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Kunj Bihari Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 19097 MP

Citation : 2023 Latest Caselaw 19097 MP
Judgement Date : 9 November, 2023

Madhya Pradesh High Court
Kunj Bihari Sahu vs The State Of Madhya Pradesh on 9 November, 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 9 th OF NOVEMBER, 2023
                                             WRIT PETITION No. 28004 of 2023

                           BETWEEN:-
                           KUNJ BIHARI SAHU S/O RATANLAL SAHU, AGED
                           ABOUT 70 YEARS, OCCUPATION: RETIRED DEIVER PHE
                           DEPARTMENT R/O WARD NO 36 ,CHANDAN NAGAR,
                           NEAR FARM       HOUSE CHHINDWARA DISTRICT
                           CHHINDWARA (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI RAJESH PRASAD DUBEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY SCHOOL EDUCATION
                                 DEPARTMENT R/O VALLABH BHAWAN, BHOPAL
                                 (MADHYA PRADESH)

                           2.    DISTRICT TREASURY AND PENSION OFFICER
                                 DAMOH DISTRICT DAMOH (MADHYA PRADESH)

                           3.    DISTRICT    EDUCATION    OFFICER DAMOH
                                 DISTRICT DAMOH (MADHYA PRADESH)

                           4.    STATE OF M.P. THROUGH THE PRINCIPAL
                                 SECRETARY FINANCE DEPARTMENT VALLABH
                                 BHAWAN, BHOPAL (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI ROHIT JAIN - GOVERNMENT ADVOCATE)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                           Malimath, Chief Justice passed the following:
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 09-11-2023
17:32:42
                                                              2
                                                              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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 09-11-2023
17:32:42
 

 
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