Surendra Kumar Koshta vs The State Of Madhya Pradesh
2023 Latest Caselaw 12012 MP

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                           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 31 st OF JULY, 2023
                                                  WRIT PETITION No. 20305 of 2021

                                BETWEEN:-
                                SURENDRA KUMAR KOSHTA, S/O SHRI PRAHALAD
                                KUMAR    KOSHTA,   AGED   ABOUT   65   YEARS,
                                OCCUPATION: RETD. HIGHER GRADE CLERK,
                                DISTRICT COURT, JABALPUR, R/O H.NO. 375, NEAR
                                BAWALI, GARHA, JABALPUR (MADHYA PRADESH)

                                                                                            .....PETITIONER
                                (BY SHRI S.K. BAKSHI - ADVOCATE)

                                AND
                                1.    THE STATE OF MADHYA PRADESH, THROUGH
                                      THE PRINCIPAL SECRETARY,     LAW AND
                                      LEGISLATIVE AFFAIRS DEPARTMENT, VALLABH
                                      BHAWAN, BHOPAL (MADHYA PRADESH)

                                2.    DISTRICT REGISTRAR, OFFICE OF PRINCIPAL
                                      DISTRICT AND SESSION JUDGE, JABALPUR,
                                      DISTRICT JABALPUR (MADHYA PRADESH)

                                3.    DIVISIONAL  PENSION           OFFICER, JABALPUR
                                      (MADHYA PRADESH)

                                4.    DISTRICT   ACCOUNT            OFFICER, JABALPUR
                                      (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                                (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR
                                RESPONDENTS NO.1, 3 AND 4 AND SHRI ANOOP NAIR - ADVOCATE FOR
                                RESPONDENT NO.2)

                                      This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 04-08-2023
10:40:43
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                           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




Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 04-08-2023
10:40:43