Anil Kumar Solanki vs The State Of Madhya Pradesh
2023 Latest Caselaw 16680 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 9 th OF OCTOBER, 2023
                WRIT PETITION No. 25506 of 2023

BETWEEN:-
ANIL KUMAR SOLANKI, S/O LATE SHRI D.S. SOLANKI,
AGED ABOUT 64 YEARS, OCCUPATION: RETIRED
DEPUTY    RANGER,   R/O   SHRIDHAM      COLONY,
MAHARAJPUR, HOUSING BOARD, MAHARAJPUR,
DISTRICT JABALPUR (MADHYA PRADESH)

                                                  .....PETITIONER
(BY SHRI ARVIND SONI - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH, THROUGH
      SECRETARY, FOREST DEPARTMENT, VALLABH
      BHAWAN, BHOPAL (MADHYA PRADESH)

2.    THE PRINCIPAL CHIEF CONSERVATOR OF
      FOREST,  (ADMINISTRATION    II)  FOREST
      DEPARTMENT, VAN BHAWAN, BHOPAL (MADHYA
      PRADESH)

3.    THE    ADDITIONAL     PRINCIPAL   CHIEF
      CONSERVATOR,   SOCIAL   FORESTRY,  VAN
      BHAWAN, BHOPAL (MADHYA PRADESH)

4.    THE CHIEF CONSERVATOR OF FOREST, SOCIAL
      FORESTRY, SFRI CAMPUS, GWARIGHAT ROAD,
      JABALPUR (MADHYA PRADESH)

5.    THE DISTRICT PENSION OFFICER, JABALPUR,
      DISTRICT JABALPUR (MADHYA PRADESH)

6.    THE    DISTRICT    TREASURER,   JABALPUR
      DISTRICT, JABALPUR (MADHYA PRADESH)
                                                   2
                                                                           .....RESPONDENTS
          (BY SHRI SUYASH THAKUR - 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 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
         psm
Digitally signed by
PREMSHANKAR
MISHRA
Date: 2023.10.10
17:57:47 +05'30'