Mahendra Kumar Rai vs The State Of Madhya Pradesh
2023 Latest Caselaw 17757 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 25 th OF OCTOBER, 2023
               WRIT PETITION No. 27111 of 2023

BETWEEN:-
MAHENDRA KUMAR RAI S/O MOHANLAL RAI, AGED
ABOUT 63 YEARS, OCCUPATION: RETIRED GOVT.
EMPLOYEE WARD NO. 13 BLOCK COLONY NIWARI
DISTRICT MANDLA (MADHYA PRADESH)

                                                  .....PETITIONER
(BY SHRI ASHISH VISHWAKARMA - ADVOCATE )

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL SECRETARY TRIBAL WELFARE
      DEPARTMENT    (EDUCATION)  MANTRALAYA,
      VALLABH    BHAWAN,    BHOPAL   (MADHYA
      PRADESH)

2.    THE DISTRICT EDUCATION OFFICER MANDLA
      DISTRICT MANDLA (MADHYA PRADESH)

3.    THE    ASSISTANT  COMMISSIONER MANDLA
      DISTRICT MANDLA (MADHYA PRADESH)

4.    THE BLOCK EDUCATION OFFICER NAINPUR
      M A N D L A DISTRICT MANDLA (MADHYA
      PRADESH)

5.    THE DISTRICT TREASURY OFFICER MANDLA
      DISTRICT MANDLA (MADHYA PRADESH)

6.    THE DISTRICT PENSIONER OFFICER MANDLA
      DISTRICT MANDLA (MADHYA PRADESH)

                                                .....RESPONDENTS
                                       2
        (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                  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
       MSP



Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 2023.10.26 12:57:34 +05'30'