Mahendra Kumar Jain vs The State Of Madhya Pradesh
2024 Latest Caselaw 3653 MP

Madhya Pradesh High Court

Mahendra Kumar Jain 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. 2062 of 2024

                           BETWEEN:-
                           MAHENDRA KUMAR JAIN S/O LATE UTTAM CHAND
                           JAIN, AGED ABOUT 62 YEARS OCCUPATION RETIRED
                           GOVT EMPLOYEE R/O GANESH VIHAR UKHRI ROAD
                           BALDEOBAGH JABALPUR (MADHYA PRADESH)

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

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

                           2.    THE  DISTRICT  HEALTH   OFFICER HEALTH
                                 DEPARTMENT JABALPUR (MADHYA PRADESH)

                           3.    THE CHIEF MEDICAL AND HEALTH OFFICER
                                 HEALTH   DEPARTMENT JABALPUR (MADHYA
                                 PRADESH)

                           4.    THE TREASURY OFFICER JABALPUR DISTRICT
                                 JABALPUR (MADHYA PRADESH)

                           5.    THE DISTRICT PENSIONER OFFICER JABALPUR
                                 DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 09-02-2024
15:31:58
                                                              2
                           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