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Shivram Chourasiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 12060 MP

Citation : 2023 Latest Caselaw 12060 MP
Judgement Date : 31 July, 2023

Madhya Pradesh High Court
Shivram Chourasiya vs The State Of Madhya Pradesh on 31 July, 2023
Author: Chief Justice
                                                     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. 13613 of 2023

                         BETWEEN:-
                         1.    SHIVRAM     CHOURASIYA S/O    LATE SHRI
                               HAJARILAL CHOURASIYA, AGED ABOUT 67
                               YEAR S , OCCUPATION: RETIRED ACCOUNTANT
                               FROM THE OFFICE OF CHIEF MEDICAL AND
                               HEALTH OFFICER SAGAR TILI WARD PANDEY
                               MARG SAGAR DISTRICT SAGAR (MADHYA
                               PRADESH)

                         2.    RAFIQUE KHAN S/O LATE SHRI HAFIZ KHAN,
                               AGED ABOUT 65 YEARS, OCCUPATION: RETIRED
                               DRIVER FROM THE OFFICE OF CHIEF MEDICAL
                               HEALTH OFFICER R/O- SANT KAWAR DAS WARD
                               KHURAI DISTRICT SAGAR (MADHYA PRADESH)

                         3.    SURYA PRAKASH SHRIVASTAVA S/O LATE SHRI
                               ADITYA PRASAD SHRIVASTAVA, AGED ABOUT 66
                               YEARS, OCCUPATION: RETIRED NON MEDICAL
                               SUPERVISOR, FROM THE OFFICE SAGAR R/O HIG-
                               14, MOHAN NAGAR NARSINGHPUR ROAD,
                               MAKRONIYA DISTRICT      SAGAR    (MADHYA
                               PRADESH)

                                                                            .....PETITIONERS
                         (BY SHRI M.K. CHANSAURIYA - ADVOCATE )

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL SECRETARY PUBLIC HEALTH AND
                               FAMILY WELFARE DEPARTMENT MINISTRY
                               VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                         2.    JOINT DIRECTOR TREASURY ACCOUNT AND
                               PENSION, SAGAR DIVISION SAGAR (MADHYA
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 8/3/2023
10:30:40 AM
                                                            2
                                PRADESH)

                         3.     CHIEF MEDICAL AND HEALTH OFFICER SAGAR
                                DISTRICT SAGAR (MADHYA PRADESH)

                         4.     DIVISIONAL/DISTRICT PENSION OFFICE SAGAR
                                SAGAR (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

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
 

 
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