Charanlal Jhariya vs The State Of Madhya Pradesh
2024 Latest Caselaw 3651 MP

Madhya Pradesh High Court

Charanlal Jhariya 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. 2065 of 2024

                           BETWEEN:-
                           CHARANLAL JHARIYA S/O SHRI JAGATLAL JHARIYA,
                           AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                           EMPLOYEE R/O 46 MAINROAD NEAR OVER BRIDGE
                           WARD NO 4 JAGNATHAR DISTRICT 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 STATE OF M.P. THROUGH ITS PRINCIPAL
                                 SECRETARY SCHOOL EDUCATION DEPARTMENT
                                 MANTRALYA VALLABH BHAWNA BHOPAL
                                 (MADHYA PRADESH)

                           3.    THE ASSISTANT COMMISSIONER,   TRIBAL
                                 WELFARE   DEPARTMENT MANDLA (MADHYA
                                 PRADESH)

                           4.    THE DIVISIONAL COMMISSIONER, TRIBAL
                                 WELFARE   DEPARTMENT MANDLA (MADHYA
                                 PRADESH)

                           5.    THE BLOCK EDUCATION OFFICER, BICHHIYA
                                 MANDLA   DISTRICT  MANDLA    (MADHYA
                                 PRADESH)

Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 09-02-2024
15:31:58
                                                        2
                           6.     THE 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 & 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
                           SKM