Ramsundar Kushwaha vs The State Of Madhya Pradesh
2023 Latest Caselaw 15895 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 26 th OF SEPTEMBER, 2023
                WRIT PETITION No. 23754 of 2023

BETWEEN:-
RAMSUNDAR KUSHWAHA S/O SHRI JAGDISH PRASAD,
AGED ABOUT 63 YEARS, OCCUPATION: RETIRED PEON
BLOCK EDUCATION OFFICER TRIBAL WELFARE
DEPARTMENT JAISINGHNAGAR DISTRICT SHAHDOL
R/O BLOCK COLONY JAISINGHNAGAR DISTRICT
SHAHDOL (MADHYA PRADESH)

                                                  .....PETITIONER
(BY SHRI GOPAL SINGH BAGHEL - ADVOCATE )

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

2.    COMMISSIONER       TRIBAL     WELFARE
      DEPARTMENT    SATPURA   BHAWAN BHOPAL
      (MADHYA PRADESH)

3.    COLLECTOR,   SHAHDOL DISTRICT   SHAHDOL
      (MADHYA PRADESH)

4.    ASSISTANT COMMISSIONER TRIBAL WELFARE
      D EPARTM EN T D ISTR ICT SHAHDOL (MADHYA
      PRADESH)

5.    BLOCK EDUCATION OFFICER TRIBAL WELFARE
      D EPARTM EN T JAISINGH   NAGAR DISTRICT
      SHAHDOL (MADHYA PRADESH)

6.    JOIN DIRECTOR TREASURY SHAHDOL DISTRICT
                                     2
                SHAHDOL (MADHYA PRADESH)

    7.          DISTRICT    TREASURY   OFFICER, SHAHDOL
                DISTRICT SHAHDOL (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 & 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: 2023.09.29 12:56:27 +05'30'