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Ramesh Kumar Dubey vs The State Of Madhya Pradesh
2023 Latest Caselaw 14930 MP

Citation : 2023 Latest Caselaw 14930 MP
Judgement Date : 11 September, 2023

Madhya Pradesh High Court
Ramesh Kumar Dubey 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. 22243 of 2023

                           BETWEEN:-
                           1.    RAMESH KUMAR DUBEY S/O LATE SHRI
                                 NANHELAL DUBEY, AGED ABOUT 62 YEARS,
                                 OCCUPATION: RETIRED ASSISTANT TEACHER
                                 R/O TIWARI COLONY, GEETA MARRIAGE
                                 PALACE,     HOSHANGABAD,      DISTRICT
                                 NARMADAPURAM (MADHYA PRADESH)

                           2.    AVINASH PANDAY S/O SHRI SHASHIDHAR
                                 PANDAY, AGED ABOUT 62 YEARS, OCCUPATION:
                                 RETIRED ASSISTANT TEACHER R/O CHOPADA
                                 BASTI REHATI DISTRICT SEHORE (MADHYA
                                 PRADESH)

                                                                                     .....PETITIONERS
                           (BY SHRI RAJESH PRASAD DUBEY - ADVOCATE)

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

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

                           3.    DISTRICT TREASURY AND PENSION OFFICER,
                                 SEHORE DISTRICT SEHORE (M.P.)

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

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi

Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 13-09-2023
14:40:27
                                                              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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 13-09-2023
14:40:27
 

 
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