Parmanand Tiwari vs The State Of Madhya Pradesh
2023 Latest Caselaw 12035 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. 5134 of 2020

                           BETWEEN:-
                           PARMANAND TIWARI S/O LATE SHRI YADUNANDAN
                           PRASAD   TIWARI, AGED   ABOUT    68 YEARS,
                           OCCUPATION: RETD. LECTURER NEAR GIRLS
                           COLLAGE SHRI RAM WARD MANDLA DIST. MANDLA
                           (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI A.P. PANDEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR. ITS
                                 DEPUTY    SECRETARY   FINANCE    DEPT.
                                 MANTRALAYA BHOPAL (MADHYA PRADESH)

                           2.    COMMISSIONER     TRIBAL       WELFARE
                                 DEPARTMENT MANTRALAYA BHOPAL (MADHYA
                                 PRADESH)

                           3.    COLLECTOR TRIBAL WELFARE DEPARTMENT
                                 DISTT. MANDLA (MADHYA PRADESH)

                           4.    ASSISTANT COMMISSIONER TRIBAL WELFARE
                                 D E PA R T M E N T DISTT. MANDLA (MADHYA
                                 PRADESH)

                           5.    DISTRICT PENSION OFFICER MANDLA DISTT.
                                 MANDLA (MADHYA PRADESH)

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

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 8/3/2023
10:34:05 AM
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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
                           vibha




Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 8/3/2023
10:34:05 AM