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Santosh Kumar Patel vs The State Of Madhya Pradesh
2023 Latest Caselaw 14918 MP

Citation : 2023 Latest Caselaw 14918 MP
Judgement Date : 11 September, 2023

Madhya Pradesh High Court
Santosh Kumar Patel 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. 22706 of 2023

                          BETWEEN:-
                          SANTOSH KUMAR PATEL S/O SHRI BABU LAL PATEL,
                          AGED ABOUT 62 YEARS, OCCUPATION: RETIRED
                          ASSISTANT TEACHER R/O VILLAGE MAJHGAWAN,
                          TEHSIL SIHORA, DISTRICT JABALPUR (MADHYA
                          PRADESH)

                                                                                       .....PETITIONER
                          (BY SHRI RUPESH PATEL - ADVOCATE)

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

                          2.    DISTRICT   EDUCATION   OFFICER, JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

                          3.    BLOCK     DEVELOPMENT     OFFICER, SIHORA
                                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 counsel for the petitioner submits that the question of law that arises for consideration in this petition is covered by the judgment of the Signature Not Verified Signed by: ANINDYA SUNDAR MUKHOPADHYAY Signing time: 9/13/2023 10:46:16 AM

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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