Dr Ashok Tiwari vs The State Of Madhya Pradesh
2023 Latest Caselaw 21086 MP

Madhya Pradesh High Court

Dr Ashok Tiwari 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. 30142 of 2023

                           BETWEEN:-
                           DR ASHOK TIWARI, S/O SHRI NAGESHWAR PRASAD
                           TIWARI, AGED ABOUT 67 YEARS, OCCUPATION:
                           RETIRED AYURVED MEDICAL OFFICER, R/O VILLAGE
                           AND POST GARH, DISTRICT REWA (MADHYA
                           PRADESH)

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

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

                           2.    THE PRINCIPAL SECRETARY DEPARTMENT OF
                                 FINANCE VALLABH BHAVAN, BHOPAL (MADHYA
                                 PRADESH)

                           3.    THE COMMISSIONER / DIRECTOR DIRECTORATE
                                 OF AYUSH GROUND FLOOR D WING SATPURA
                                 BHAWAN, BHOPAL 462004 (MADHYA PRADESH)

                           4.    THE JOINT DIRECTOR,    TREASURY AND
                                 ACCOUNTS, REWA DIVISION DISTRICT REWA
                                 (MADHYA PRADESH)

                           5.    THE DISTRICT AYUSH OFFICER REWA DISTRICT
                                 REWA (MADHYA PRADESH)

                           6.    THE DISTRICT PENSION OFFICER      REWA
                                 DISTRICT REWA (MADHYA PRADESH)

Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 12/13/2023
6:02:37 PM
                                                              2
                                                                                      .....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