Dr. Ramkrishan Patil vs The State Of Madhya Pradesh
2024 Latest Caselaw 3676 MP

Madhya Pradesh High Court

Dr. Ramkrishan Patil 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. 1666 of 2024

                           BETWEEN:-
                           DR. RAMKRISHAN PATIL S/O SHRI NATHURAM PATIL,
                           AGED ABOUT 68 YEARS, OCCUPATION: RETIRED
                           PROFESSOR GOVERNMENT ARTS P.S.COLLEGE HARDA
                           DISTRICT HARDA (MADHYA PRADESH)

                                                                              .....PETITIONER
                           (BY SHRI JITENDRA ARYA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROIUGH
                                 THE    SECRETARY   HIGHER  EDUCATION
                                 TECHNICAL DEPARTMENT VALLABH BHAWAN
                                 BHOPAL (MADHYA PRADESH)

                           2.    UPPER     SECRETARY HIGHER   EDUCATION
                                 D EPARTM EN T DISTRICT BHOPAL (MADHYA
                                 PRADESH)

                           3.    JOINT DIRECTOR TREASURY ACCOUNT AND
                                 PENSION DISTRICT BHOPAL (MADHYA PRADESH)

                           4.    C O M M I S S I O N E R HIGHER EDUCATION
                                 D IR ECTOR ATE, SATPUDA BHAWAN BHOPAL
                                 (MADHYA PRADESH)

                           5.    DISTRICT PENSION OFFICER AND TREASURY
                                 ACCOUNT HAR D A DISTRICT HARDA (MADHYA
                                 PRADESH)

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

Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 09-02-2024
15:31:58
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                                  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