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Mohammad Ilyas vs The State Of Madhya Pradesh
2023 Latest Caselaw 16685 MP

Citation : 2023 Latest Caselaw 16685 MP
Judgement Date : 9 October, 2023

Madhya Pradesh High Court
Mohammad Ilyas vs The State Of Madhya Pradesh on 9 October, 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 OCTOBER, 2023
                                           WRIT PETITION No. 25651 of 2023

                           BETWEEN:-
                           MOHAMMAD ILYAS S/O LATE SHRI MOHAMMAD
                           SHAFI, AGED ABOUT 67 YEARS, OCCUPATION: RETIRED
                           LAB TECHNICIAN FROM THE OFFICE OF CIVIL
                           SURGEON CUM CHIEF HOSPITAL SUPERINTENDENT
                           SAGAR R/O H NO 365 LAJPAT PURA WARD NEAR OLD
                           DISTRICT HOSPITAL SAGAR DISTRICT SAGAR
                           (MADHYA PRADESH)

                                                                               .....PETITIONER
                           (BY SHRI MANOJ KUMAR CHANSORIYA - 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
                                 PRADESH)

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

                           4.    CIVIL SURGEON     CUM   CHIEF HOSPITAL
                                 SUPERINTENDENT DISTRICT HOSPITAL SAGAR,
                                 DISTRICT SAGAR (MADHYA PRADESH)

                           5.    DISTRICT TREASURY/ PENSION OFFICER, SAGAR
                                 DISTRICT SAGAR (MADHYA PRADESH)

                                                                             .....RESPONDENTS
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 10-10-2023
17:40:18
                                                         2
                           (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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 10-10-2023
17:40:18
 

 
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