Rampal Singh Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 21096 MP

Madhya Pradesh High Court

Rampal Singh Yadav 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. 29368 of 2023

                           BETWEEN:-
                           RAMPAL SINGH YADAV, S/O LATE SHRI BETAL YADAV,
                           AGED ABOUT 66 YEARS, OCCUPATION: RETIRED
                           GOVERNMENT EMPLOYEE R/O WARD NO. 5, GRAM
                           NORA, POST THONA NORA, DISTRICT NIWARI
                           (MADHYA PRADESH)

                                                                              .....PETITIONER
                           (BY SHRI SACHIN JAIN - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE PRINCIPAL SECRETARY/CHIEF SECRETARY
                                 DEPARTMENT OF ANIMAL HUSBANDRY AND
                                 DAIRYING KAMDHENU BHAWAN VAISHALI
                                 NAGAR KOTRA SULTANABAD BHOPAL (MADHYA
                                 PRADESH)

                           2.    THE DIRECTORATE OF ANIMAL HUSBANDRY
                                 AND DAIRYING BHOPAL KAMDHENU BHAWAN
                                 VAISHALI NAGAR KOTRA SULTANABAD BHOPAL
                                 (MADHYA PRADESH)

                           3.    THE COLLECTOR N I WAR I DISTRICT NIWARI
                                 (MADHYA PRADESH)

                           4.    THE DEPUTY DIRECTOR VETERINARY SERVICES
                                 TIKAMGARH (MADHYA PRADESH)

                           5.    DISTRICT    PENSION  OFFICER TIKAMGARH
                                 DISTRICT TIKAMGARH (MADHYA PRADESH)

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