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Amarnath Chaurasia vs The State Of Madhya Pradesh
2023 Latest Caselaw 16727 MP

Citation : 2023 Latest Caselaw 16727 MP
Judgement Date : 9 October, 2023

Madhya Pradesh High Court
Amarnath Chaurasia 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. 25526 of 2023

BETWEEN:-
AMARNATH      CHAURASIA,   S/O    NEELKANTH
CHOURASIYA, AGED ABOUT 68 YEARS, OCCUPATION:
RETIRED, R/O B6 CHAWLA APARTMENT, SUBHADRA
KUMARI CHAUHAN WARD, NAPIER TOWN, JABALPUR
(MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI RAJESH CHAND - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH, SCHOOL
      EDUCATION DEPARTMENT, VALLABH BHAWAN,
      BHOPAL (MADHYA PRADESH)

2.    COMMISSIONER,        PUBLIC    EDUCATION
      S ECR ETAR I AT, GAUTAM   NAGAR,  BHOPAL
      (MADHYA PRADESH)

3.    THE DISTRICT TREASURER OFFICER, DISTRICT
      JABALPUR (MADHYA PRADESH)

4.    THE DISTRICT PENSION          OFFICER, MANDLA
      (MADHYA PRADESH)

                                                         .....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
17:55:15 +05'30'
 

 
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