Narendra Chourasiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 15935 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. 23592 of 2023

                           BETWEEN:-
                           NARENDRA     CHOURASIYA     S/O   NEELKANTH
                           CHOURASIYA, AGED ABOUT 65 YEARS, OCCUPATION:
                           RETIRED EMPLOYEE R/O ASTIK WARD HRIDYA NAGAR
                           MANDLA (MADHYA PRADESH)

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

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

                           2.    THE DISTRICT EDUCATION OFFICER DISTRICT
                                 DINDORI (MADHYA PRADESH)

                           3.    THE   ASSISTANT  COMMISSIONER DINDORI
                                 (MADHYA PRADESH)

                           4.    THE BLOCK EDUCATION OFFICER DINDORI
                                 DISTRICT DINDORI (MADHYA PRADESH)

                           5.    THE DISTRICT TREASURY OFFICER DISTRICT
                                 DINDORI (MADHYA PRADESH)

                           6.    THE DISTRICT PENSION OFFICER DISTRICT
                                 DINDORI (MADHYA PRADESH)

                                                                           .....RESPONDENTS
                           (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)
Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 9/30/2023
11:24:42 AM
                                                                2
                                    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