Ravi Shankar Shukla vs The State Of Madhya Pradesh
2023 Latest Caselaw 14893 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 11 th OF SEPTEMBER, 2023
               WRIT PETITION No. 22202 of 2023

BETWEEN:-
RAVI SHANKAR SHUKLA S/O SHRI RAMSEVAK
SHUKLA, AGED ABOUT 70 YEARS, OCCUPATION: RETD.
ASSISTANT GR II FORM THE OFFICE OF ASSISTANT
SURGEON RINDER PASTE SCHEME (MATA MAHAMARI
UNMOOLAN YOZNA) JABALPUR LIG 93 DHANWANTRI
NAGAR BHEGAGHAT ROAD DISTRICT JABALPUR
(MADHYA PRADESH)

                                                 .....PETITIONER
(BY SHRI PRAMOD KUMAR KHARE - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      SECRETARY    DEPARTMENT    OF   ANIMAL
      HUSBANDRY AND      DAIRY DEVELOPMENT
      MANTRALAYA VALLABH BHAWAN BHOPAL
      (MADHYA PRADESH)

2.    DIRECTOR,   DEPARTMENT    OF   ANIMAL
      HUSBANDRY AND     DAIRY   DEVELOPMENT
      BHOPAL (MADHYA PRADESH)

3.    JOINT DIRECTOR, DEPARTMENT OF ANIMAL
      HUSBANDRY AND      DAIRY DEVELOPMENT
      ADHARTAL, JABALPUR DIVISION, DISTRICT
      JABALPUR (MADHYA PRADESH)

4.    ASSISTANT SURGEON, RINDER PASTE SCHEME
      (MATA   MAHAMARI    UNMOOLAN     YOZNA)
      VETERINARY CAMPUS, ADHARTAL, DISTRICT
      JABALPUR (MADHYA PRADESH)

5.    JOINT DIRECTOR, DEPARTMENT OF TREASURY
                                                   2
                            AND ACCOUNTS (PENSION) JABALPUR DIVISION
                            DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                .....RESPONDENTS
   (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                            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 and 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
  vibha
Digitally signed by VIBHA
PACHORI
Date: 2023.09.13 10:23:55
+05'30'