Dr. Brahma Swaroop Ohri vs The State Of Madhya Pradesh
2023 Latest Caselaw 21104 MP

Madhya Pradesh High Court

Dr. Brahma Swaroop Ohri 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. 28770 of 2023

                           BETWEEN:-
                           DR. BRAHMA SWAROOP OHRI S/O LATE H.K. OHRI,
                           AGED ABOUT 73 YEARS, OCCUPATION: RETIRED
                           ADDITIONAL DIRECTOR, HEALTH SERVICES R/O 35,
                           STAR HOMES, ROHIT NAGAR, PHASE 2, NEAR
                           MAHINDRA TOWNSHIP BAWADIA KALAN, E-8
                           EXTENSION, BHOPAL (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI BHAVIL PANDEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 ADDITIONAL CHIEF SECRETARY DIRECTORATE
                                 OF HEALTH SERVICES, GOVERNMENT OF
                                 MADHYA    PRADESH,   VALLABH   BHAWAN,
                                 MANTRALAYA, BHOPAL (MADHYA PRADESH)

                           2.    THROUGH   PRINCIPAL SECRETARY FINANCE
                                 D EPARTM EN T GOVERNMENT OF MADHYA
                                 PRADESH VALLABH BHAWAN MANTRALAYA
                                 BHOPAL (MADHYA PRADESH)

                           3.    COMMISSIONER HEALTH DIRECTORATE OF
                                 HEALTH SERVICES BHOPAL (MADHYA PRADESH)

                           4.    DIVISIONAL   PENSION           OFFICER BHOPAL
                                 (MADHYA PRADESH)

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

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 12/13/2023
1:19:43 PM
                                                             2
                           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
                           C