Smt. Radhika Thakariya vs State Of Madhya Pradesh
2023 Latest Caselaw 12051 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. 13879 of 2023

                         BETWEEN:-
                         SMT. RADHIKA THAKARIYA S/O SHRI SHANKAR LAL,
                         AGED ABOUT 69 YEARS, OCCUPATION: RETIRED
                         ASSISTANT TEACHER R/O VILLAGE AND P.O.
                         CHHAPRA, TAHSIL LAKHNADONE, DISTT. SEONI (M.P.)

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

                         AND
                         1.    STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL SECRETARY FINANCE DEPARTMENT
                               MANTARALAY BHOPAL (M.P.)

                         2.    DEPUTY   COMMISSIONER, TRIBAL WELFARE
                               DEVELOPMENT DIVISIONAL OFFICE JABALPUR
                               (MADHYA PRADESH)

                         3.    COLLECTOR, SEONI DISTRICT SEONI (MADHYA
                               PRADESH)

                         4.    ASSISTANT COMMISSIONER, TRIBAL WELFARE
                               DEVELOPMENT      SEONI DISTRICT  SEONI
                               (MADHYA PRADESH)

                         5.    BLOCK EDUCATION OFFICER, LAKHANADOUN
                               DISTRICT SEONI (MADHYA PRADESH)

                         6.    DISTRICT PENSION OFFICER, S EON I DISTRICT
                               SEONI (MADHYA PRADESH)

                                                                            .....RESPONDENTS
Signature Not Verified
                         (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 8/3/2023
10:30:40 AM
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                                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 & 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
                         MSP




Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 8/3/2023
10:30:40 AM