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Umesh Kuamr Awasthi vs The State Of Madhya Pradesh
2023 Latest Caselaw 17277 MP

Citation : 2023 Latest Caselaw 17277 MP
Judgement Date : 16 October, 2023

Madhya Pradesh High Court
Umesh Kuamr Awasthi 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. 26413 of 2023

                           BETWEEN:-
                           UMESH KUAMR AWASTHI S/O JHALKANRAM
                           AWASTHI, AGED ABOUT 62 YEARS, OCCUPATION:
                           RETIRED ASSISTANT TEACHER R/O JABERA DISTRICT
                           DAMOH (MADHYA PRADESH)

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

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

                           2.    DISTRICT TREASURY AND PENSION OFFICER,
                                 DIRECTORATE OF TREASURY AND ACCOUNTS
                                 DAMOH (MADHYA PRADESH)

                           3.    DISTRICT   EDUCATION          OFFICER, DAMOH
                                 (MADHYA PRADESH)

                           4.    STATE OF M.P. THROUGH THE PRINCIPAL
                                 SECRETARY FINANCE DEPARTMENT VALLBH
                                 BHAWAN, BHOPAL (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:
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 17-10-2023
12:00:11
                                                              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: 17-10-2023
12:00:11
 

 
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