Lalji Prasad Namdev vs The State Of Madhya Pradesh
2023 Latest Caselaw 17760 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. 27116 of 2023

BETWEEN:-
LALJI PRASAD NAMDEV S/O SHRI GAYA PRASAD
NAMDEV, AGED ABOUT 65 YEARS, OCCUPATION:
GOVT. RETIRED EMPLOYEE H.NO. 1 WARD NO. 12
BHANPURA BISOURA SADAKTOLA MANDLA (MADHYA
PRADESH)

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

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

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

3.    THE   ASSISTANT  COMMISSIONER MANDLA
      (MADHYA PRADESH)

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

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

6.    THE DISTRICT PENSIONER OFFICER DISTRICT
      MANDLA (MADHYA PRADESH)
                                             2
                                                                     .....RESPONDENTS
     (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 13:02:16 +05'30'