWARA
                                 DISTRICT CHHINDWARA R/O RAJEEV GANDHI,
                                 WARD NO.14 MOKSHADAM ROAD SOUSAR
                                 TAHSIL SOUSAR     DISTRICT   CHHINDWARA
                                 (MADHYA PRADESH)

                                                                              .....PETITIONERS
                           (BY SHRI SHAKTI KUMAR SONI - ADVOCATE)

                           AND
                           1.    S TATE OF MADHYA PRADESH THROUGH ITS
                                 SECRETARY HEALTH DEPARTMENT VALLABH
                                 BHAWAN MANTRALAYA BHOPAL (MADHYA
                                 PRADESH)
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 12/13/2023
6:02:37 PM
                                                              2
                           2.     CHIEF MEDICAL AND HEALTH OFFICER
                                  C H H I N D WA R A DISTRICT CHHINDWARA
                                  (MADHYA PRADESH)

                           3.     DISTRICT PENSION OFFICER CHHINDWARA
                                  DISTRICT CHHINDWARA (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