Smt Nirmala Richhariya vs The State Of Madhya Pradesh
2023 Latest Caselaw 16003 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. 23726 of 2023

BETWEEN:-
SMT NIRMALA RICHHARIYA W/O SHRI SURESH
RECHHARIYA, AGED ABOUT 65 YEARS, OCCUPATION:
RETIRED MATRON FROM THE OFFICE OF CHIEF
MEDICAL AND HEALTH OFFICER DISTRICT HOSPITAL
MANDLA DISTRICT MANDLA R/O BEHIND HANUMAN
TEMPLE CIRCUS COLONY BINJHIYA MANDA DISTRICT
MANDLA (MADHYA PRADESH)

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

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      SECRETARY   HEALTH  DEPARTMENT    R/O
      VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

2.    COMMISSIONER    HEAL  SERVICES SATPUDA
      BHAWAN BHOPAL (MADHYA PRADESH)

3.    CHIEF MEDICAL AND HEALTH           OFFICER
      DISTRICT    HOSPITAL DISTRICT      MANDLA
      (MADHYA PRADESH)

4.    DISTRICT TREASURY OFFICER DIRECTORATE OF
      TREASURY AND ACCOUNTS DISTRICT MANDLA
      (MADHYA PRADESH)

5.    DISTRICT PENSION OFFICER DIRECTORATE OF
      TREASURY AND ACCOUNTS DISTRICT MANDLA
      (MADHYA PRADESH)

                                                   .....RESPONDENTS
                                      2
        (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 & 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
       MSP




Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 2023.09.29 12:20:31 +05'30'