Kaushlendra Prasad Dwivedi vs The State Of Madhya Pradesh
2023 Latest Caselaw 12049 MP

                                                           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 31 st OF JULY, 2023
                                             WRIT PETITION No. 11388 of 2020

                           BETWEEN:-
                           KAUSHLENDRA PRASAD DWIVEDI S/O SHRI LALJI
                           PRASAD    DWIVEDI, AGED ABOUT 67 YEARS,
                           OCCUPATION: RETIRED TEACHER VILLAGE POST
                           HATI, DISTT. SATNA (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI VIKAS MISHRA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PR I N C I PA L SECRETARY, DEPARTMENT OF
                                 TRIBAL WELFARE, VALLABH BHAWAN, BHOPAL
                                 (MADHYA PRADESH)

                           2.    COMMISSIONER/             DIRECTOR PUBLIC
                                 INSTRUCTIONS, GOVT OF MP, BHOPAL (MADHYA
                                 PRADESH)

                           3.    DISTRICT  EDUCATION           OFFICER,    SATNA
                                 (MADHYA PRADESH)

                                                                                    .....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 Signature Not Verified Signed by: SANTOSH MASSEY Signing time: 03-08-2023 18:27:18

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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 03-08-2023
18:27:18