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Khursheed Begum vs The State Of Madhya Pradesh
2023 Latest Caselaw 17230 MP

Citation : 2023 Latest Caselaw 17230 MP
Judgement Date : 16 October, 2023

Madhya Pradesh High Court
Khursheed Begum vs The State Of Madhya Pradesh on 16 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 16 th OF OCTOBER, 2023
                                           WRIT PETITION No. 25851 of 2023

                           BETWEEN:-
                           KHURSHEED BEGUM W/O MOHD. KHAN, AGED ABOUT
                           66 YEARS, OCCUPATION: RETIRED ASSISTANT GRADE 3
                           M.P.W.R.D. DINDORI R/O PWD OFFICE ROAD DINDORI
                           DISTRICT DINDORI (MADHYA PRADESH)

                                                                                 .....PETITIONER
                           (BY SHRI SUDEEP SINGH SAINI - ADVOCATE)

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

                           2.    THE  SECRETARY MINISTRY OF WATER
                                 RESOURCE DEPARTMENT VALLABH BHAWAN
                                 BHOPAL (MADHYA PRADESH)

                           3.    THE ENGINEER IN CHIEF JAL SANSADHAN
                                 BHAWAN DISTRICT BHOPAL (MADHYA PRADESH)

                           4.    THE    DISTRICT ADMINISTRATOR       DINDORI
                                 (MADHYA PRADESH)

                           5.    THE OFFICE EXECUTIVE ENGINEER WATER
                                 RESOURCE DEPARTMENT D IN D OR I (MADHYA
                                 PRADESH)

                           6.    DISTRICT PENSION OFFICER DINDORI (MADHYA
                                 PRADESH)

                                                                               .....RESPONDENTS
Signature Not Verified
                           (BY SHRI SUYASH THAKUR - GOVERNMENT ADVOCATE)
Signed by: VIBHA PACHORI
Signing time: 10/18/2023
5:26:55 PM
                                                                2

                                    This petition coming on for order 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
                           vibha




Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 10/18/2023
5:26:55 PM
 

 
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