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Ashok Kumar Mishra vs The State Of Madhya Pradesh
2023 Latest Caselaw 15899 MP

Citation : 2023 Latest Caselaw 15899 MP
Judgement Date : 26 September, 2023

Madhya Pradesh High Court
Ashok Kumar Mishra vs The State Of Madhya Pradesh on 26 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 26 th OF SEPTEMBER, 2023
                                             WRIT PETITION No. 23844 of 2023

                           BETWEEN:-
                           ASHOK KUMAR MISHRA S/O RAM SHARAN MISHRA,
                           AGED ABOUT 65 YEARS, OCCUPATION: OCC. RETIRED
                           ASSISTATN TEACHER R/O MADAWA IMALIYA LANJI
                           DAMOH DISTIRCT DAMOH (MADHYA PRADESH)

                                                                                      .....PETITIONER
                           (BY SHRI RAJESH PRASAD PANDEY - ADVOCATE)

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

                           2.    DISTRICT TREASURY AND PENSION OFFICER,
                                 DISTRICT DAMOH (MADHYA PRADESH)

                           3.    DISTRICT  EDUCATION OFFICER,   SCHOOL
                                 EDUCATION DEPARTMENT, DISTRICT DAMOH
                                 (MADHYA PRADESH)

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

                                 Th is petition coming on for aorders 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 Signature Not Verified Signed by: SANTOSH MASSEY Signing time: 29-09-2023 17:41:09

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
 

 
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