Chandranath Thakur vs The State Of Madhya Pradesh
2023 Latest Caselaw 15912 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. 24227 of 2023

BETWEEN:-
CHANDRANATH THAKUR, S/O LATE SHRI RANJEET
SINGH THAKUR, AGED ABOUT 70 YEARS, OCCUPATION:
RETIRED UPPER DIVISION TEACHER FROM THE GOVT
MIDDLE SCHOOL, SIKOSHI BLOCK NARAYANGANJ
DISTRICT MANDLA, R/O VILLAGE AND POST
NARAYANGANJ,    DISTRICT   MANDLA     (MADHYA
PRADESH)

                                                  .....PETITIONER
(BY SHRI AJEET KUMAR SINGH - ADVOCATE)

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

2.    C O M M I S S I O N E R TRIBAL WELFARE
      DEPARTM ENT 2ND FLOOR SATPUDA BHAWAN
      BHOPAL (MADHYA PRADESH)

3.    ASSISTANT COMMISSIONER TRIBAL WELFARE
      DEPARTMENT NEAR COLLECTORATE BUILDING
      MANDLA    DISTRICT  MANDLA    (MADHYA
      PRADESH)

4.    BLOCK EDUCATION OFFICER NARAYANGANJ
      DISTRICT MANDLA (MADHYA PRADESH)

5.    DISTRICT PENSION OFFICER MANDLA DISTRICT
      MANDLA (MADHYA PRADESH)
                                            2
         6.           DISTRICT   TREASURY  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
        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 and 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
        psm
Digitally signed by
PREMSHANKAR MISHRA
Date: 2023.09.29
16:54:17 +05'30'