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Santosh Kumar Shrivastava vs The State Of Madhya Pradesh
2023 Latest Caselaw 14906 MP

Citation : 2023 Latest Caselaw 14906 MP
Judgement Date : 11 September, 2023

Madhya Pradesh High Court
Santosh Kumar Shrivastava vs The State Of Madhya Pradesh on 11 September, 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 11 th OF SEPTEMBER, 2023
                                          WRIT PETITION No. 22532 of 2023

                          BETWEEN:-
                          SANTOSH    KUMAR     SHRIVASTAVA  S/O   SHRI
                          RUDDESWARI PRASAD SHRIVASTAVA, AGED ABOUT 63
                          YEAR S, OCCUPATION: RETIRED COMPOUNDER R/O
                          WARD NO. 08 PAWAI DISTRICT PANNA (MADHYA
                          PRADESH)

                                                                             .....PETITIONER
                          (BY SHRI AMIT KUMAR BAJPAI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY PUBLIC HEALTH AND
                                FAMILY WELFARE DEPARTMENT VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    CHIEF MEDICAL AND HEALTH OFFICER (CMO),
                                PANNA DISTRICT PANNA (MADHYA PRADESH)

                          3.    JOINT DIRECTOR, TREASURIES AND ACCOUNTS
                                PENSION, SAGAR DISTRICT SAGAR (MADHYA
                                PRADESH)

                          4.    TREASURIES  OFFICER,  TREASURIES   AND
                                ACCOUNTS PENSION, PANNA DISTRICT PANNA
                                (MADHYA PRADESH)

                          5.    DISTRICT PENSION OFFICER, PANNA DISTRICT
                                PANNA (MADHYA PRADESH)

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

Signature Not Verified
Signed by: ANINDYA
SUNDAR MUKHOPADHYAY
Signing time: 9/13/2023
10:46:16 AM
                                                            2
                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                          Malimath, Chief Justice passed the following:
                                                            ORDER

Learned counsel for the petitioner submits 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, he pleads 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
                          AM




Signature Not Verified
Signed by: ANINDYA
SUNDAR MUKHOPADHYAY
Signing time: 9/13/2023
10:46:16 AM
 

 
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