Ram Kumar Dubey vs The State Of Madhya Pradesh
2023 Latest Caselaw 17762 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. 27121 of 2023

BETWEEN:-
RAM KUMAR DUBEY S/O SHRI GANESH PRASAD
DUBEY, AGED ABOUT 68 YEARS, OCCUPATION:
RETIRED EMPLOYEE WARD NO. 9 BRAMHAN
MOHALLA NEAR CHIKNA PATTHAR DISTRICT
MANDLA (MADHYA PRADESH)

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

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

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

3.    THE BLOCK EDUCATION OFFICER, MANDLA
      DISTRICT MANDLA (MADHYA PRADESH)

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

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

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

      This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                                              2
     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 12:55:52 +05'30'