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Ranmat Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 17764 MP

Citation : 2023 Latest Caselaw 17764 MP
Judgement Date : 25 October, 2023

Madhya Pradesh High Court
Ranmat Singh vs The State Of Madhya Pradesh on 25 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 25 th OF OCTOBER, 2023
                  WRIT PETITION No. 27129 of 2023

BETWEEN:-
RANMAT SINGH S/O SHRI POOSARAM, AGED ABOUT 64
YEARS, OCCUPATION: RETIRED EMPLOYEE DEVDOGRI
PIPARIYA NIWAS 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 DISTRICT
      MANDLA (MADHYA PRADESH)

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

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

5.    THE DISTRICT PENSIONER OFFICER 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 13:00:37 +05'30'
 

 
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