Ramesh Kumar Kurariya vs The State Of Madhya Pradesh
2024 Latest Caselaw 3644 MP

Madhya Pradesh High Court

Ramesh Kumar Kurariya vs The State Of Madhya Pradesh on 7 February, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                         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 7 th OF FEBRUARY, 2024
                                           WRIT PETITION No. 2369 of 2024

                         BETWEEN:-
                         RAMESH KUMAR KURARIYA S/O LATE SHRI
                         MOOLCHAND KURARIYA, AGED ABOUT 277 YEARS,
                         OCCUPATION: RETIRED BLOCK EDUCATION OFFICER
                         WARD NO 11 CIVIL LINE SIHORA TAHSIL SIHORA
                         (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI N.N. TIWARI - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               THE PRINCIPAL SECRETARY VALLABH BHAWAN
                               (MADHYA PRADESH)

                         2.    THE DISTRICT EDUCATION OFFICER, KATNI
                               DISTRICT KATNI (MADHYA PRADESH)

                         3.    THE DISTRICT TREASURY OFFICER KATNI KATNI
                               DISTRICT KATNI (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
                         MSP