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Ashok Dabhade vs The State Of Madhya Pradesh
2023 Latest Caselaw 17767 MP

Citation : 2023 Latest Caselaw 17767 MP
Judgement Date : 25 October, 2023

Madhya Pradesh High Court
Ashok Dabhade 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. 27143 of 2023

BETWEEN:-
ASHOK DABHADE S/O LATE SHRI DOULAT RAO
DABHADE, AGED ABOUT 65 YEARS, OCCUPATION:
RETIRED PROFESSOR BEHIND OLD HOSPITAL
KRISHNA PURA WARD TIKARI BETUL DISTRICT BETUL
(MADHYA PRADESH)

                                                            .....PETITIONER
(BY SMT. SUDHA GAUTAM - ADVOCATE)

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

2.    C O M M I S S I O N E R HIGHER EDUCATION
      D EPARTM EN T SATPURA BHAWAN BHOPAL
      (MADHYA PRADESH)

3.    PRINCIPAL GOVERNMENT JAYANTI HASKER P.G.
      COLLEGE BETUL DISTRICT BETUL (MADHYA
      PRADESH)

4.    DISTRICT PENSION OFFICER B ETUL DISTRICT
      BETUL (MADHYA PRADESH)

                                                         .....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:
                                           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
    MSP




Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 2023.10.26 13:03:21 +05'30'
 

 
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