Anuj Pratap Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 12087 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. 12437 of 2023

                         BETWEEN:-
                         ANUJ PRATAP SINGH S/O LATE SHRI VANSRAJ SINGH,
                         AGED ABOUT 72 YEARS, OCCUPATION: RETIRED
                         SAHAYAK SHIKSHAK R/O VILLAGE POST KOTHI
                         DISTRICT SATNA (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY MS SHAEEN JAHAN - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL SECRETARY DEPARTMENT OF
                               TRIBAL WELFARE VALLABH BHAWAN BHOPAL
                               (MADHYA PRADESH)

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

                         3.    DISTRICT   EDUCATION   OFFICER DISTRICT
                               SATNA (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                         (BY SHRI S.S. CHOUHAN - 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: CHRISTOPHER PHILIP Signing time: 8/2/2023 5:15:02 PM

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
                         C




Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 8/2/2023
5:15:02 PM