Laxman Rao Deshmukh vs The State Of Madhya Pradesh
2023 Latest Caselaw 15920 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. 22345 of 2023

                           BETWEEN:-
                           1.    LAXMAN RAO DESHMUKH S/O LATE SHRI
                                 CHINDHUJI DESHMUKH, AGED ABOUT 70 YEARS,
                                 OCCUPATION:   RETIRED   LECTURER   GOVT
                                 HIGHER SECONDARY SCHOOL SATNER R/O
                                 VIKAS NAGAR ATHNER NEAR SHIVMANDIR
                                 DISTRICT BETUL (MADHYA PRADESH)

                           2.    RAM DAYAL PAWAR S/O LATE SHRI SAHABLAL
                                 PAWAR, AGED ABOUT 69 YEARS, OCCUPATION:
                                 RETIRED LECTURER GOVT. HIGHER SECONDARY
                                 SCHOOL VIJAYGRAM TEHSIL BHAINADEHI
                                 BETUL R/O BEHIND LITTLE FLOWER SCHOOL
                                 CHANDRASHEKHAR WARD 15 SADAR BETUL
                                 (MADHYA PRADESH)

                           3.    NARAYAN RAO CHADOKAR S/O LATE SHRI
                                 CHINDHYAJI CHADOKAR, AGED ABOUT 65
                                 Y E A R S , OCCUPATION: RETIRED LECTURER
                                 GOVT. EXCELLENCE HIGHER SECONDARY
                                 SCHOOL ATHNER          R/O GOTHI  COLONY
                                 MOTIWARD TIKARI (MADHYA PRADESH)

                                                                             .....PETITIONERS
                           (BY SHRI SHAKTI KUMAR SONI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 SECRETARY ADIM JATI KALYAN VIBHAG
                                 VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    COMMISSIONER  ADIWASI  VIKAS   (ST/SC)
                                 SATPURA  BHAWAN,   BHOPAL   (MADHYA
                                 PRADESH)
Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 9/30/2023
11:24:42 AM
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                           3.       DIVISIONAL DEPUTY COMMISSIONER (SC/ST)
                                    N AR M AD APUR AM HOSHANGABAD (MADHYA
                                    PRADESH)

                           4.       DIVISIONAL    TREASURY   AND    ACCOUNT
                                    (PENSION) BHOPAL (MADHYA PRADESH)

                           5.       ASSISTANT COMMISSIONER ADIWASI VIKAS
                                    BETUL DISTRICT BETUL (MADHYA PRADESH)

                           6.       DISTRICT PENSION / TREASURY OFFICER BETUL
                                    DISTRICT BETUL (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (BY SHRI S.S. CHOUHAN - 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
                           vibha




Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 9/30/2023
11:24:42 AM