Jamna Prasad Thakur vs The State Of Madhya Pradesh
2023 Latest Caselaw 15898 MP

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                            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. 23795 of 2023

                           BETWEEN:-
                           JAMNA PRASAD THAKUR S/O KEHAR SINGH THAKUR,
                           AGED ABOUT 65 YEARS, OCCUPATION: RETIRED GOVT.
                           EMPLOYEE WARD NO. 6 KHIRKA MOHALLA
                           AUGHATKHAPRI MANDLA (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI ASHISH VISHWAKARMA - ADVOCATE)

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

                           2.    THE DISTRICT HEALTH OFFICER, HELTH
                                 DEPARTMENT, MANDLA (MADHYA PRADESH)

                           3.    THE CHIEF MEDICAL AND HEALTH OFFICER,
                                 HEALTH DEPARTMENT, MANDLA (MADHYA
                                 PRADESH)

                           4.    THE TREASURY OFFICER, BALAGHAT DISTRICT
                                 MANDLA (MADHYA PRADESH)

                           5.    THE DISTRICT PENSION OFFICER, MANDLA,
                                 DISTRICT MANDLA (MADHYA PRADESH)

                                                                                    .....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: 29-09-2023
17:41:09
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                           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: 29-09-2023
17:41:09